G. SOWMYA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard the Learned Counsel for the petitioner and Sri M.V.Rama Rao, Learned Special Government Pleader for Home appearing for the respondents.

(2.) The Learned Counsel for the petitioner submits that the petitioner is the daughter of Late G.A.Shyam Sunder who died in harness while working as Assistant Manager, GCP, Hyderabad on 12/3/2018. The petitioner possesses B.Com degree and she is fully eligible and qualified for appointment on compassionate grounds consequent to the demise of her father. Though the Petitioner got married in the year 2007, differences cropped up immediately in the same year and the Petitioner is living with her parents till date, as her husband deserted her even before the demise of her father. She is solely dependent on her parents as is evident from the contents of No-income, Dependent and Non-remarried certificate issued by the Tahsildar, Musheerabad Tahsil, Hyderabad vide Proceedings No.F/4483/2018 dtd. 16/10/2018. The Petitioner has no other means to eke out her livelihood.

(3.) The Learned Counsel for the petitioner further submits that after the demise of the father of the petitioner, her mother made an application dtd. 23/6/2018 to the respondent No.2 with a request to provide compassionate appointment to the petitioner, as there is no other earning member in the family. Similar applications dtd. 23/6/2018 and 6/10/2018 were made by the petitioner to the respondent No.2. A joint application was submitted by the mother of the petitioner and brother to similar effect on 6/10/2018. The aforementioned request was forwarded to Government by the respondent No.2 vide Proceedings dtd. 31/10/2018. After keeping the matter pending for nearly one and half years, the respondent No.1 issued rejection order vide impugned Memo No.12228/Ser-IV/A2/2018 dtd. 16/1/2020. Hence, this Writ Petition.