S MURALI KRISHNA Vs. BHARAT SANCHAR NIGAM LTD

JUDGEMENT

(1.) The father of the petitioner by name, Laxmanna, was appointed as a Line Inspector in the Bharat Sanchar Nigam Limited (for short 'B.S.N.L'). He died in a road accident on 4-4-2001. The petitioner passed S.S.C. examination as a private candidate, in June 2002. He submitted an application to the respondents to appoint him on compassionate grounds, on account of the death of his father, while in service. Through his proceedings dated 10-2-2005, the Assistant General Manager (Administration), of B.S.N.L., Hyderabad, informed the petitioner that the High Power Committee, that met on 7-1-2005, examined the case of the petitioner and decided to reject it, on the ground that the family is not in a distressed condition. The petitioner challenges the same.

(2.) Petitioner contends that his mother is an illiterate; he married a Schedule Caste woman, and that the family does not have any sources of income. He alleges that the Field Inspection Report submitted to the respondents discloses that the family does not have any movable or immovable property.

(3.) On behalf of the respondents, a counter-affidavit is filed. It is stated that the mother of the petitioner is being paid a fairly good amount towards family pension, and that substantial amounts were paid to her, soon after the death of late Laxmanna. They contend that the family of the petitioner cannot be said to be in penury, and as such, no relief can be granted. The petitioner filed a reply affidavit, with an attempt to justify his plea.