Smt Manjula P. vs The Government of Karnataka, The Deputy Director of Public Instructions Madhugiri, Tumkur District, Tumkur, The Block Education Officer and Havanoor Educational Institute Sira

Anand Byrareddy

Heard the learned counsel for the petitioner.

The petitioner is said to be the widow of one Ramanna, who was working as Attender/Peon in the fourth respondent- institution. He is said to have died in harness, on 3.7.2007, The petitioner was left with a young child aged six as well the parents of the deceased workmen, who were old and infirm and was without any source of livelihood. The petitioner immediately filed an application seeking appointment on compassionate grounds in favour of her brother since she was not qualified to be appointed to any post Further she was distraught after her husband''s death and was not in a state of mind to take up any employment However with passage of time, the petitioner revoked the application on behalf of her brother and had sought for appointment in her own right The respondent had in turn recommended the case of the petitioner for appointment and sought permission of the competent authority, to appoint the petitioner on compassionate ground. Since no such permission was granted, the petitioner is left without any employment and is before this Court

The learned counsel for the petitioner submits that petitioner has been diligently pursuing the application to secure employment on her husband''s death as he had died in harness and the respondent could have accommodated the petitioner, or her brother, immediately thereafter in order to bring the family out of a financial crisis with which it was suddenly faced an account: of the sole bread-winner having died an untimely death. The learned counsel would further submit that petitioner is unable to secure any kind of employment and therefore, as a last resort is before this Court

Having regard to the fact that the petitioner''s husband died as of the year 2007, the respondent not having provided any such employment cannot be a cause of action as the petitioner cannot claim any such appointment on compassionate grounds, as a matter of right. Further the petitioner having survived over a period of time and being able-bodled would have to fend for her herself and cannot seek the intervention of this Court to direct the respondents to provide any such appointment on compassionate grounds. It is not possible for this Court to issue directions to consider her case.

Accordingly, the petition stands rejected.