J Lakshmi Bhai vs The State Of Andhra Pradesh & Ors.

The present Writ Petition is filed questioning the action of Respondent No.4 in not considering the representation dated 17.02.2025 submitted by the Petitioner with regard to alteration of Service Register, as illegal and arbitrary.

The Petitioner was appointed on compassionate grounds in the year 2009 on account of death of her husband by name J. Bhavani Shankar. It is stated that the Petitioner is blessed with three children viz., 1) Vamsheedhara Rao, 2) J. Ganesh and 3) J. Jyothi Bai and as on the date of demise of her husband, the Petitioner was pregnant and later she delivered a child by name J. Dinesh Rao. It is further stated the Petitioner failed to incorporate the details of her younger son J. Dinesh Rao in her Service Register. In that context, she submitted a representation on 17.02.2025 to the Respondent-authorities seeking for correction in the Service Register. As no action is being taken by the Respondent-authorities thereon, the present Writ Petition is filed.

At the time of hearing, learned counsel for the Respondents submits the representation of the Petitioner would be considered and appropriate action would be taken.

Considering the submissions, the Writ Petition is disposed of, at the stage of admission, with the consent of both the counsels, with the following directions;