C.M. RAVI KUMAR, S/O. LATE MARISWAMY Vs. THE DIRECTOR OF MUNICIPAL ADMINISTRATION, VISHWESHWARA TOWERS, B.R. AMBEDKAR ROAD, BANGALORE - 560 001, THE DEPUTY COMMISSIONER, RAMANAGAR DISTRICT, RAMANAGAR, THE TAHSILDAR, CHANNAPATNA TALUK, CHANNAPATN

JUDGEMENT

(1.) PETITIONER 's father employed in the 4th respondent Channapatna Town Panchayath, passed away while in service on 18.08.1997. Petitioner passed S.S.L.C. on 30.05.1999. He filed an application on 03.12.2001 before the 1st respondent to grant appointment on compassionate ground. Alleging inaction on the part of the respondents, this writ petition has been filed to direct the respondents to consider the application and appoint him on compassionate ground.

(2.) SRI M.V. Maheswarappa, learned Advocate appearing for the petitioner contended that, despite the application having been submitted on 03.12.2001, there is inaction on the part of the respondents and hence, a direction may be given to consider the said application and appoint the petitioner on compassionate ground.

(3.) THE point for consideration is whether, in the facts and circumstances of the case, the claim of the petitioner for appointment on compassionate ground at this length of time, can be directed to be considered by the respondents?