SANJU Vs. CHIEF EXECUTIVE OFFICER

JUDGEMENT

(1.) Petitioner's father, when working as Grade-I Secretary in Gram Panchayat, Badachi, in Athani Taluk, died on 1/9/2017. Thereafter, the petitioner submitted an application on 24/1/2018 with respondent No.1 so as to consider his claim for appointment on compassionate ground. The said request was rejected by respondent No.1 stating that petitioner's brother is employed with the State Government. Hence, this writ petition.

(2.) Learned counsel for the petitioner would submit that though the petitioner's brother is employed with the State Government, the petitioner is entitled for appointment on compassionate ground in view of the circular dtd. 5/5/2018 issued by the Department of Public Instructions, Bengaluru.

(3.) On the other hand, learned counsel appearing for respondent No.1 would submit that, admittedly, the petitioner's brother is employed with the State Government and as such he is not entitled for appointment on compassionate grounds.