N SARASWATHI Vs. SECRETARY TO GOVERNMENT REVENUE DEPARTMENT

JUDGEMENT

(1.) THE petitioner in this writ petition has sought for a direction to the respondents to consider the application filed by her for appointment on compassionate ground.

(2.) THE facts in this case are that the petitioner being the widow of the deceased employee made an application for appointment on compassionate ground. On that application the respondents issued an endorsement calling upon the petitioner to produce the order passed by the Civil court in a pending dispute between the petitioner and the son of the first wife of the deceased employee and also to furnish no objection certificate by the guardian of the son through the first wife. This endorsement has made the petitioner to come to this Court on the ground that her case is to be considered for appointment as she is the widow of the deceased as per the rules. Rule 3 of the Karnataka Civil Services (Appointment on Compassionate Grounds) Rules, 1996 reads as follows.

(3.) ELIGIBILITY for appointment.