Muddham Srinu Alias Srinivas vs The State Of Telangana
2021 Latest Caselaw 3660 Tel

 THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                   AND
        THE HON'BLE SRI JUSTICE A.RAJASHEKER REDDY



                 WRIT APPEAL No.606 of 2021


JUDGMENT:   (Per the Hon'ble the Chief Justice Satish Chandra Sharma)


      The present writ appeal is arising out of the order

dated 29.01.2021 passed by the learned Single Judge in

W.P.No.1620 of 2021.

      The undisputed facts of the case reveal that one

Muddham Lingaiah was an employee serving Panchayat

Raj   Engineering       Department             under        the     State   of

Telangana and he expired on 05.10.1982. The brother of

the appellant, Muddham Prabhakar, was appointed on

compassionate ground as Gangman on 22.01.1983. He

was promoted as Work Inspector and he expired on

23.10.2020

. The appellant, who was also the son of

Muddham Lingaiah, the deceased Government servant

on whose death compassionate appointment was granted

to Muddham Prabhakar, has preferred the writ petition

before the learned Single Judge and his contention was

that in case of grant of compassionate appointment, the

person who is granted compassionate appointment is

under obligation to look after the entire family and even

the scheme provides for the same.

In the present case, after the death of Muddham

Prabhakar who was granted compassionate appointment

in the year 1983, a writ petition was preferred in the year

2021 stating that Muddham Prabhakar expired on

23.10.2020 and while he was alive, he was not looking

after the family. It is unfortunate that the appellant

woke up from slumber after many years by stating that

his brother was not looking after him and after his death,

now he wants compensation.

A prayer has been made in the open Court on behalf

of the appellant by the learned counsel for the appellant

that some compensation be granted to the appellant as

he was not looked after by his brother from 1983 to

2020.

In the considered opinion of this Court, the policy of

granting compassionate appointment does not provide for

any such compensation, nor terminal dues can be

granted to the appellant, as the person who was granted

compassionate appointment has a family and the

terminal dues are to be given to the family as per the

statutory provisions.

The writ appeal is accordingly dismissed with costs

of Rs.1,000/- (Rupees one thousand only) to be paid to

the Telangana State Legal Services Authority within a

period of two weeks from today. The miscellaneous

applications pending in this appeal, if any, shall stand

closed. There shall be no order as to costs.

___________________________ SATISH CHANDRA SHARMA, CJ

___________________________ A.RAJASHEKER REDDY, J 22.11.2021 vs