MAHADEVI Vs. KARNATAKA POWER TRANSMISSION CORPORATION

JUDGEMENT

(1.) A widow of the deceased employee of KEB is before this Court seeking for a compassionate employment on the facts of this case. Petitioner was married to one Rudrappa Basappa Teggi. He was working in the corporation as a godown watchman. He died while in service on 10-12-1995. He left behind the present petitioner, the widow. She filed an application seeking for compassionate employment with the Board. The board by endorsement dated 11-12-1997 rejected her application. Later again he moved one more representation. She again made a representation which came to be rejected by Annexure-C, dated 6-4-1999 reiterating their earlier stand in the matter. The reason for rejection of the petitioner's case is that the petitioner's husband was considered on compassionate ground for employment on the death of his father who was working in KEB and hence the Board cannot consider the request of the petitioner on compassionate ground for the second time. According to the Board the appointment could be considered only once in a family. Petitioner in these circumstances challenges the endorsement issued to her rejecting her request in terms of Regulation 4 (6) and also seek for a direction to consider her case.

(2.) NOTICE was ordered and the respondents have entered appearance.

(3.) I have heard the learned Counsel for the petitioner. His essential contention is that contrary to the regulations which provide for compassionate employment on the death of the employee of KEB, of present endorsement is issued. The respondent's Counsel Mr. B. S. Patil, relies on the regulation to contend that the petitioner's husband was provided compassionate employment on the death of his father and that being the case on facts there is no second consideration in the same family under regulation 4 (6) of the Regulations.