MALATHI MOHAN RAMAN Vs. SYNDICATE BANK

JUDGEMENT

(1.) COMPASSIONATE appointment to the dependent of a deceased employee has been the bone of contention in unending litigations before the Courts, particularly in writ jurisdiction, with the number of employers having the status of 'state' having proliferated, inclusive of banks, public sector undertakings owned by the State or Central Government, government companies, organisations where the Government has direct or indirect control and anything and everything being roped into the concept of 'state' within the meaning of Article 12 of the Constitution of India, for the purpose of Part III of the Constitution.

(2.) ONE such litigation is in the third round before this Court and refuses to see the end.

(3.) BRIEF facts are: Petitioner is the widow, of late Mohan Raman, who died while working as Assistant Manager in the services of the respondent-Bank, a nationalised Bank. That happened on May 27, 1998. It is thereafter the petitioner has been pursuing her efforts for seeking employment on compassionate basis, inter alia, urging that the untimely death of her husband was a rude shock to her family; that the breadwinner of the family is lost; that the petitioner is left with two minor daughters, who have to be taken care of, their education and later their settlement in life; that for all these things petitioner needs money and a steady income; that the petitioner's case was a fit case for providing employment on compassionate basis in the respondent-Bank.