KRISHNAVENI B. MUNDARGI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned Additional Government Advocate accepts notice for respondents 1 to 3. Sri Hanumantha Reddy Sahukar, learned Counsel accepts notice for respondent No.4.

(2.) In this writ petition, the petitioner has challenged the letter dtd. 3/2/2021 (Annexure-F) addressed to the respondents 2 and 3 and the endorsement dtd. 15/4/2021 (Annexure-G) to the writ petition.

(3.) The relevant facts for adjudication of this writ petition are that the father of the petitioner-R. Venkata Mohan Rao was working in the office of the respondent No.4 and he died on 24/11/2003. Thereafter, the family of the deceased was in financial hardship and accordingly, the petitioner being the only daughter of the deceased-R. Venkata Mohan Rao, made an application to the respondent-authority seeking appointment on compassionate ground. The said application made by the petitioner was rejected by the respondent No.4 vide endorsement dtd. 15/4/2021 by referring to letter dtd. 3/2/2021 addressed by the Director of Municipal Administration to the Deputy Commissioner, Bellary District. Hence, this writ petition.