MANJULA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS petition is filed by a married daughter seeking compassionate employment. Petitioner's father late Hanumanthagowda Patil, was employed by the second respondent-Bank. He died in harness on 16-11-1998. He left behind his wife, sister and daughter i. e. , the petitioner herein. His sister got married and she is living separately from them. Petitioner and her mother were completely dependent on the earning of hanumanthagowda Patil. After his death, petitioner was forced to discontinue her studies when she was prosecuting her III year B. A. She made an application to the respondent-Bank for compassionate employment. The same was rejected on the ground that the petitioner is a married lady in terms of an endorsement Annexure-C. Mother of the petitioner made another application to the respondent-Bank to reconsider their decision. Her request was also rejected in terms of annexure-D. Petitioner in these circumstances, is before me.

(2.) RESPONDENTS have entered appearance. Second respondent contested the matter by contending that in terms of the regulations, a married daughter is excluded from claiming compassionate employment. They justify their action.

(3.) DURING the pendency of the petition it is brought to my notice that the State Government has chosen to amend the proviso in terms of the notification No. DPAR 19 SCA 99, Bangalore, dated 24-11-2000 providing for employment in case of widowed daughter as well.