- (1.) Leave granted. Heard the learned counsel for both sides.
(2.) The appellant's father who was working as a Senior Assistant in the Government of Andhra Pradesh, made an application on 3.2.2001 seeking permission to retire on medical invalidation as he was suffering from total blindness due to hypertension. On 22.3.2001, the Medical Board issued a certificate for medical invalidation. When the application was under process, the appellant, as dependant son, made an application-cum- representation to provide him appointment under the compassionate appointment on medical invalidation scheme (contained in GO dated 9.6.1998 read with earlier GOs of the state government). The said scheme provided for compassionate appointment to a dependant son, daughter, spouse of a government servant who retired on medical invalidation.
(3.) On 30.6.2001, the Government of Andhra Pradesh accepted the application of appellant's father and permitted him to retire from service on medical invalidation with immediate effect. By order dated 10.5.2002, petitioner was appointed as Junior Assistant under the scheme for compassionate appointment contained in the GO dated 9.6.1998.;