STATE OF ANDHRA PRADESH Vs. CH. RAMESH KUMAR

JUDGEMENT

(1.) Challenge in the present Writ Petition is to the order dtd. 31/8/2017, passed by the Andhra Pradesh Administrative Tribunal (herein after called the Tribunal), in O.A.No.1896 of 2015. By way of the said order, the Tribunal allowed the said Original Application, and while setting aside the order of rejection dtd. 27/1/2015, issued by the Superintendent Engineer, Irrigation Circle, Dowlaiswaram, directed the respondents in the Original Application, who are the petitioners herein to appoint the applicant/respondent herein as Junior Assistant, subject to the qualifications in terms of G.O.Ms.No.612, General Administration (Services-A) Department, dtd. 30/10/1991, within six (6) months from the date of receipt of copy of the said order. Respondent herein, claiming to be the adopted son of one Smt.Ch.Rajarajeswari, filed the aforesaid Original Application before the Tribunal.

(2.) Applicant/respondent herein is the son of the brother of Smt.Ch.Rajarajeswari and she lost her husband in the year 1991 and while she was working as a Canal Lascar in Godavari Western Division, Nidadavolu, she passed away on 28/2/2013. After her death, enclosing a copy of the unregistered adoption deed dtd. 15/11/1996 and the registered adoption deed dtd. 7/1/2013 and other documents, the respondent/applicant herein submitted an application seeking appointment on compassionate grounds in terms of G.O.Ms.No.612, General Administration (Services-A) Department, dtd. 30/10/1991. The said representation was forwarded to the office of the superintendent Engineer, Dowlaiswaram, by the Executive Officer, Godavari Western Division, Nidadavolu, West Godavari District on 24/5/2014.

(3.) The Superintendent Engineer-2nd respondent in the Original Application, who is the 2nd petitioner herein, vide memo No.SE/IC/DOW/AB/EC.3/ 8GW, dtd. 27/1/2015, rejected the request of the respondent herein for appointment on compassionate grounds on the ground that the deceased employee had taken the respondent herein in adoption, legally one month and 22 days only prior to the death of the employee.