REKHA Vs. DIVISIONAL CONTROLLER

JUDGEMENT

(1.) The petitioner is before this Court seeking for certiorari to quash the endorsement issued by the first respondent-Corporation bearing No.EKhaRaSaa/KoVi/A-Nemaka:3868/2018 dated 20.03.2018, as also for a mandamus seeking for a direction to the respondents to appoint the petitioner on compassionate grounds in place of her husband, who expired in harness.

(2.) The case of the petitioner is that;

(3.) Sri. H. R. Gundappa, learned counsel for the petitioner submits that the said order dated 20.03.2018 has been passed without considering the matter on merits and the application has been rejected only on the ground that there is no direction issued by this Court in W.P.No.67804/2012 to appoint the petitioner on compassionate grounds and as such, the rejection of the application of the petitioner on this ground is fallacious and required to be quashed. Sri. Gundappa in support of his contentions would rely on the judgment of the Division Bench of this Court in the case of Kalyanamma Vs. The Chief Personal Manager, BMTC Central Office, Bangalore, reported in 2012 (4) KCCR 2631 (DB) and placed reliance on para 5 thereof which is reproduced as under: