J.ANUSHA Vs. APSRTC

JUDGEMENT

(1.) Petitioner is aggrieved of not providing employment to her on compassionate grounds in view of the death of her husband.

(2.) Heard both sides and perused the record.

(3.) The husband of the petitioner, namely J.Subhash was appointed as a Contract Driver in the year 2006 in the respondents-Corporation by following due selection process. He worked continuously till the date of his death i.e., 18/12/2009 in the accident that was caused while driving the passenger bus from Nizamabad to Adilabad. Case of the petitioner is that due to the untimely death of her husband, they lost their livelihood and they are not having any other properties so as to survive with two minor sons, aged 11 and 14 years apart from one minor daughter. Therefore, the petitioner has made an application to respondent No.2 seeking to provide employment on compassionate grounds as a Record Tracer or Conductor, as she fulfills the requisite educational qualifications for the said posts. The said request of petitioner was rejected on the ground that the service of the late husband of the petitioner was not regularized by the time of his death, and hence, Bread Winner Scheme was not applicable to them. Hence, the writ petition.