G.P.CHANDRAKALA Vs. PRINCIPAL SECRETARY

JUDGEMENT

(1.) This petition is filed under Articles 226 and 227 of the Constitution of India, challenging the order dtd. 11/10/2022 passed by Karnataka State Administrative Tribunal (for short Tribunal) in Application No.20010/2022, whereby the endorsement issued by second respondent dated nil, April 2020 (Annexure-A9) rejecting the request of the petitioner for compassionate appointment has been upheld and the application is dismissed.

(2.) Brief facts of the case are that, the father of the petitioner was working as a Second Division Assistant in Veterinary Hospital at Lingasugur. He died on 29/3/2018, while he was in service leaving behind his wife and three daughters. After the death of the father of the petitioner, the petitioner filed an application dtd. 21/1/2019 seeking compassionate appointment, after obtaining consent from her mother and other sisters. Second respondent vide impugned order dated nil, April 2020 rejected the application on the ground that the married daughters are not entitled for compassionate appointment.

(3.) Being aggrieved by the same, the petitioner approached the Tribunal by filing Application No.20010/2022. The Tribunal by impugned order dtd. 11/10/2022 rejected the said application. Being aggrieved by the same, the petitioner is before this Court.