AISHWARYA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The case of the petitioner is that, her father was working as a Library Supervisor with 4th respondent - Gunjavati Gram Panchayat and he died in service. Hence she requested the authorities to appoint her to the said post on compassionate ground. The 4th respondent upon verifying the qualifications of the petitioner, recommended her appointment to the said post. However, the 5th respondent, without considering the request of the petitioner or the recommendations of 4th respondent - Panchayat, issued a notification for selection of Library Supervisor of 4th respondent Gram Panchayat on 5/7/2022 vide Annexure-A to the writ petition. Aggrieved by the same, the instant writ petition is filed.

(2.) Pursuant to the filing of the writ petition, by a gazette notification dtd. 6/8/2022, the 1st respondent has passed an order, wherein it is provided for appointment of Library Supervisor to various Gram Panchayats on compassionate grounds. It is the contention of the petitioner that, she is eligible to be so appointed as per the new notification.

(3.) Learned AGA, upon instructions, submits that the notification relied upon by the petitioner is passed subsequent to the impugned notification calling for selection of Library Supervisors. However, he admits, the process of selection is not yet completed and the Government would consider the case of the petitioner in the light of the Government order dtd. 1/8/2022 gezetted on 6/8/2022, if the petitioner were to give a detailed representation to respondents No.2 to