GULAM JEELANI Vs. GOVERNMENT OF TELANGANA

JUDGEMENT

(1.) Heard Sri Ramchandar Rao Vemuganti, learned counsel for the appellant; and Sri S. Rahul Reddy, learned Special Government Pleader attached to the office of the learned Additional Advocate General appearing for respondent Nos.1 to 4 and perused the material on record.

(2.) The present Writ Appeal is directed against the order dtd. 28/2/2025 passed in Review I.A. No.1 of 2024 in W.P.No.28768 of 2019, whereby the learned Single Judge recalled the earlier order dtd. 15/11/2022 and dismissed the writ petition, holding that the appointment of the appellant on compassionate grounds was made subsequent to the imposition of the ban on appointments in aided posts and was, therefore, impermissible in law.

(3.) The factual matrix, in the present case, is that the appellant's father, who was working as an Attender in the 5th respondent- School, an aided minority institution, died in harness on 5/12/2003. Consequent thereto, the appellant's mother submitted a representation dtd. 30/6/2004 seeking appointment on compassionate grounds. The management of the 5th respondent- School appointed the appellant as an Attender on 27/1/2005 and forwarded a proposal dtd. 5/2/2005 to the 4th respondent seeking approval of the said appointment.