G.K. ANAND Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner herein is assailing the endorsement dtd. 20/3/2012 (Annexure-J) issued by the respondent - Corporation, interalia sought for a direction to the respondent to consider the case of the petitioner for compassionate appointment.

(2.) Having taken note of the arguments advanced by the learned counsel appearing for the parties, the only ground on which the application for compassionate appointment came to be rejected as per Annexure-J is, that there is no document with regard to absorption of the father of the petitioner - G.N. Krishnappa in the respondent - Corporation. Having taken note of the fact that the petitioner has sought to produce certain documents before this Court, relating to absorption of father of the petitioner - late G.N. Krishnappa who was said to have been working as Water - cum - Pump Operator at Gunjur Village Panchayat, I am of the view that, the endorsement dtd. 20/3/2012 (Annexure-J) is liable to be set aside and the matter has to be remitted to respondents for reconsideration.

(3.) Accordingly, I pass the following: