Authorities must issue compassionate appointment after finding eligibility, subject to document verification.

The petitioner sought appointment on compassionate grounds following the rejection of her claim on the ground that the Karnataka Civil Services (Appointment on Compassionate Grounds) Rules, 1996 did not provide for appointment of married daughters at the time of the government servant’s death

The Karnataka State Administrative Tribunal dismissed her challenge to that rejection

The High Court noted its earlier order in the petitioner’s case and directed the State to reconsider her claim

The State subsequently withdrew the rejection and informed the Court that the petitioner was found eligible, subject to verification of her documents

1. Whether the Tribunal’s order dismissing the petitioner’s challenge to the rejection of her compassionate-appointment claim should be set aside in light of the High Court’s earlier order and the State’s reconsideration of the claim

2. Whether appointment could be directed subject to verification of the petitioner’s supporting documents

The claim arose under the Karnataka Civil Services (Appointment on Compassionate Grounds) Rules, 1996, which govern eligibility for compassionate appointment

The Court also relied on its earlier order in the petitioner’s case, without setting out a separate legal test in this order

The State undertook to reconsider the claim without relying on the criteria of “married daughter” and delay in application, and the Court made appointment conditional on verification of the petitioner’s documents

The original rejection rested on the absence of provision for appointing married daughters, despite the High Court’s earlier order concerning the petitioner

Following the Court’s direction, the State withdrew the rejection and reported that it had reconsidered the claim without applying the married-daughter and delay criteria; it found the petitioner eligible, subject to verification of her documents

In light of that position, the Court set aside the Tribunal’s order and directed appointment after verification

It directed the respondents to issue the petitioner an appointment order on compassionate grounds, subject to verification of her documents, within two months