SRIKANTH Vs. CHIEF ENGINEER KARNATAKA ELECTRICITY BOARD BANGALORE

JUDGEMENT

(1.) In this writ petition, the petitioner prays for quashing Annexure-A order dated 11-3-1994 wherein the third respondent rejected the claim of the petitioner for an appointment on compassionate grounds and for a direction to respondent to appoint the petitioner to a suitable post.

(2.) Sri J. Siddappa, father of the petitioner was working as a Mechanic, Grade-II in the respondent-Board for more than 20 years. He died in harness on 24-4-1979 leaving behind him his wife, six daughters and three sons. The eldest brother of the petitioner Sri Nagaraj is married and living separately, settled at Shimoga. Another brother Sri Rajachari is married and living separately at Jog. Four sisters of the petitioner are also married and living separately with their families. The petitioner is staying with his mother and unmarried sisters who are umemployed. Petitioner has completed VIII Std. and is unemployed. Petitioner submitted an application on 11-3-1993 to appoint him in the respondent-Board on compassionate grounds on his attaining majority.

(3.) The Superintending Engineer by his reply dated 11-3-1994 informed the petitioner that he is not entitled to an appointment on compassionate grounds as two brothers of the petitioner Sri Nagaraj and Sri Rajachari are already in the service of the respondent-Board. The above order is produced as Annexure-A. The petitioner has challenged tha above order in this writ petition on the ground that the fact that two brothers of the petitioner are already employed by itself is not a ground for refusing the claim of the petitioner. It is further contended by the petitioner that the brothers were employed even during the lifetime of the father and that they are not supporting the family as they are living separately with their families. The petitioner has submitted the application as soon as he attained majority and he should have been provided with an employment on- compassionate grounds in accordance with the scheme framed by the respondent-Board.