K.S. JAGADEEP Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner's father was working as a driver in the office of Principal District and Sessions Judge, Dakshina Kannada, Mangaluru. He died on 14th April 2014, while in service. On 19th June 2014, petitioner submitted his application in the prescribed form to the District Judge, Mangaluru seeking appointment on compassionate grounds. The same has been rejected. Hence, this writ petition.

(2.) Shri. Rajashekar learned Advocate for petitioner urged following contentions:

(3.) Thus in substance, it was contended by the learned Advocate for the petitioner that the total income of family is less than average emoluments of a first division assistant and therefore, petitioner is entitled for appointment on compassionate grounds.