Pachipala Venkata Lakshmi vs The State Of Telangana
2023 Latest Caselaw 3457 Tel

    THE HONOURABLE SMT JUSTICE P.MADHAVI DEVI

                      W.P.No. 27093 of 2023

ORDER:

In this writ petition, the petitioners are seeking a writ of

mandamus declaring the order dated 28.08.2023 in rejecting

the application of the Petitioner No.1 for dependent employment

to the Petitioner No.2, as illegal, arbitrary and to pass such

other order or orders in the interest of justice.

2. Learned counsel for the petitioners submitted that

initially the husband of Petitioner No.1 was working with the

respondent's Corporation and after his death while in service,

his son Pachipala Praveen was given dependent employment in

the year 2017. However, after completion of two years of service,

he died on 25.07.2020 and subsequently, her elder daughter by

name Uma Devi also died and the Petitioner No.2 is the only

remaining family member who is eligible for dependent

employment and she is the only family member to look after the

Petitioner No.1.

3. Learned counsel for the petitioners further

submitted that in similar circumstances, this Court in

PMD,J W.P.No. 27093 of 2023

W.P.No.19770 of 2023, dated 04.08.2023/22.09.2023 and also

in W.P.No.21801 of 2023, dated 11.08.2023, has allowed the

writ petitions after considering the Judgment of Jharkhand

High Court in the case of Madhubala Sinha Vs. Central Coal

Fields Limited in L.P.A.No.617 of 2017, dated 16.09.2019

which has been upheld by the Hon'ble Supreme Court by

dismissing the SLP. The copies of the said orders were also filed

along with this writ petition.

4. Heard the Learned Government Pleader for

Services-II appearing for the respondent No.1 and Learned

Standing Counsel appearing for the respondents No.2 to 5.

5. Having regard to the fact that in similar

circumstances, this Court in W.P.No.19770 of 2023, dated

04.08.2023/22.09.2023 and also in W.P.No.21801 of 2023,

dated 11.08.2023 has already allowed the writ petitions, the

present writ petition is also allowed by directing the

respondents to consider the representations of the Petitioner

No.1 dated 22.09.2021 & 02.05.2022 for compassionate

appointment to the Petitioner No.2, if she is otherwise eligible.

The copy of the order of this Court in W.P.No.19770 of 2023,

PMD,J W.P.No. 27093 of 2023

dated 04.08.2023/22.09.2023, shall be annexed to this order

for ready reference.

6. Accordingly, this writ petition is allowed. There

shall be no order as to costs.

7. Miscellaneous petitions, if any, pending in this writ

petition, shall stand closed.

____________________________ JUSTICE P.MADHAVI DEVI Date: 31.10.2023 bak

PMD,J W.P.No. 27093 of 2023

THE HONOURABLE SMT JUSTICE P.MADHAVI DEVI

W.P.No. 27093 of 2023

Dated: 31.10.2023

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