STATE OF TELANGANA Vs. MUDDAM JANA REDDY

JUDGEMENT

(1.) The present writ appeal is arising out of the impugned order passed by the learned Single Judge in W.P.No.20159 of 2015.

(2.) The undisputed facts of the case reveal that the father of the respondent No.1/writ petitioner, who was suspected to be a Police informer, was brutally murdered by People's War Group (PWG) (Naxalites) on 12/10/1998. The writ petitioner, as the impugned order reveals, was at the relevant point of time aged about 16 years and he submitted an application for grant of compassionate appointment keeping in view the policy decision of the State Government dtd. 8/11/1996. The policy decision of the State Government is reproduced as under:-

(3.) The facts further reveal that the case of the writ petitioner was recommended by the Collector, Karimnagar, to the Secretary to Government (Political), and the Government was informed that the father of the writ petitioner was treated as Police informer, he was shot dead by PWG extremists and compassionate appointment be provided to the writ petitioner.