2017 LAB. I. C. (NOC) 122 (KAR.) (KALABURAGI BENCH) ::2017 (1) AKR 302

Karnataka High Court

Hon'ble Judge(s): Vineet Kothari, B. Veerappa , JJ

(A) Constitution of India Art. 309 — Karnataka Civil Services (Appointment on Compassionate Grounds) Rules (1996), R 3A — Compassionate appointment — Application for — Compassionate appointment sought for dependent in lieu of voluntary retirement on medical grounds — Benefit under R 3A for giving compassionate employment to dependant of Government servant available only if Government servant actually retires on medical ground and not on some assumed retirement — Applicant had actually served without any leave for more than two years after medical certificate of his illness was given by Medical Board — Actual working of applicant contrary to stipulations in medical certificate — Documentary evidence, not reliable — Order rejecting application for compassionate appointment, proper W P No 201104 of 2015 (S-RES), D/- 3-12-2015(Kar), Affirmed (Para 15,16,17)