R JAYAMMA Vs. KARNATAKA ELECTRICITY BOARD BANGALORE

JUDGEMENT

(1.) the petitioner is the daughter of a deceased employee of the Karnataka electricity board, which is the 1st respondent in this writ petition. Her mother who was working as a sanitary worker with the respondents died on 7-3-1989 while in service.

(2.) it is stated in the petition that the petitioner is married but since her husband has been mentally deranged, she was depending upon her mother for her livelihood. The petitioner belongs to scheduled castes as is evidenced by the certificate, a copy of which is marked as annexure-c. The petitioner has 3 children.

(3.) as stated above, the husband of the petitioner who was working as a coolie, in course of time became mentally deranged and left the house and has whereabouts are not known for the last 8 to 9 years. It is in these circumstances, the petitioner sought employment on compassionate ground. On her application seeking appointment on compassionate ground, the 2nd respondent has issued an endorsement dated 21-3-1991, a copy of which is marked as annexure-a. It reads as hcreunder: