(1.) This Writ Appeal assails the Order, dtd. 10/4/2025 passed by the learned Single Judge in W.P.No.19214 of 2014, whereby the Writ Petition filed by respondent No.1 herein was allowed, directing the appellants herein to provide employment to the petitioner on compassionate grounds.
(2.) Heard Sri G.Vidya Sagar, learned Senior Counsel appearing on behalf of Smt. K.Udaya Sri, learned counsel for the appellants; Sri Srinivas Emani, learned counsel for respondent No.1 and perused the record.
(3.) The factual background, necessary for adjudication of this appeal, is as follows: