SANJEEV Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) The petitioner has approached this Court with a prayer to consider the representation Annexure - C dtd. 31/8/2017 filed by his mother seeking compassionate appointment to the petitioner.

(2.) Heard the learned counsel for the petitioner.

(3.) Petitioner's father late Sri.Yellappa Bhosale, who was working as a Dafatari in the respondent Bank had died in harness on 26/12/2014. After his death, his widow had filed an application seeking compassionate appointment. Her application was rejected by the respondent Bank and accordingly a communication was issued vide Annexure - D on 13/10/2015. Thereafter, it appears that petitioner's mother had given representation on 31/8/2017 seeking compassionate appointment to the petitioner. On the ground that the said representation is not considered till date, the petitioner is before this Court.