2011 (4) AIR Kar R 493

Karnataka High Court

Hon'ble Judge(s): Anand Byrareddy , J

( A ) Constitution of India Art. 16 , 309 — Karnataka Civil Services (Appointment on Compassionate Grounds) Rules (1996), R. 3(1) — Compassionate appointment — Claim by divorced woman — On ground that she was entirely dependant on her father for her livelihood and can claim as unmarried daughter — Held, divorced woman would indicate that she is no longer married — And as long as she is not remarried, she remains unmarried — If widowed daughter can be treated as one who could seek employment on compassionate grounds — Therefore, even divorced women can be treated at par with widowed daughter — Fact that divorced women had received some benefit in divorce proceedings— Her application for employment on compassionate grounds cannot be rejected. (Paras9)