SUJATHA D/O. BASAPPA BHAGAVATI Vs. STATE OF KARNATAKA BY ITS SECRETARY DEPARTMENT OF EDUCATION M.S. BUILDING, BANGALORE-02 AND OTHERS

JUDGEMENT

(1.) I have heard the learned Counsel for the petitioners and learned HCGP for respondent Nos. 1 to 4. Basappa Bhagavati, father of the petitioner herein was working as a Lecturer in the College run by the 5th respondent. He died on 1.5.1998 in harness. The petitioner is a holder of M.A. Degree in Sociology. She made an application for appointment as a Lecturer in the college on compassionate grounds. The 2nd respondent has referred the application to the State Government for its opinion as per the communication at Annexure -D dated 19.6.2001. The State Government by its order at Annexure -E dated 4.7.2001 has returned the application on the ground that it is not permissible to appoint the petitioner on compassionate grounds. Petitioner has called in question the validity of the order said in this writ petition.

(2.) LEARNED Counsel for the petitioner would contend that the father of the petitioner had died on 1.5.1998 while he was in service. Therefore, petitioner is entitled to be appointed as a Lecturer on compassionate grounds.

(3.) I have carefully considered the arguments of the learned counsel made at the Bar and perused the materials placed on record.