YALLAPPA Vs. RENUKA YALLAMMA DEVASTHANA

JUDGEMENT

(1.) The instant writ petition is filed challenging the endorsement at Annexure-L date 29/10/2022 and Annexure-F dtd. 12/12/2018 issued by the respondent No.1, wherein the prayer made by the petitioner No.1 for compassionate appointment has been rejected.

(2.) Learned counsel for the petitioners submits that the application filed by the petitioner No.1 who is the son of petitioner No.2 has been rejected by the respondent No.1 vide Annexure-L dtd. 29/10/2022 on the ground that there is no provision to consider the application seeking compassionate appointment. He submits that the prayer made in the writ petition is only to consider the application of petitioner No.1 herein seeking for compassionate appointment though a challenge is also made to Annexure-F. He further submits that identical writ petitions have been disposed of by the Coordinate Bench of this Court vide orders at Annexures-G, H and J and accordingly he prays that even this writ petition may be disposed of in terms of the said orders.

(3.) Learned counsel appearing for the respondents submits that as against the order at Annexure-G passed in WP No.147300/2020 disposed of on 4/4/2022 in the case of Santosh P.Bilagi Vs.The Deputy Commissioner, respondents have filed writ appeal No.100427/2022 and in the said writ petition, there is an interim order of stay of the operation of the order passed by the learned Single judge.