PRIYANKA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking the following prayer :

(2.) Heard Sri Rohan S. Kuntoji, learned counsel appearing for Sri Girish Yadwad, learned counsel for petitioner, Sri Sharad V. Magadum, learned AGA for respondent no.1 and Miss Vidyashree N. Mulimani, learned counsel appearing for Sri Prashant Hosamani, learned counsel for respondent No.2 and 3.

(3.) The facts adumbrated are as follows: The petitioner on the death of the sole breadwinner of the family, who died in harness, on 14/2/2019. An application is made seeking appointment on compassionate grounds by the wife in favour of the daughter/the present petitioner. The application comes to be rejected on the sole score that the petitioner is a married daughter and therefore, appointment on compassionate grounds cannot be considered. It is this action that has driven the petitioner to this Court in the subject petition.