COMMISSIONER OF POLICE Vs. K PADMAJA

JUDGEMENT

(1.) The respondents in O.A. No. 6938 of 2012 have filed this writ petition, aggrieved by the order dated 04.12.2012, passed by the Andhra Pradesh Administrative Tribunal, Hyderabad in the said O.A. By the aforesaid order, the Tribunal has allowed the application filed by the respondent herein by setting aside the proceedings issued by the Commissioner of Police, Hyderabad City in R.C. No. L & O/E3/649/2010, dated 25.11.2010, with a direction to the petitioners herein to appoint the respondent/applicant, to a suitable post taking into consideration her educational qualifications and community.

(2.) The father of the respondent/applicant by name Sri K. Ramachandra Raju worked as Head Constable in Amberpet Police Station, Hyderabad City. He died while in service on 02.04.2010, leaving behind his widow and three married daughters. The respondent herein is the eldest of the three daughters. The respondent and her mother made application seeking appointment of the respondent on compassionate grounds as per the scheme notified by the Government in G.O.Ms. No. 687, dated 03.10.1977 which was later clarified extending the benefit even to a married daughter by G.O.Ms. No. 350, dated 30.07.1999, Memo No. 116417/Ser.A/2003-1, dated 08.10.2003 and Memo No. 406/10/A.1/Admn.11/2004, dated 20.03.2004. But the said application is rejected by a three line order by the Commissioner of Police, Hyderabad vide Memo No. L & O/E3/649/2010, dated 25.11.2010, stating that as per rules, the respondent is not eligible for compassionate appointment.

(3.) Challenging the said memo, the respondent/applicant approached the Tribunal. Before the Tribunal, the case of the petitioners herein is that as per the instructions issued by the Finance Department vide Memo No. 406/10/A.1/Admn.11/2004, dated 20.03.2004, unless the married daughter is dependent on her mother/father, she is not entitled for appointment on compassionate grounds.