ASHWATHAMMA AND SRI. V. MANJUNATHA Vs. MANAGING DIRECTOR AND THE DIVISIONAL CONTROLLER, KARNATAKA STATE ROAD TRANSPORT CORPORATION

JUDGEMENT

(1.) IN this writ petition under Articles 226 and 227 of the Constitution of India, the petitioners have called in question, the endorsement dated 4.6.2011 vide Annexure -K. By the impugned endorsement at Annexure -K, the petitioners have been informed that there is no direction in the writ petition or the order of the Labour Court regarding compassionate appointment and therefore, compassionate appointment cannot be given.

(2.) AGGRIEVED by that, the petitioners have filed this writ petition.

(3.) THE learned counsel for the petitioners contended that the impugned endorsement cannot be sustained in law. He also submitted that the request of the petitioners for compassionate appointment should have been considered in accordance with rules. Therefore, the impugned endorsement cannot be sustained.