SULOCHANA DUTTARGI Vs. MANAGER NATIONAL INSURANCE CO LTD

JUDGEMENT

(1.) This writ petition is to direct the Respondents to consider the applications/representations of the Petitioner dated 30.09.1994, 02.04.1998, 03.01.2002, 24.05.2002 and 09.10.2003 vide Annexures-A, C, E, G and H seeking appointment of her son Girishankar on compassionate ground and for consequential reliefs.

(2.) In brief, the facts of the case are: the husband of the Petitioner Sri. Subhashchandra Duttargi (hereinafter referred to as 'deceased employee' for short) was working as a clerk in the office of the Respondent No. 1 on temporary basis from 1969 and he was appointed on permanent basis in the year 1976. Husband of the Petitioner-deceased employee died on 08.04.1994. Petitioner submitted a representation to the Respondents seeking appointment of her son Girishankar on compassionate ground. Respondent No. 3 issued a reply letter dated 23.01.1995 instructing the Petitioner to submit the application in the prescribed format in duplicate, along with the certified copies of relevant documents. Petitioner submitted application, enclosing the documents. Respondent No. 3 sent a reply dated 04.03.1999 stating that the application for appointment of minor will be considered, if the appointment is sought within one year of his/ or attaining the age of 21 years. Petitioner subsequently, submitted letters requesting the Respondents for appointment of her son on compassionate grounds. The Petitioner's son Girishankar attained majority on 02.10.2006. Respondents, by their communication dated 08.07.2004 (Annexure-J), informed the Petitioner that her request for appointment of her son Girishankar on compassionate ground was not considered favourably by the competent authority. Thereafter, the Petitioner got issued a legal notice followed by seeking information under the Right to Information Act and hence, she has filed this writ petition for the relief stated supra.

(3.) Heard Sri. Prakash Yeli, the Learned Advocate for the Petitioner and perused the writ papers.