K.N. SAVITHA D/O. LATE S.M. NANJUNDAIAH Vs. STATE OF KARNATAKA REP. BY ITS PRINCIPAL SECRETARY DEPT. OF FINANCE AND EXCISE, THE COMMISSIONER OF EXCISE AND THE DEPUTY COMMISSIONER OF EXCISE

JUDGEMENT

(1.) HEARD the Learned Counsel for the Petitioner and the learned Government Pleader.

(2.) THE learned Government Pleader has filed statement of objections to contest the petition. Hence, pleadings being complete, the petition is considered for final disposal having regard to the facts and circumstances, out of turn.

(3.) THE learned Government Pleader would point out that it is true that the Petitioner's father died in harness, it is equally true that Petitioner was the married daughter of late Nanjundaiah and since the Petitioner admittedly claims as having been divorced from her husband and having received a substantial sum by way of settlement, the question of the Petitioner claiming dependency as a part of the family of Nanjundaiah and as defined under the rule is not available to the Petitioner. He would point out that according to the Karnataka Civil Services (Appointment on Compassionate Grounds) Rules, 1996, Rule 3(1) would provide for appointment on compassionate grounds, which shall not be claimed as a matter of right, and would not be given as a matter of course, it would be restricted to the dependent of the deceased Government Servant in the following order: namely