MEGHA Vs. SUPERINTENDING ENGINEER

JUDGEMENT

(1.) The petitioner, who is seeking appointment on compassionate ground after the death of her father late Somappa R.Goudar, who had died in harness, has approached this Court assailing the endorsement at Annexure-J, dtd. 16/3/2022, issued by the 1st respondent and also has sought for a writ in the nature of mandamus directing the 1st respondent to appoint the petitioner on compassionate ground to any suitable post.

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

(3.) Petitioner's father late Somappa R.Goudar, who was serving as First Division Assistant, had died in harness on 19/6/2012. Considering the application made on behalf of the petitioner seeking compassionate appointment, the 1st respondent had earlier issued endorsement dtd. 15/9/2018 rejecting the petitioner's claim. Being aggrieved by the same, the petitioner was before this Court in W.P. No.107002/2018. This Court taking note of the fact that the endorsement dtd. 15/9/2018 was issued to the petitioner on the ground that she was a child born to the second wife of the deceased Somappa R.Goudar, had partly allowed the said writ petition placing reliance on the judgment of the Division Bench of this Court in W.A. No.3114/2010, disposed off on 1/4/2014 and also the judgment of the Hon'ble Supreme Court in the case of Vidyadhari and others Vs. Sukhrana Bai and others reported in 2008(2) SCC 238 and had directed the respondents to reconsider the application filed on behalf of the petitioner by her mother seeking compassionate appointment in the light of the judgment passed by the Division Bench of this Court in W.A. No.3144/2010. Pursuant to the disposal of W.P. No.107002/2018, the 1st respondent have now issued the impugned endorsement dtd. 16/3/2022. Being aggrieved by the same, the petitioner is before this Court.