PAKALA KISHAN Vs. SINGARENI COLLIERIES CO

JUDGEMENT

(1.) Heard Sri K.Vasudeva Reddy, learned Counsel for the petitioner and Sri K.Srinivasa Murthy, learned Counsel for the Respondent, none having appeared for Respondent No.2

(2.) The above writ petition is filed for a direction to the respondent to appoint the petitioner in any suitable post. The said appointment is sought on compassionate grounds. The petitioner's elder brother Late Sri Pakala Ravi expired on 9-7-1993 in a road accident leaving behind him surviving his wife Smt. Sulochana and a minor daughter, mother (Smt. P.Kanakamma), who is working as general mazdoor in the respondent organisation and a brother - petitioner herein.

(3.) The claim of the petitioner is resisted mainly on two grounds viz., (1) the deceased's widow Smt. Sulochana (Respondent No.2) applied for payment of Rs.50,000/- in relinquishment of her right of employment as dependant of the deceased and (2) that the mother of the petitioner herein Smt. P.Kanakamma is working in the respondent organisation since 1984, the petitioner is not dependant of the deceased employee.