ADARSH K.K Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is aggrieved by the non issuance of Dependency Certificate to him.

(2.) The petitioner's unmarried brother Deepak K.K. passed away on 30/8/2020. The late brother was working as a Lower Division Clerk in the Department of Revenue. The petitioner being the only brother, was depending his late brother financially. The petitioner wanted to make an application for compassionate appointment on the demise of the late brother.

(3.) The petitioner therefore submitted an application for Dependency Certificate. On 12/4/2021, after due enquiry, Ext.P5 report was filed, wherein it was reported that the petitioner was dependent on his brother. In spite of the report of the Village Officer, the 3rd respondent rejected the application for Dependency Certificate submitted by the petitioner stating that the petitioner was not completely dependent.