THOTA JASWANTH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Since the issue involved in both the writ petitions is one and the same, they were heard together and being disposed of by way of this common order.

(2.) Heard Sri C.Raghu, Learned Senior Counsel appearing for the petitioner in W.P.No.2288 of 2022 and Sri P.Ravi Shankar, Learned Counsel appearing for the petitioner in W.P.No.35834 of 2022, and learned Government Pleader for Services-IV appearing for respondent No.1, and Sri G.Vidya Sagar, learned Senior Counsel for respondents 2 to 4 in W.P.No.2288 of 2023; Ms.V.Uma Devi, Learned Counsel appearing for the respondents 2 to 4 in W.P.No.35384 of 2022. The case of the petitioner in W.P.No.2288 of 2022

(3.) The learned Counsel appearing for the petitioner submits that father of the petitioner viz., Thota Venkateswar Rao died on 10/9/2019 while he was in service as Dozer Operator in KTPS O&M, leaving behind the petitioner, his brother and mother as his legal heirs, who are the dependants of on the deceased. After death of his father the petitioner made a representation to the respondents authorities for providing employment, on compassionate grounds, but the same was rejected on 27/3/2021 through the impugned letter on the ground that the mother of the petitioner viz., Thota Laxmi is receiving family pension of Rs.41,823.00 and the grandmother of the petitioner also receiving pension of Rs.30,000.00 per month, and hence the dependant family members of the deceased employee are not in indigent condition as per Clause 3 (i) under B.P.Ms.No.119 dtd. 10/2/1982, which stipulates that the dependants of the deceased employee, who dies in harness leaving behind his family in indigent circumstances only, are entitled for employment under compassionate grounds which is against very scheme of formulated for providing compassionate appointment to the dependants of the deceased employee. The case of the petitioner in W.P.No.35834 of 2022