BHIMAVARAM MUNICIPALITY Vs. DURGA BHAVANI AND ORS

JUDGEMENT

(1.) Aggrieved by the direction issued by the A.P. Administrative Tribunal to give compassionate appointment to the 1st respondent herein, the Bhimavaram Municipality has come up with the above writ petition. Heard Mr. Venkateswarlu Nimmagadda, learned Standing Counsel for the Municipality.

(2.) The case on hand is a very pathetic one. The 1st respondent's father, who was employed as public health worker in the petitioner- Municipality, died in harness in 1997. The 1st respondent's mother, who got appointed as public health worker, subsequently on compassionate ground, also died in harness on 14.06.2001.

(3.) Admittedly at the time of death of the 1st respondent's mother, the 1st respondent was just 10 years old. Therefore, she claims to have made a representation on 02.11.2009 after attaining majority, seeking appointment on compassionate grounds. The 1st respondent also filed O.A. No. 8066 of 2012 on the file of the A.P. Administrative Tribunal and the Tribunal gave an interim direction-on 10.10.2012 to consider her case.