BHAGYALAKSHMI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has preferred the instant writ petition seeking for the following reliefs:

(2.) Heard the learned counsel for the parties and also perused the material on record.

(3.) The father of the petitioner who was working as Head Master of Modern Primary School, Chikkamyageri village, Bagalakote taluk and district had died in harness on 2/4/2018 and application filed by the petitioner seeking appointment on compassionate ground, was rejected by the competent authority and the same was questioned by the petitioner before the Karnataka Administrative Tribunal in Application No.7322/2018 which was dismissed by order dtd. 11/10/2018. The petitioner has successfully challenged the said order passed by the Karnataka Administrative Tribunal in WP No.100533/2022 which was disposed of by the Division Bench of this Court on 24/5/2022 with a direction to the competent authority to consider the claim of the petitioner for compassionate appointment in the light of the judgment of this Court in the case of Bhuvaneshwari Vs.Puranik and State of Karnataka Department of Personnel and Administrative Reforms reported in ILR 2021 Kar 5256. The petitioner thereafter had submitted representations vide Annexures-D, D1 and D2 on 04 06.2022 and 7/6/2022 respectively. Since the said representations have not invoked response from the respondents, the petitioner is before this Court.