V.SARADA Vs. TIRUMALA TIRUPATHI DEVASTHANAM

JUDGEMENT

(1.) The compassion expressed by the Honble Supreme Court about two decades ago in the process of rescuing the family of a deceased employee has grown in proportion, beyond anybodys expectation. It would not be an exaggeration to mention that it has assumed dangerous and bewildering dimensions. Every possible distortion was given and it has reached a stage where the element of compassion has totally disappeared and the facility is being claimed much more than a right of succession. It has also become handy for the unions in various organisations. For many years, the only method of appointment in several important Government and semi -Government organisations came to be restricted to the one of appointment on compassionate grounds.

(2.) INSTANCES are not lacking where the children of the employees eagerly awaited the death of their parents, who were employed in the organisation. In many cases, fake certificates are submitted. Schemes were extended beyond imaginable limits wherever it suited the concerned. The case on hand provides an example.

(3.) AFTER the death of Munemma, the appellant filed a representation, dated 28.04.2008, with a request to appoint V.Munendra Babu, on compassionate grounds in view of the death of her mother, Munemma. Alleging that her representation was not being considered, she filed W.P.No.11734 of 2008. As usual, the writ petition was disposed of with a direction to the respondents to consider the case. On such consideration, the Devasthanam passed an order, dated 19.07.2008, rejecting the case of the appellant. It was mentioned that the plea of the appellant that she has been divorced is not established and that the scheme does not permit of appointing the grand children of the deceased employees. Challenging the said communication, the appellant filed W.P.No.21149 of 2008. The same was dismissed by a learned Single Judge of this Court on 26.11.2012. Hence, this writ appeal.