G. SAI LAXMI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri Nayakawadi Ramesh, learned counsel for the petitioner, Smt. M.Shalini, learned Government Pleader for Services-II appearing for the respondent Nos.1 to 4 and Sri K.Pradeep Reddy, learned Standing Counsel appearing for the respondent Nos.5 and 6. Perused the material available on record.

(2.) Learned counsel for the petitioner submits that this Writ Petition is filed seeking to declare the action of the respondent No.5 in issuing Memo No.A1/442/2023-24 dtd. 13/11/2024, wherein the petitioner was directed to furnish a No-Objection Certificate (NOC) from other family members, as illegal and arbitrary.

(3.) Learned counsel for the petitioner further submits that the petitioner is the wife of the late M. Shiva Kumar, who worked as an Office Subordinate at Zilla Parishad High School, Chintakunta and while in service, he died on 19/5/2023. The petitioner is the legal heir and eligible survivor entitled to compassionate appointment as per G.O.Ms.No.687, General Administration (Services-A) Department, dtd. 3/10/1977 and she has no other source of income and must support her minor daughter. Accordingly, she applied for compassionate appointment to the respondents. In response to the same, the respondent No.5 issued Memo No.A1/442/2023-24 dtd. 13/11/2024, directing her to furnish NOC from other family members. The petitioner cannot obtain NOC from her mother-in-law due to family disputes between them, as the husband of the petitioner committed suicide.