LAWS(KAR)-2020-12-8

SMT. BHUVANESHWARI V.PURANIK Vs. STATE OF KARNATAKA

Decided On December 15, 2020
Smt. Bhuvaneshwari V.Puranik Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) "Half the world; and not even half the chance" is the cry of the petitioner in this petition on being denied consideration for appointment on compassionate ground on the death of her father on the score that she is "a married daughter".

(2.) Filtering out unnecessary details, the facts that are germane for consideration of the lis are:

(3.) On the death of the sole breadwinner of the family, petitioner, the daughter of the deceased employee, submitted a representation on 08.11.2016 for grant of appointment on compassionate grounds. In response to the said application of the petitioner, the respondents directed her to rectify the defects in the application and submit the same in a proper format. In terms of the direction, petitioner submitted her representation on 22.05.2017 along with necessary documents.