CHANNAMMA Vs. DEPUTY DIRECTOR

JUDGEMENT

(1.) The petitioner who had filed an application seeking compassionate appointment has preferred this writ petition assailing the endorsement Annexure-A dtd. 10/3/2023 issued by respondent No.2 and also has prayed to issue a writ of mandamus directing respondent No.2 to appoint her on compassionate ground by considering her application dtd. 27/12/2021 as per Annexure-P.

(2.) Heard the learned counsel for the petitioner.

(3.) Facts leading to filing of this writ petition narrated briefly are; petitioner's father Mallappa Hosakeri who was working in the social welfare department had died on 31/10/2017 in a communal clash. Deceased Mallappa Hosakeri had left behind him, his wife, two daughters and one son. Petitioner is the eldest daughter of the deceased Mallappa Hosakeri, who had attained the age of majority on 4/1/2021. Thereafter on 27/12/2021, she had filed an application before the respondents seeking compassionate appointment. The said application has now been rejected by issuing impugned endorsement and being aggrieved by the same, petitioner is before this Court.