NAGARAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner, who is seeking appointment on compassionate ground to the post of Library Assistant in Masanagi Gram Panchayat Library 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.) It is the case of the petitioner that his mother Smt.Basavanawwa Fakirappa Olekar was working as a Library Supervisor in Gram Panchayath of Masanagi Gram Panchayat for more than 13 years and she died while she was in service on 24/10/2019. Thereafter, on 7/11/2019 petitioner has made an application seeking appointment on compassionate ground. Considering the same, the petitioner was appointed on temporary basis as per the resolution of Gram Panchayat dtd. 7/11/2019. Subsequently, it appears that the Gram Panchayat has recommended for appointing the petitioner on compassionate ground. Thereafter, the petitioner has made representation on 8/3/2021 vide Annexure - Q seeking appointment on compassionate ground and also for payment of his salary. In the meanwhile, on 1/3/2021, a notification is issued by the 3rd respondent calling for application from suitable candidates to fill up the post of Library Supervisor. It is under these circumstances, the petitioner is before this Court.