NIKHIL P. Vs. REGISTRAR GENERAL

JUDGEMENT

(1.) In this writ petition, the petitioner is assailing the Endorsement dtd. 2/11/2018 issued by the 1st respondent (Annexure-D) and memo dtd. 7/11/2018, issued by the 2nd respondent (Annexure-E), rejecting the application made by the petitioner for appointment under compassionate ground.

(2.) Relevant facts for the adjudication of the case are that, the petitioner claims to be son of one S. Prakash, who was working as Bailiff in the 2nd respondent-Court and died on 22/12/2016 in harness. It is the case of the petitioner that, the petitioner being a dependent of his father, made an application seeking appointment under compassionate ground. The application made by the petitioner was rejected by the 1st respondent dtd. 2/11/2018 (Annexure-D) on the ground that, the case of the petitioner cannot be considered as the petitioner do not satisfy Rule 4(1) of the Karnataka Civil Services (Appointment on Compassionate Grounds) Rules, 1996 (for short, hereinafter referred to as Rule, 1996). Thereafter, 2nd respondent issued memo dtd. 7/11/2018 (Annexure-E) rejecting the said application made by the petitioner. Thereafter, the petitioner filed application dtd. 6/10/2022, (Annexure-G) replying to the aforementioned Endorsement, stating that, the Rule 4(1) of the Rules, 1996, is not applicable to the petitioner's case and said representation made by the petitioner was rejected by the 1st respondent by order dtd. 16/11/2022 (Annexure-H). Feeling aggrieved by the same, the petitioner has presented this writ petition.

(3.) I have heard Sri M.P. Srikanth, learned counsel appearing for the petitioner; Sri Raghavendra G. Gayatri, for learned counsel appearing for the respondent Nos. 1 and 2.