SHANTAWW Vs. COMMISSIONER

JUDGEMENT

(1.) The petitioner is before this Court, seeking for the following reliefs:

(2.) Heard the learned counsel for the petitioner and the learned counsel appearing for the respondent.

(3.) Facts leading to filing of this writ petition narrated briefly are; the petitioner's mother late Smt.Yallawwa w/o Mailarling Boragi was employed as Poura Karmika in the respondent-Corporation. She had died in harness on 20/11/2000. Father of the petitioner had predeceased his wife. The petitioner who was a minor as on the date of her mother's death, had filed an application on 17/12/2009 seeking compassionate appointment, after she had attained the age of majority. The said application was rejected on 19/2/2011 and being aggrieved by the same, the petitioner had approached this Court in WP No.111485/2014. This Court had allowed the said writ petition on 9/3/2018 and having quashed the order impugned in the writ petition, had directed to reconsider the petitioner's application in the light of the observation made in the order passed in the said writ petition. Thereafter, the impugned order/endorsement is now issued by the respondent dated Nil vide Annexure-J. Being aggrieved by the same, the petitioner is before this Court.