CENTRAL BANK OF INDIA Vs. NITIN

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is against the judgment and order dtd. 4/8/2021 passed by the Aurangabad Bench of the High Court of Judicature at Bombay, (Division Bench), allowing the writ petition being Writ Petition No. 12352 of 2018 filed by the respondent and directing the appellant to consider the case of the respondent for compassionate appointment as per his seniority in filing the application for compassionate appointment, "but from the date of the petitioner having quit his clerical job with the ICICI Bank Limited".

(3.) The respondent-writ petitioner's father, Mr. Y.P. Arawade, who was working as Special Assistant in the Kolgaon Branch of the Appellant-Bank in Ahmednagar District, Maharashtra applied for voluntary premature retirement from service on 16/4/2015 on the ground of medical incapacitation.