PUTTAMANI Vs. MEMBER SECRETARY CENTRAL SILK BOARD BANGALORE

JUDGEMENT

(1.) OBJECTION statement filed. One late Mallaiah, the husband of the petitioner was the employee of the second respondent. He died in service leaving behind the petitioner and four sons and a daughter. The petitioner made an application to the respondents for appointment to the 4th son on compassionate grounds. The respondents have communicated vide Annexure-B dated 14-5-2002 that the request for providing job on compassionate grounds is rejected. No reasons are stated for the rejection. The guidelines regarding appointment on compassionate ground at Annexure R1 is filed. It is the contention of the respondent that the other three sons of the petitioner are earning. Therefore, there is no need of financial assistance to the family. Hence, the request of the petitioner should give job to her 4th son on compassionate grounds is rejected.

(2.) THE reason stated by the respondents is untenable. The guideline in clause (a) at Annexure-R1 is as follows.-