RAVATRAYA KAMANALLI Vs. PRINCIPAL SECRETARY

JUDGEMENT

(1.) The petitioner is before this Court under Article 226 of the Constitution of India questioning the legality and correctness of the order dtd. 20/12/2019 passed in Application No.247/2019 by the Karnataka Administrative Tribunal at Kalaburagi Bench (for short 'the KAT') by which endorsement challenging the rejection of petitioner's request for compassionate appointment is dismissed.

(2.) Brief facts of the case necessary for disposal of the above writ petition are that the petitioner is son of one Kallappa Kamanalli, who was working as Commercial Tax Inspector in the 2nd respondent - Department of Commercial Taxes, who died while in service on 27/3/2016. The petitioner herein filed Application dtd. 25/8/2016 (Annexure-A3) requesting for compassionate appointment. In the application the petitioner stated annual income of the family as Rs.90,000.00. The 2nd respondent on consideration of the application of the petitioner for compassionate appointment issued endorsement dtd. 15/9/2016 rejecting the request on the ground that income of the family is more than Rs.5,00,000.00 and as such under Rule 4(1) (a) of the Karnataka Civil Services (Appointment on Compassionate Grounds) Rules 1996,(Hereinafter referred to as 'the 1996 Rules') the petitioner would not be entitled for compassionate appointment. Challenging the said endorsement the petitioner approached the Tribunal in Application No.247/2019, which also came to be dismissed by order dtd. 20/12/2019 holding that there is no infirmity in the endorsement issued by the 2nd respondent. Hence the petitioner is before this Court in this writ petition.

(3.) Heard Sri K.M. Ghate, learned counsel for petitioner and Smt. Archana P. Tiwari, learned AGA for the respondents. Perused the writ petition papers.