USHA P. MURARI Vs. CANARA BANK

JUDGEMENT

(1.) PETITIONER Smt. Usha P. Murari is before me seeking for a writ of certiorari to quash an endorsement dated 17.7.2002 at Annexure -B passed by the Respondent -Bank, with a further direction directing the Respondent -Bank to consider the case of the Petitioner for appointment on compassion grounds.

(2.) PETITIONER 's husband died while in service with the Respondent -Bank at Bidar. Petitioner made application seeking for compassionate employment. She has the requisite qualification. Her husband belongs to Scheduled Caste. Petitioner at present is residing at Nipani with her brother. Petitioner is getting family pension of Rs. 1,440/ -. According to the Respondent there exists no indigent circumstances to consider the case of the Petitioner for appointment on compassionate grounds. Respondent therefore rejected the case of the Petitioner in terms of Annexure -B. Annexure -B is challenged in this petition.

(3.) SRI Kulkarni, learned Counsel for the Petitioner would invite my attention to the reasons mentioned in Annexure -B and further argues that the said reasons cannot be accepted in the light of binding judgment of the Supreme Court in Balbir Kaur and Anr. v. Steel Authority of India Limited and Ors. Etc, AIR 2000 SC 1596.