Nuthangi Sirisha vs The State Of Ap
2023 Latest Caselaw 4125 AP

 IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

      THE HON'BLE SRI JUSTICE NINALA JAYASURYA

             WRIT PETITION No.23493 OF 2023

Between:-
Nuthangi Sirisha, D/o.Late Jeevamadhuram
                                                     ... Petitioner
     and

The State of Andhra Pradesh,
Rep. by its Principal Secretary,
Revenue Department, and others

                                                   ... Respondents

Counsel for the petitioner : M/s.Venkatesh Kotamraju

Counsel for respondents   : The G.P. for Revenue


ORDER:

Heard the learned counsel for the petitioner and

learned Assistant Government Pleader for Revenue.

2. The grievance of the petitioner, in the present writ

petition, is that despite making an application dated

23.3.2023 for issuance of 'No Earning Member Certificate',

so far no action has been taken by the respondent No.4.

3. Learned counsel for the petitioner, inter alia, submits

that the petitioner's father one Mr.Jeevamadhuram died in

harness on 12.1.2020 while discharging his duties as

Superintendent in Mandal Parishad Development Office,

Jangareddigudem. He submits that the petitioner along

with her mother filed O.S.No.62 OF 2010 on the file of the

Court of the Principal Senior Civil Judge, Kovvur to declare

them as Class-I Legal Heirs of Late Jeevamadhuram against

the step-mother by name Tadigadda Seetha Ramamma and

three step-brothers. He further submits that a judgment

and decree dated 29.8.2022 was passed by the said Court

declaring the petitioner, her step-mother and step-brothers

as Class-I Legal Heirs of the deceased Jeevamadhuram.

While that being the position, learned counsel submits that

as there is no bread-winner in the petitioner's family, the

petitioner made an application to the respondent No.4 for

issuing 'No Earning Member Certificate', to apply for the job

under compassionate grounds. He submits that though the

said application was made on 23.3.2023, no action was

taken and in such circumstances, the petitioner made a

representation dated 17.8.2023 to the respondent No.4. He

submits that even after the said representation also, no

action is taken by the respondent No.4. He submits that

seeking direction to the respondent No.4 to consider the

petitioner's application, the present writ petition is filed. He

submits that due to non-issuance of 'No Earning Member

Certificate', the petitioner is being subjected to great

hardship and irreparable prejudice.

4. This Court has considered the submissions made.

Though the learned Assistant Government Pleader for

Revenue seeks time to secure instructions in the matter,

this Court deems it not proper to keep the writ petition

pending by granting time for securing instructions and the

same can be disposed of, with a direction to the respondent

No.4 to take necessary action on the petitioner's application

dated 23.3.2023, as per the procedure and the relevant

Government Orders in vogue, as expeditiously as possible,

at any rate, within a period of six (6) weeks from the date of

receipt of a copy of this order.

5. With the above direction, the writ petition is disposed

of. No order as to costs. As a sequel, miscellaneous petitions

pending, if any, shall stand closed.

________________________ NINALA JAYASURYA, J September 08, 2023.

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