SHRINIVAS REDDY Vs. SYNDICATE BANK

JUDGEMENT

(1.) The petitioner has filed the instant writ petition praying for a writ of mandamus in the nature of direction to the respondents to consider the representation filed by him vide Annexure-D dated 29.04.2019 and to give him a compassionate appointment on the ground that his father was working as an Assistant Manager in the respondent No.1-Bank and died in harness.

(2.) The father of the petitioner was working in the respondent-Bank as an Assistant Manager and he is stated to have died on 20.01.2010 in harness. He was aged 58 years at the time of death and he had completed 35 years of service as an employee of the respondent-Bank.

(3.) The petitioner claiming to be the son of the deceased employee of the Bank made a request for compassionate appointment, for which the respondent- Bank replied by a letter dated 03.08.2015 that as per the rules, he is not entitled for compassionate appointment. Thereafter, on 29.04.2019, the petitioner has again made a request for compassionate appointment stating that the family is in dire state without any proper source of income. As the same has not been considered favourably by the respondent-Bank, the instant writ petition is filed.