M.JAYASRI Vs. PRINCIPAL DISTRICT AND SESSION JUDGE

JUDGEMENT

(1.) The present Writ petition is filed for the following relief:

(2.) Heard Sri W.B. Srinivas, learned Senior Counsel, representing Ms. K. Kavya Sree Lalitha, learned counsel for the petitioner, Sri Bathula Raj Kiran, learned Standing Counsel appearing for respondent Nos.1 and 2.

(3.) Learned counsel for the petitioner submits that the petitioner's marriage was performed with Sri MVPN Balaji on 29/4/1998 at Veerabhadra Swami Temple, Kuravi village, Warangal District and the same was an arranged marriage. Prior to the marriage of petitioner with Sri MVPN Balaji, he married one Janaki, but the said marriage was dissolved by the Court of Senior Civil Judge, Khammam, in O.P.No.39 of 1997, dtd. 14/11/1997. The petitioner, after her marriage, started living with her husband MVPN Balaji and settled in Khammam. While so, the petitioner's husband was transferred to Madira. While working there, the petitioner's husband was murdered by the extremists on the intervening night of 24/25/1/1999. Later, the petitioner submitted an application to the 1st respondent for issuance of a service certificate, payment of ex-gratia amount, and to provide employment to the petitioner on compassionate grounds. Pursuant to the said application, the 1st respondent appointed Sri P. Gureppa, Junior Civil Judge, Madhira, to enquire into the matter with regard to genuineness of petitioner's marriage with the deceased Balaji.