S. MANJULA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned Additional Government Advocate for respondents on advance notice appeared.

(2.) The petitioner before this Court has filed this present petition being aggrieved by the order dtd. 27/8/2019 passed in application No.5080/2019.

(3.) The facts of the case reveal that the petitioner before this Court is a married daughter of late Shivarudraiah who was the Group 'D' employee serving in the office of Range Forest Office, Ramanagar Range. While in his service he died on 7/2/2016 and the married daughter has submitted an application for grant of appointment. Application has been rejected on the ground that the married daughter is not entitled for appointment on compassionate ground in view of the Karnataka Civil Services (Appointment on Compassionate Grounds Rules 1996. Learned counsel for the petitioner at the outset drawn the attention of this Court towards the judgment delivered in writ petition No. 3340/2020 c/w.1002/2021 decided on 28/5/2021 paragraph Nos. 8 to 23 of the aforesaid judgment reads as under: