AI Structured Summary
Not yet generated for this judgment
Judgment
ORDER:
The Writ Petition is filed for the following relief:
“to issue a writ, order or direction more particularly one in the nature of Writ of Mandamus declaring the action of the Respondents No.2 to 4 in not providing compassionate appointment in view of death of petitioner's husband Medapati Venkata Reddy, died on 18.07.2020 during the period of employment in-spite of repeated requests as illegal, irregular, arbitrary and violative of the provisions of the Co-Operative Societies Act 1964 and Rules framed there under and also offends Articles 14, 21 of constitution of India and consequently direct the respondents to provide compassionate appointment in the place of her husband Medapati Venkata Reddy who worked as CEO 4th Respondent society and died on 18.07.2020 and pass…”
Heard Sri Mangena Sree Rama Rao, learned counsel for the petitioner and Ms.Ch.Swapna Priya, learned Assistant Government Pleader for Cooperation and Sri Kotha Naga Surya Rao, learned counsel for the respondent No.4.
The case of the petitioner herein is that the husband of the petitioner joined the service of the 4th respondent-The Kavitam Large Sized Co-operative Credit Society Bank, as a Clerk-cum-Cashier on 20.10.2018 and subsequently assumed charge as Secretary. While in service, he died on 18.07.2020. Thereafter, the petitioner, being the wife of the deceased, submitted representations dated 09.06.2022, 13.06.2022 and 13.08.2022 to respondent Nos.2 to 4, requesting them to provide her employment on compassionate grounds and to release the death benefits payable to her. Despite submitting several representations, no action has been taken by the respondents so far. Hence, the present Writ Petition.
Learned Assistant Government Pleader for Cooperation reiterated the facts enunciated in the counter affidavit filed by 3rd respondent and submits that the respondents will take appropriate action in accordance with the decision of the State Level Empowerment Committee with regard to compassionate appointments. In support of the same, learned Assistant Government Pleader for Cooperation placed the proceedings of the District Cooperative Central Bank Limited, Eluru, on record vide Rc.No. /PACS HR CELL/2026-27, dated 24.08.2026, wherein, it is stated that based on the resolution and the clarification received from the SLEC, the DLEC, Eluru, advised the Managing Committee of Kavitam LSCS to take the services of the petitioner on compassionate grounds as per her eligibility.
Hence, learned counsel appearing on either side requested this Court to record the submissions made and close the matter, with a direction to the respondents to take an appropriate decision in the matter at the earliest.
Recording the said submissions, the Writ Petition is disposed of, directing the respondents to take appropriate decision in the matter at the earlier, not later than a period of two (02) months from the date of receipt of a copy of the order in accordance with the above said proceedings dated 24.08.2026. No costs.
Consequently, miscellaneous petitions if any, shall stand closed.