MANGALA Vs. GOVERNMENT OF KARNATAKA

JUDGEMENT

(1.) The petitioners are before this Court seeking for certiorari to quash the endorsement issued by respondent No.1 dated 23.02.2015 as also for a mandamus directing respondent No.2 to appoint the petitioner No.2 in a post suitable to his educational qualifications in the respondent No.2 establishment pursuant to the representations made by petitioner Nos.1 and 2 dated 25.05.2011, 13.11.2011, 06.05.2014 and 06.11.2014 vide Annexure-H and J forthwith.

(2.) The husband of the Petitioner No.1 and father of the Petitioner No.2, namely Sri. Kushappa S/o. Adiveppa Kurbett was serving under the Respondent No.2 University of Agricultural Sciences as sports helper from 29.12.1994; he was reported missing from 31.05.2010 from the place of service, the Petitioner and others, as also the relatives and well-wishers tried their level best to trace him, but all efforts ended in failure. Hence, the Petitioners approached Respondent No.2 claiming for monetary benefits, which was not granted.

(3.) Aggrieved by the same, the Petitioner No.1 filed Writ Petition No.79000/2013 before this Court. This Court observing that the Government Orders dated 21.03.1998, 29.12.1994 and circular dated 01.01.1998 had been issued so as to help the family members of the missing government servants by following a definite legal procedure directed the Respondents to consider the representation made by the Petitioners and extend the benefit of orders/circulars aforestated and make payment of the due amounts by accepting the documents produced along with survivorship certificate subject to the Petitioners providing two solvent sureties, producing survivorship certificate within a period of six weeks from the date of production of such survivorship certificate.