MOHAMMAD Vs. KARNATAKA POWER SUPPLY TRANSMISSION COMPANY LIMITED

JUDGEMENT

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

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

(3.) Learned counsel for the petitioner submits that the claim made by the petitioner for appointment on compassionate ground has been rejected by respondent Nos.3 & 4 vide orders at Annexure-H, dtd. 27/3/2008 and Annexure-L, dtd. 21/10/2014 respectively solely on the ground that the petitioner is the son born to the second wife of the deceased employee. He submits that the point that arises for consideration in this writ petition is already considered by this Court in W.P. No.101878/2022, disposed off on 10/7/2023 and therefore, the impugned orders are required to be quashed and the matter is required to be remitted to the competent authority for fresh consideration of the petitioner's application seeking compassionate appointment.