S.ZINNI FARAHAT Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) THE father of the petitioner was working as Upper Division Clerk in the then Kurnool Municipality. He died on 13 -01 -1992, while in service. The mother of the petitioner is said to have submitted an application to provide employment on compassionate grounds. Almost for more than one and half decade, no steps were taken and in the meanwhile, the Municipality was upgraded as Municipal Corporation. It is stated that on 15 -07 -2008, the Corporation appointed the mother of the petitioner as Ayah. Even that order was cancelled on the same day by stating certain reasons.

(2.) IT is stated that the mother of the petitioner died in February, 2009. The petitioner submitted a representation dated 04 -05 -2009 to the Anantapur Municipal Corporation, the 4th respondent, with a request to provide employment to her on compassionate grounds. The same was rejected through the proceedings dated 11 -11 -2009. Challenging the same, the petitioner filed O.A. No.2556 of 2010 before the A.P. Administrative Tribunal, Hyderabad. The Tribunal dismissed the same through the order dated 26 -11 -2012. Hence, this writ petition.

(3.) THE facility of providing compassionate appointment, which took its birth in a judicial pronouncements, has grown beyond imaginable proportions, over the years and in certain organizations, it now happens to be the only method of appointment, even while the ban on regular appointment continues. The concept has also acquired several ramifications, which were not even in the contemplation of the Court, which first evolved it.