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    Smt. Bhukya KUMARI v. The State of Telangana

    [ 3303 ]

    HIGH COURT FOR THE STATE OF TELANGANA

    AT HYDERABAD

    (Special Original Jurisdiction)

    WEDNESDAY, THE NINTH DAY OF AUGUST

    TWO THOUSAND AND TWENTY THREE

    PRESENT

    THE HONOURABLE SRI JUSTICE J SREENIVAS RAO

    WRIT PETITION NO: 44334 OF 2017

    Between:

    Smt. Bhukya Kumari, W/o. Late Sankar, aged about 32 years, Occ. attender. R/o. tvlutyalampeta, Mede Colony, Sarapaka Village, Bhurgampahad Mandal, Bhadradri Kothagudem District,

    ...PETITIONER

    AND

    1 The State of Telangana, lndustries Department, Represented by its Principal Secretary, Secretariat, Hyderabad.

    The District Collector, Bhadradri Kothagudem District, Telengana State. The Revenue Divisional Officer, Bhadrachalam, Bhadradri Kothagudem District.

    ITDA, Represented by its Project Officer, Bhadrachalam, Telangana State. ITC Limited, Paperboards and Speciality Paper Division Represented by its Dy. General Mahager (H.R) Unit Bhadrachalam, SARAPAKA 5O7 128, Burgampahad mandal, Bhadradri Kothagudem District, Telengand State,

    INDIA.

    ...RESPONDENTS

    Petition under Article 226 of lhe Constitution of lndia praying that in the circumstances stated in the affidavit filed therewith, the High Court maybe pleased to issue Writ, order or direction more particularly one in the nature of Writ of mandamus declaring the action of lhe Respondents in not providing the employment to the Petitioner in Sth Respondent company on compassionate ground by treating Petitioner as dependant of deceased husband as illegal, arbitrary and violation .of Art. 14, 16, 21 and 300-4 of Constitution of lndia and consequently may direct the RespondentNo. 5 to provide the employment to the petitioner in the ITC on compassionate ground by treating Petitioneras

    2

    2

    4

    5

    dependant of deceased employee or else may direct the Srh Respondent company to return the Petitioners Ac 2.00 Gts land which is acquired, if not provide the employment to the Petitioner in lTC.

    lA NO: 1 OF 2018

    Petition under section 151 cPC praying that in the circumstances stated in the aff idavit filed in support of the petition, the High Court may be pleased to receive the additional affidavit in WP.No.44334 of 2017.

    l.A. NO: 2 OF 2017(WPMP. NO: 247 830 0F 2017)

    Petition under section 151 cPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High court may be pleased to direct the Respondent No. 5 to provide the employment to the petitioner in the lrc on compassionate ground by treating petitioner as dependant of deceased employee or else may direct the 5th Respondent company to return the Petitioner's Ac. 2.00 Gts, land which is acquired, if not provide the employment to the Petitioner in lTC.

    Counsel for the Petitioner: SRl. T. PARtpURNA CHARY

    Counsel for the Respondent No.1: GP FOR INDUSTRIES COMMERCE (TG) Counsel for the Respondent No.2 and 3: GP FOR REVENUE

    Counsel for the Respondent No.4: cP FOR SOCIAL WELFARE

    Counsel for the Respondent No.s:---

    The Court made the following: ORDER

    2

    THE H.N'BLE sRI Jusrral r. sREENrvAs RAo rl I :

    WRIT PETITJoN No.44334 of 2Ol7

    ORDER:

    When the matter u,as taken up for hearing ot O2.O8.2O23, thcre was no rcprcsentation on behalf of the petitioner. To give one opportunity, the matter was polted to O9.O8.2O23 under the caption "for dismissal".

    2. Today also, there is no representation on behalf of the petitioner, in spite of the matter is being listed under the caption

    "for dismissal". It appears that the petitioner is not having any interest lo prosecute the case.

    3. Accordingly, this writ petition is dismissed for non-prosecution. No order as to costs

    Pending miscellaneous applications, if any, shall stand closed.

    SD/. G. SIREESHA

    ASSISTANT REGISTRAR

    //TRUE COPY//

    SECTI OFFIGER

    To,

    4

    5

    TJ

    GJP

    1

    2

    3

    One CC to Sri. T. Paripurna Chary, Advocatg [OPUC] Two CCs to GP for lndustries Commerce (TG); High Court for the State of Telanqana, At Hyderabad [OUT]

    Two iCs to GP-for Revenue, High Court for the State of Telangana,at Hyderabad [OUT]

    T,iro CCs to- GP for Social Welfare, High Court for the State of Telangana' at Hyderabad [OUT]

    Two CD Copies

    Po.A,

    3

    HIGH COURT

    DATED:0910812023

    ORDER

    WP.No.44334 of 2017

    DISMISSING THE WP

    FOR NON.PROSECUTION

    WITHOUT COSTS.

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    Comments

    Smt. Bhukya KUMARI v. The State of Telangana
    (Aug 9, 2023)