T. PUNITH SAI Vs. COFFEE BOARD

JUDGEMENT

(1.) An order by which the claim of the petitioners seeking for appointment on compassionate grounds has been rejected citing the following reasons -

(2.) As could be seen from the said portion extracted, the denial of compassionate appointment was only on the basis that the 5% of the vacancies falling under the direct recruitment quota in Group "C" post had been filled up as on 13/8/2015.

(3.) A memo has been filed before this Court on 30/11/2020 along with this memo a document has been produced indicating the manner in which the claim of the petitioners was considered by the committee in the year 2015. The same reads as under :