K LAKSHMI Vs. CANARA BANK

JUDGEMENT

(1.) The captioned petition is filed by married daughter of deceased employee assailing the letter dtd. 15/6/2023 issued by respondent No.3 as per Annexure-B; letter dtd. 5/10/2023 issued by respondent No.3 and the letter dtd. 10/10/2023 issued by respondent No.2, rejecting the application filed by petitioner seeking appointment on compassionate grounds.

(2.) Petitioner's father was serving in respondent-Bank as a Clerk who died in harness on 6/10/2022. Petitioner submitted an application for compassionate appointment. Respondent-Bank vide endorsement dtd. 15/6/2023 as per Annexure-B, letter dtd. 5/10/2023 as per Annexure-F and letter dtd. 10/10/2023 as per Annexure-G has rejected the application on the ground that petitioner is a married daughter and therefore, cannot claim to be dependant on her father.

(3.) The petitioner is assailing the impugned letters as per Annexures-"B, F and G" on following grounds: