SHAHEEN SULTANA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The petitioners filed the present writ petition aggrieved by the proceedings issued by the 3rd respondent on 17/4/2023, wherein the case of the 2nd petitioner seeking compassionate appointment was rejected.

(2.) The brief facts of the case are as follows :-

(3.) Learned counsel appearing for the petitioners submits that the 1st petitioner's son resides in Canada, and he is not taking care of his parents, and even he did not come to his father's cremation. The 2nd petitioner is taking care of her mother in her old age. The 1st petitioner's younger daughter, Samreen Fatima, resides with her husband and lives somewhere. The 2nd petitioner is unemployed, and she cannot bear the medical expenses of the 1st petitioner. However, the 3rd respondent, without considering the contentions of the 1st petitioner, erroneously rejected the case of the 2nd petitioner for compassionate appointment. Since the 2nd petitioner is unemployed and she is taking care of the 1st petitioner, the 3rd respondent ought to have considered the case of the 2nd petitioner for compassionate appointment.