ROHINI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner who has filed an application seeking compassionate appointment subsequent to the death of her father, who was working as a teacher, initially with the Department of Pre-University Education, Dharwad and later with the SSS Pre-University College, JODC Department, Shirol, Hungund taluk, Gadag district, has approached this Court seeking for the following reliefs:

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

(3.) It is the case of the petitioner that her father late Basavaraj Magi was working initially as part time teacher in Sericulture Department in the year 1993, under the Department of Pre-University Education, Dharwad and subsequently, he had rendered service with the SSS Pre- University College, JODC Department, Shirol, Hungund taluk, Gadag for a period of 18 years. The petitioner's father is said to have died in harness on 31/8/2010. Thereafter the petitioner's mother Smt.Yallamma, had filed WP No.101769/2017 before this Court with the prayer to consider her husband's case for regularisation. The said writ petition was disposed of by the Coordinate Bench of this Court on 11/10/2019 and respondents therein were directed to consider the case of the deceased Basavaraj Magi, the father of the petitioner herein as deemed regularisation of service and pay family pension and other pensionary benefits to the widow with interest at 12% per annum. The said order was unsuccessfully challenged by the respondents before the Division Bench of this Court in Writ Appeal No.100018/2020 and connected writ appeals and also before the Hon'ble Supreme Court in SLP No.10881/2021. The petitioner who was a minor as on the date of death of her father, had subsequently filed an application in the year 2021 seeking compassionate appointment. Considering the same, the respondent Nos.2 and 3 have issued impugned endorsement at Annexures-J and J1 dtd. 14/12/2021 and 28/12/2021, wherein they have returned the application of the petitioner informing her to present the same before the Competent Authority. Being aggrieved by the same, the petitioner is before this Court.