BANGALORE ELECTRICITY SUPPLY COMPANY Vs. SAGAR A.R

JUDGEMENT

(1.) This Writ Appeal filed under Sec. 4 of the Karnataka High Court Act is directed against the learned Single Judge's order dtd. 15/9/2023 in WP No.2647/2023 where under, learned Single Judge directed the appellants herein to consider the request made by respondent-herein for compassionate appointment in terms of judgment in Writ Appeal No.100362/22 disposed of on 4/11/2022.

(2.) Heard learned counsel Sri B.L.Sanjeev for appellants and learned counsel Prof. C.M.Nagabhushana for respondent and perused the writ appeal papers.

(3.) Learned counsel Sri B.L.Sanjeev would submit that respondent who was adopted son of Puttamma, who was in service of the appellants, who died while in service, made an application for compassionate appointment and by endorsement dtd. 4/8/2016, the respondent's request for compassionate appointment was rejected. The said endorsement was the subject matter of Writ Petition in WP No.2647/2023. This Court, by order dtd. 15/9/2023 disposed of the said writ petition with a direction to the appellants herein to consider the case of the respondent for compassionate appointment in terms of judgment dtd. 4/11/2022 in WP No.100362/2022.