FAYAZ ULLA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question, the rejection of the application of the petitioner seeking transfer of the authorization on compassionate grounds, by endorsement dtd. 12/4/2023. The ground on which it is turned down is that the father of the petitioner at the time of his death was above 65 years. It is not in dispute that the authorization in favour of the father was subsisting at the time of his death.

(2.) Heard Sri. Shivaramu H.C., learned counsel appearing for the petitioner, Smt. Navya Shekhar, learned Additional Government Advocate appearing for the respondents and perused the materials on record.

(3.) The learned counsel for the petitioner submits that the issue in lis stands covered by the judgment rendered by a Co-ordinate Bench of this Court in W.P.No.17048/2021 disposed on 20/9/2021.