C. E. MANJULA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question an endorsement dtd. 3/5/2019, by which, the application of the petitioner seeking transfer of authorization on compassionate grounds comes to be rejected.

(2.) Heard Sri. H.C. Shivaramu, learned counsel appearing for the petitioner, Sri. M. Vinod Kumar, learned Additional Government Advocate appearing for the respondents and have perused the material on record.

(3.) Learned counsel, Sri. H.C. Shivaramu, appearing for the petitioner would submit that the endorsement comes about on two grounds; one being, the age of the petitioner which is beyond 30 years at the time of the death of her husband and the other ground is that, the petitioner is not qualified with a 10th Standard to hold the license of authorization as a transferee.