J. AMRNATH Vs. HIGH COURT OF JUDICATURE AT HYDERABAD FOR THE STATE OF TS AND AP, REP. B REGISTRAR AND OTHERS

JUDGEMENT

(1.) The petitioner, who was appointed on compassionate grounds as Process Server/Field Assistant/Typist/Examiner/Copyist, has come up with the present writ petition, seeking a direction to the respondents to consider his case for appointment to the post of Junior Assistant.

(2.) Heard Mr. P. Gangaiah Naidu, learned senior counsel appearing for the petitioner, and Mr. Swaroop Oorilla, learned standing counsel for the High Court appearing for the respondents.

(3.) The petitioner's father, who was working as Field Assistant in the District Court, Chittoor, died in harness on 22.01.2011, leaving behind his widow, two sons and a daughter. The petitioner was the elder of the two sons, but the younger son, who had not crossed beyond the 7th standard, sought appointment on compassionate grounds and he was, accordingly, appointed on 29.02011. But, to the misfortune of the family, the petitioner's younger brother died on 28.10.2015. Finding that the purpose of giving appointment on compassionate grounds was lost, the respondents considered the case of the petitioner sympathetically and appointed him on compassionate grounds as Process Server. After joining service, the petitioner made representations for considering him to one of the posts in the Judicial Ministerial Service, namely, the post of Junior Assistant or Field Assistant or Typist or Examiner or Copyist, on the ground that he is qualified with an undergraduate Degree in Science, a Master's Degree in Business Administration, a post-graduation Diploma in Computer Applications, and a pass in Typewriting Lower Grade. Since his request was not considered, the petitioner is before us.