SOMAYYA Vs. DIVISIONAL CONTROLLER, NORTH EAST KARNATAKA ROAD

JUDGEMENT

(1.) Petitioner, who is the son of late Neelakantayya Sadayyanamath who was working as a Traffic Controller with the respondent-Corporation, has preferred this writ petition with a prayer to quash the endorsement dtd. 19/10/2015 issued by the respondent.

(2.) Heard the learned Counsel for the petitioner and the learned Counsel for the respondent.

(3.) It is the case of the petitioner that his father - Neelakantayya Sadayyanamath was working as a Traffic Controller under the respondent-Corporation and he had died in harness on 19/2/2010. Thereafter, petitioner had filed an application before the respondent-Corporation on 21/1/2011 seeking appointment on compassionate grounds and along with the said application, he had forwarded all the requisite documents in support of his claim. The respondent has rejected the said application of the petitioner vide the order dtd. 19/10/2015 at Annexure-G. Being aggrieved by the same, the petitioner is before this Court.