MEHBOOB Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petitioner who is the son of Syed Hussain, 'D' Group employee, Department of Animal Husbandry and Veterinary Services, Tikota, Vijayapur District is before this court against the order passed by the Karnataka State Administrative Tribunal at Bangalore (for short 'the Tribunal') dated 28.06.2017 made in Application No.1440/2012, dismissing the application on merits.

(2.) The petitioner's father Syed Hussain filed an application on 16.02.2012 before the Tribunal to set aside the order dated 31.01.2012 passed by the Commissioner of Animal Husbandry and Veterinary Services, Bangalore vide Annexure-A7 and to direct the respondents to permit the applicant to retire from the service on medical grounds with effect from the date of his application dated 22.12.2011 and further to direct the respondents to provide an appointment to his son Mehaboob (present petitioner) on compassionate ground as provided under Rule 3A of the Karnataka Civil Services (Appointment on Compassionate Grounds) (Sixth Amendment) Rules, 2011.

(3.) It was the case of the petitioner's father before the Tribunal that the applicant was working as 'D' Group Employee in the office of fourth respondent i.e., Assistant Director of Animal Husbandry and Veterinary Services, Tikota, Vijayapur Taluk and District. The applicant put a lengthy unblemished service in the department. Unfortunately, the applicant (the father of the petitioner) fell ill due to Parkinson's disease and due to which he lost 85% of the working capacity. He could not move alone without the help of any person and was unable to discharge his duties. As such he made an application on 22.12.2011 requesting the concerned to permit him to take voluntary retirement from service (VRS) on medical grounds.