RUPPU GANNEMMA Vs. VICE CHAIRMAN AND MANAGING DIRECTOR ANDHRA PRADESH STATE ROAD TRANSPORT CORPORATION

JUDGEMENT

(1.) The petitioner is the widow of late R. Simhadri. Simhadri, while serving as Kalasi, died in harness on 20-12-1991. According to the petitioner, she made an application in the year 1992 seeking her appointment to a suitable post on compassionate ground under the scheme framed by the Corporation. The petitioner was directed to produce legal heir certificate. The petitioner produced legal heir certificate on 21-2-1992. According to the petitioner, thereafterwards, she was called to the office of Zonal Engineer (Works), Regional Work Shop, Vizianagaram-wide communication dated 7-2-1992 and accordingly she went and the office obtained her signatures on several papers and the petitioner, being an illiterate, could not know the contents of the documents. The petitioner claimed that she never agreed for receiving additional monetary benefits in lieu of appointment.

(2.) According to the respondents, the petitioner could not be appointed to the post of sweeper as there is no provision for appointment to the post of sweeper at that time. The respondents also claimed that the petitioner does not possess the requisite qualification as per circular No.PD-64/1988 dated 13-7-1988. Under those circumstances, she was offered additional monetary benefits and, accordingly, the petitioner gave a latter dated 19-5-1993 agreeing to receive additional monetary benefits. On that basis, the works Manager, Zonal Work Shop, Vizianagaram sent a cheque bearing No.253757 dated 3-8-1994 for Rs.37,423.00 to the Secretary, A.P.S.R.T.C. Employees Co-operative Credit Society Limited, Hyderabad towards additional monetary benefits payable to the petitioner, vide-his letter dated 29-8-1994 and copy of the same letter was also sent to the petitioner.

(3.) Heard the learned Counsel for the parties.