VISHNUKANTHA REDDY Y. Vs. COMMISSIONER

JUDGEMENT

(1.) The petitioner is the son of one late Shivappa, who was working as Attender with the respondent, has approached this Court with the prayer to quash the endorsement at Annexure-K, dtd. 3/2/2017 issued by the respondent and further direct the respondent to consider the case of the petitioner for appointment to any suitable post on compassionate ground.

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

(3.) The petitioner's father late Shivappa, who was working as Attender with the respondent had died in harness on 18/2/2014. Thereafter, the petitioner made an application on 24/12/2014 seeking compassionate appointment. The prayer made by the petitioner has been rejected by the respondent by issuing an endorsement at Annexure-K, dtd. 7/2/2017 on the ground that the petitioner is the son born to late Shivappa from his second wife. Being aggrieved by the said endorsement, the petitioner is before this Court.