IRAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners who are the widow and children of late Sri Shanthappa S/o Maharudrappa, who was working as Daily Wager in the Department of Minor Irrigation, Bidar have filed the instant writ petition seeking for the following reliefs :-

(2.) Heard the learned counsel for the petitioners as well as learned Additional Government Advocate appearing for the respondents.

(3.) It is the case of the petitioners that late Sri Shanthappa was appointed against permanent vacancy but he was treated as a temporary employee and he was not paid salary on par with the regular employees nor the privileges of regular employees was provided to him. After putting in service of more than 20 years, Sri Shanthappa died in harness on 2/6/2017 leaving behind the petitioners as his legal heirs. It is under these circumstances, the petitioners had made a representation to the respondents on 27/10/2017 requesting the respondents to settle the terminal benefits of late Sri Shanthappa and to provide an appointment to petitioner No.3 on compassionate ground. Since, the said representation was not considered the petitioners have approached this Court.