ANAND Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has approached this Court with a prayer to quash endorsement at Annexure-S dtd. 29/8/2019 issued by the 3rd respondent and to issue a writ of mandamus directing the 3rd respondent to consider appointment of the petitioner on compassionate ground by considering his application dtd. 5/7/2021 at Annexure- T in the light of the orders passed by the 3rd respondent dtd. 28/1/2019 vide Annexure-J.

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

(3.) The petitioner's father late Appasaheb Narasappa Koli was allegedly working as a lineman at Gokak division of the respondent-Corporation. It appears that he had died in harness and thereafter his 2nd wife was given compassionate appointment. It appears that even the 2nd wife had died in harness. It is under these circumstances, the petitioner's brother Shankar Appasaheb Koli had filed an application seeking compassionate appointment and the same was rejected by the respondent-Corporation on 22/12/2006 vide Annexure-F. Thereafter the petitioner appears to have made an application on 11/3/2019 seeking compassionate appointment. The said application was considered and rejected by the Corporation on 29/8/2019 vide Annexure- S. Subsequently the petitioner has made a fresh application on 5/7/2021 to reconsider his candidature for compassionate appointment in the light of the resolution passed by the respondent No.3 on 28/1/2019 vide Annexure-J. Assailing the order of rejection dtd. 29/8/2019 at Annexure-S and also seeking consequential relief, the petitioner is before this Court.