MANJULA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner who is the daughter of Bhimrayappa Ramaswami Aramani @ Gudihindina, who was working as Grade-2 employee of the 3rd respondent - Panchayat has approached this Court with a prayer to issue a writ of mandamus directing respondent No.2 to pass necessary orders for appointment of the petitioner on compassionate ground on account of the death of her father Shri. Bhimrayappa Ramaswami Aramani @ Gudihindina, who had died in harness on 20/6/2022.

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

(3.) Petitioner's father Bhimrayappa Ramaswami Aramani @ Gudihindina was working as Grade-2 employee with the 3rd Respondent-Panchayat. He is stated to have died in harness on 20/6/2022. Thereafter, the petitioner had filed an application before the 3rd respondent seeking compassionate appointment. On the ground that there is discrepancy in the name of her father as found in the School Records compared to the Service Records of the deceased Bhimrayappa Ramaswami Aramani @ Gudihindina, the respondents have issued communication at Annexure-D directing the petitioner to get appropriate declaration in this regard from the Competent Forum. It is under the circumstances, the petitioner is before this Court.