KUMARI AROGGAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner who claims to be the daughter of the second wife of late Sri Danustan @ Danusha, who was working as a Police Constable in Maski Police Station, Raichur District, has filed the instant writ petition with a prayer to quash the endorsement Annexure-B dtd. 8/2/2016, issued by the second respondent and consequently to issue necessary directions to the respondents to take suitable action as per law.

(2.) Heard the learned counsel for the petitioner as well as the learned High Court Government Pleader for the respondents.

(3.) It is the case of the petitioner that her father late Sri Danustan @ Danusha was working as a Police Constable (CHC No.14) at Maski Police Station, Raichur district eversince the year 1993 and he had died in harness on 9/3/2013. The petitioner therafterwards had submitted an application on 13/11/2013 to appoint her on compassionate ground and the said application has been rejected vide impugned endorsement Annexure-B on the ground that the petitioner is the daughter of the second wife of deceased Sri Danustan @ Danusha who was a Government Servant. Being aggrieved by the said endorsement dtd. 8/2/2016 vide Annexure-E the petitioner is before this court.