PREMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking a writ of mandamus directing the 2nd respondent to consider her representation / application dtd. 20/3/2023 as per Annexure - E made by her seeking appointment to a suitable post on compassionate ground.

(2.) Heard the learned counsel for the petitioner and the learned AGA for respondent No.1.

(3.) Facts leading to filing of this writ petition narrated briefly are, petitioner's mother-in-law Smt.Mariyamma D. Madar was a permanent employee of the 2nd respondent Town Panchayat. She had died in harness on 3/4/2022. Thereafter, her son David Madar, who is the husband of the petitioner had filed an application seeking compassionate appointment. Pending consideration of the said application, the petitioner's husband died on 4/3/2023 in a road accident, leaving behind his wife and minor children. Thereafter, petitioner has made an application before the 2nd respondent seeking compassionate appointment. The said application is still pending consideration before the 2nd respondent and it is under the said circumstances, the petitioner is before this Court.