STATE OF TELANGANA Vs. N.SURESH CHANDRA

JUDGEMENT

(1.) The State of Telangana and the District Collectors of Adilabad, Karimnagar and Kumaram Bheem Asifabad Districts are in appeal aggrieved by the order dated 30.08.2017 passed by a learned Judge of this Court allowing W.P.No.27465 of 2017 and directing them to reconsider the application of the sole respondent, the writ petitioner, for appointment on compassionate grounds.

(2.) Heard the learned Government Pleader for Services-II, State of Telangana, for the appellants, and Sri D.Linga Rao, learned counsel for the respondent.

(3.) The mother of the respondent died in harness on 19.01.2016 while working as a Telugu Pandit Grade-II at the Government Upper Primary School at Easgaon Village in Kagaznagar Mandal of the erstwhile Adilabad District. He thereupon submitted application dated 14.03.2016 seeking appointment on compassionate grounds. The District Collector, Adilabad, addressed letter dated 28.07.2016 to the District Collector, Karimnagar, stating that as the respondent was not a local candidate of Adilabad District, his case had to be considered in Karimnagar District where he was a local candidate, in terms of the Memo dated 07.12.2007 issued by the General Administration (Ser.A) Department of the Government.