Telangana High Court
G Ramadevi vs Chief General Manager on 24 February, 2020
Author: P Naveen Rao
Bench: P. Naveen Rao
HONOURABLE SRI JUSTICE P. NAVEEN RAO
WRIT PETITION No. 3806 of 2020
Date : 24.2.2020
Between:
G Ramadevi W/o Lagte Veerabhadram aged 46 years
R/o H NO T-25 IM colony KTPS Paloncha Bhadrdri
Kothagudem District
Petitioner
And
Chief General Manager
HR/VS/ T S Genco Hyderabad
O/o Somaojiguda Hyderabad & others
Respondents
The Court made the following:
HONOURABLE SRI JUSTICE P. NAVEEN RAO
WRIT PETITION No. 3806 of 2020
ORAL ORDER:
Heard learned counsel for petitioner and learned standing counsel for respondents.
2. Petitioner filed an application for provision of employment on compassionate grounds to her younger son. Said request is rejected by memo dated 12.2.2020 on the ground that her son Guggilla Santosh Kumar is involved in a case of murder and is accused in Sessions Case No. 16 of 2019 before the competent Court. Said decision is challenged in this writ petition.
3. It is not in dispute that husband of the petitioner died under suspicious circumstances and apparently it was not a natural death and as of now police pointed out said Guggilla Santosh Kumar as person responsible for alleged murder. That being so, I do not see any error in the decision rejecting the request of the petitioner for appointment of her son on compassionate grounds, warranting interference of this Court. However, it is needless to observe that it is always open to petitioner to work out remedies available to her, if there is any other claim on meeting the urgent needs of the family on account of sudden death of earning member of the family. Granting said liberty, writ petition is dismissed. No costs. Miscellaneous petitions, if any pending, are closed.
__________________ P NAVEEN RAO,J DATE: 24-2-2020 TVK HONOURABLE SRI JUSTICE P. NAVEEN RAO WRIT PETITION No. 3806 of 2020 Date : 24.2.2020