Smt. B. Maheshwari Goud vs The Hyderabad Metropolitan Water ...
2021 Latest Caselaw 2446 Tel

Citation : 2021 Latest Caselaw 2446 Tel
Judgement Date : 18 August, 2021

Telangana High Court

Smt. B. Maheshwari Goud vs The Hyderabad Metropolitan Water ... on 18 August, 2021

Bench: T.Amarnath Goud

      THE HON'BLE SRI JUSTICE T. AMARNATH GOUD

                 WRIT PETITION No.4155 of 2021
ORDER :

This writ petition is filed seeking to declare the action of

respondents in rejecting the claim of petitioner for compassionate

appointment, as illegal and arbitrary.

2. Heard both sides.

3. When the matter is taken up, it is brought to the notice of this

Court that the subject matter of this writ petition is squarely covered

by the Division Bench judgment of this Court, dated 20.06.2013, in

W.P.No.16242 of 2013.

4. In view of the same, for the reasons recorded in the order dated

20.06.2013 in W.P.No.16242 of 2013, this writ petition is allowed and

the respondents are directed to give compassionate appointment to the

petitioner, as expeditiously as possible. No order as to costs.

Pending miscellaneous applications, if any, shall stand closed.

________________________ T. AMARNATH GOUD, J.

Date: 18.08.2021

ajr

Smt. B. Maheshwari Goud vs The Hyderabad Metropolitan Water ...
2021 Latest Caselaw 2446 Tel

LatestLaws Partner Event : Media