LAKSHMIDEVI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Though the matter is listed for "Hearing-Interlocutory Application", with the consent of the learned counsel on both sides, the mater is heard and disposed of finally.

(2.) The petitioner has preferred this writ petition being aggrieved by the endorsement dated 25.11.2013 issued by respondent No.3-Deputy Commissioner, Bengaluru Rural District rejecting the application made by the petitioner for appointment on compassionate grounds.

(3.) It is contended by the petitioner that her husband Sri S.Muniraju, entered the services of the Town Municipal council, Hosakote as Tractor Loader w.e.f. 20.03.1987. Subsequently, by order dated 01.03.1995, the petitioner's husband was appointed under the relevant rules as Tractor Loader (Group-D), with pay scale attached to the said post. The petitioner's husband passed away on 11.08.2009 before his services were regularized. After the death of the petitioner's husband, the petitioner herein made an application to the respondent No.3 seeking appointment on compassionate grounds. The respondent No.3- Deputy Commissioner issued the impugned endorsement rejecting the application made by the petitioner on the ground that there is no provision for appointment on compassionate grounds, since the petitioner's husband died even before his services were regularised.