SHILPA Vs. ADMINISTRATIVE OFFICER

JUDGEMENT

(1.) Sri Shivaprabhu S. Hiremath, learned Additional Government Advocate, accepts notice for the respondents.

(2.) It is the case of the petitioner that, mother of the petitioner Smt. Shaila W/o. Shrinivas Jere, while working at the office of the 1st respondent, died on 31/10/2019, leaving behind the petitioner as well as a son, as her legal heirs. The petitioner has made an application to the 1st respondent seeking appointment under compassionate ground, which came to be rejected by the 1st respondent by impugned order produced 21/1/2021 (Annexure- M), whereby it is stated that the rules of respondent authorities does not provide for employment to the married daughter of deceased Government Servant, under compassionate appointment. Feeling aggrieved by the same, the petitioner has presented this writ petition.

(3.) Heard Sri. Sangram S. Kulkarni, learned counsel appearing for the petitioner and Sri. Shivaprabhu S. Hiremath, learned Additional Government Advocate for the respondents.