VISWACHANDRA Vs. KARNATAKA POWER TRANSMISSION CORPORATION LTD; GENERAL MANAGER; SUPERINTENDING ENGINEER

JUDGEMENT

(1.) The petitioner is before this Court assailing the endorsement dated 13.02.2012 impugned at Annexure-M to the petition. The petitioner is also seeking for issue of mandamus to direct the respondents to provide appointment on compassionate grounds.

(2.) The father of the petitioner late M. Shankar was working as a Lineman in the office of the Assistant Executive Engineer, O & M Sub-Division, Bhalki, District Bidar. He died in harness on 06.05.1992. The petitioner claiming to be the son has sought for appointment on compassionate ground.

(3.) At the first instance, when the request had been rejected, the petitioner as well as his mother were before this Court in W.P.No.7532/2006. This Court while disposing of the petition on 22.09.2008 had directed reconsideration in terms of the observations that had been made in the said order. The respondents have thereafter considered the case of the petitioner and rejected the request by the impugned endorsement dated 13.02.2012 as at Annexure-M to the petition.