SARASWATI Vs. ASSISTANT EXECUTIVE ENGINEER

JUDGEMENT

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

(2.) Heard the learned counsel for the petitioner and the learned AGA for the respondents.

(3.) The petitioner claims to be the adopted daughter of late Shankar Uppin, who was working as Gangman in Public Works Department, Sub Division, Jamkhandi. Late Shankar Uppin is said to have died in harness on 13/1/2014. After his death, the petitioner appears to have given representations as per Annexure-F, dtd. 1/10/2014, Annexure-H, dtd. 7/8/2017 and the legal notice at Annexure-L, dtd. 8/6/2020 claiming service benefits of her father and also seeking compassionate appointment. Since the said representations are not considered, the petitioner is before this Court.