SRINIVASA G. S/O LATE GOVINDAPPA @ GOVINDAIAH, NO. 279. II CROSS, I MAM, KAMALANAGAR, BANGALORE - 560 079 Vs. STATE OF KARNATAKA, DEPARTMENT OF WOMEN AND CHILD DEVELOPMENT, REPRESENTED BY ITS SECRETARY. M.S. BUILDING, BANGALORE-560001 AND THE SE

JUDGEMENT

(1.) HEARD the Learned Counsel for the petitioner.

(2.) THE learned Government Pleader seeks time to file statement of objections.

(3.) AS rightly pointed out by the learned Government Pleader, there is no vested right in the petitioner and some instances cited by the petitioner, whereby the respondents may have conferred appointment on compassionate grounds on earlier occasions does not ipso facto confer any vested right on the petitioner to seek such appointment. The discretion to grant appointment on compassionate grounds remains with the employer and therefore, he would submit there is no ground made out for interference.