Telangana High Court
N. Neeraja, Hyd vs Chairman M.D., Security Printing ... on 25 September, 2019
Author: Abhinand Kumar Shavili
Bench: Abhinand Kumar Shavili
HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
WRIT PETITION No.19235 of 2016
ORDER:
The petitioner has filed this writ petition, seeking compassionate appointment to her, as her husband had expired on 02.01.2013, while working with the respondents.
2. The Standing Counsel for respondents has contended that the compassionate appointment is not feasible, as there is no scheme for compassionate appointment. Therefore, they are willing to pay a lumpsum amount of Rs.7.5 Lakhs in tune with their policy. He has further informed the Court that the petitioner is appointed as Data Entry Operator on outsourcing basis and she is being continued through an outsourcing agency.
3. Counsel for petitioner has also, on instructions, informed the Court that his client, who is present in Court hall, is willing to receive the lumpsum amount of Rs.7.5 Lakhs in lieu of compassionate appointment in terms of the Company's Policy. He contended that let the petitioner be continued on outsourcing basis as Data Entry Operator.
4. The Standing Counsel appearing for respondents has contended that as long as the outsourcing agency engages the petitioner as Data Entry Operator, they do not have any objection, but it is always open for the outsourcing agency whether to continue the petitioner as Data Entry Operator or not.
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AKS, J W.P.No.19235 of 2016
5. This Court, having considered the rival submissions made by the parties, is of the considered view that this writ petition can be disposed of directing the respondents to pay a lumpsum amount of Rs.7.5 Lakhs to the petitioner in lieu of compassionate appointment in tune with the policy of the respondents within four weeks from the date of receipt of a copy of this order. It is also made clear that the petitioner be allowed to work as Data Entry Operator through outsourcing agency.
6. With these observations, the writ petition is disposed of. No order as to costs.
Pending miscellaneous applications, if any, shall stand closed.
______________________________ ABHINAND KUMAR SHAVILI, J 25th September 2019 ajr