B.G.KALAVATHI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is a writ appeal against the judgment and order dated March 4, 2015, passed by the Hon'ble Single Judge in Writ Petition No.2100 of 2015.

(2.) One B.Giriyappa was working as a supervisor in the office of the Director of Agricultural Market. His wife was B.H.Thippamma. Admittedly, Giriyappa developed living relationship with one Saraswathi. Out of that living relationship, this writ petitioner - appellant was born. It is admitted that the writ petitioner is the daughter of Giriyappa. Giriyappa died on July 14, 2013. The writ petitioner applied for consideration of her case for appointment on compassionate ground.

(3.) The other heirs and legal representatives of Giriyappa are represented before us. It appears to us that there has been a family settlement and they agree to concede to the request of the writ petitioner for compassionate appointment.