RAJKUMAR Vs. REGISTRAR GENERAL HIGH COURT OF KARNATAKA

JUDGEMENT

(1.) This intra Court appeal is filed by the appellant who is claiming as son of deceased Smt. Parwati, whose application for compassionate appointment came to be rejected on 15.09.2016. The appellant filed writ petition before the learned Single Judge against the endorsement/communication dated 15.09.2016 bearing No.LCA.II 207/2013 issued by the respondent rejecting his claim and consequently directing the respondent to provide a suitable employment to the petitioner on compassionate ground.

(2.) Brief facts of the case are as under:

(3.) After hearing both the parties, the learned Single judge considering the entire material on record and by the impugned order dated 03.04.2018 dismissed the writ petition confirming the endorsement issued by the respondent dated 15.09.2016. Hence, the present appeal is filed.