CHIEF EXECUTIVE OFFICER Vs. B.KISTAMMA

JUDGEMENT

(1.) Sri K. Pradeep Reddy, learned counsel appears for the appellant.

(2.) Appellant - Chief Executive Officer, Zilla Parishad Vikarabad District, is respondent No.4 in the Writ Petition. Respondent No.1/writ petitioner is the wife of late Ramchandraiah, who passed away on 2/1/2016 while working at Primary School, Kompally, Vikarabad Mandal, Ranga Reddy District.

(3.) Respondent No.1 filed Writ Petition No.5240 of 2018 with a prayer that the action of the appellant and respondent Nos.2 to 5 herein in not implementing the order dtd. 2/8/2016 passed by the Andhra Pradesh Administrative Tribunal, Hyderabad, in O.A.No.2996 of 2016, for compassionate appointment as per G.O.Ms.No.118 dtd. 18/8/1999, is illegal, arbitrary and discriminatory. She has also prayed for issuing a direction to the appellant and respondent Nos.2 to 5 herein to appoint her on compassionate grounds as per G.O.Ms.No.118 dtd. 18/8/1999 by implementing the orders passed by the Tribunal in the aforesaid O.A. She has also prayed for consequential monetary benefits. The learned writ Court allowed the same vide order dtd. 30/4/2025, against which, the present Writ Appeal has arisen.