REDDYPALLI SANTOSHI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ petition is filed under Article 226 of the Constitution of India, seeking the following relief:

(2.) Heard Sri K.Upender Reddy, Learned counsel appearing for the petitioner and the Learned Government Pleader for Services-II and Sri J.Aswini Kumar, learned Government Pleader for Respondent No.5.

(3.) The learned counsel appearing for the petitioner submits that the husband of petitioner viz., Late Ravi was appointed as Office Subordinate as cleaner on 19/12/2001 and he died on 5/11/2019 while he was in service, leaving behind the petitioner as his legal heir since the they have no issues. The petitioner received Rs.20,000.00 towards funeral expenses from the office of respondent No.4.