VADLURI RAJANI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The writ petition is filed under Article 226 of Constitution of India seeking the following relief: " to issue a writ or direction more particularly one in the nature of Writ of Mandamus declaring the proceedings of the respondent No.2 in L.Dis.No.510/ME-5/2019 dtd. 23/10/2019 and respondent No.3 in C.No.4378/A1/2019 dtd. 4/11/2019 as illegal, irregular, arbitrary, without jurisdiction, violative of principles of natural justice and Articles 14 and 21 of Constitution of India apart from being in negation of the judgment of this Court in W.P.No.16243/2013 dtd. 20/6/2013 and consequently set aside the same with a direction to the respondents to give suitable appointment to the petitioner on compassionate grounds......"

(2.) Heard Sri M.K.Ratnam, learned Counsel for the petitioner and Sri M.V.Rama Rao, Learned Special Government Pleader appearing for the respondents.

(3.) The learned Counsel for the petitioner submits that the father of the petitioner viz., Sri Maredupaka Sudhakar worked as Sub-Inspector of Police and died on 22/12/2017 while in service. The parents of the petitioner are having four daughters and they are all married. The petitioner, being elder daughter of her parents, is residing with her parents along with husband. As per the compassionate appointment scheme, the petitioner is eligible and qualified to be appointed on compassionate grounds. Accordingly, the mother of the petitioner made a representation to the respondents within one year from the date of death of father of the petitioner and the respondents have rejected the case of the petitioner basing on the Memo No.406/10/A1./Admn.II/2004, Fin. (Admn.II) dtd. 20/3/2004 and passed impugned orders on 23/10/2019.