V. SUTTAKOTI W/O LATE VEERAPPA SUTTAKOTI Vs. THE CHIEF MANAGER, SYNDICATE BANK, THE ASST. GENERAL MANAGER, SYNDICATE BANK AND THE BRANCH MANAGER, SYNDICATE BANK, KARJAGI BRANCH

JUDGEMENT

(1.) PETITIONER is a person who is aggrieved by the action of the respondent -Syndicate Bank, wherein her husband had been employed and who died while in service, in not providing her the benefit of appointment on compassionate basis.

(2.) NOTICES had been issued to the respondents and they have entered appeared and are represented by counsel. Statement of objections has also been filed on behalf of the respondents.

(3.) LEARNED Counsel for the respondents submits that the statement of objections does in fact indicate that the amount of Rs. 1,91,535.88 has already been paid and a further sum of Rs. 4,64,074.00 has been sanctioned and will be released in favour of the petitioner on the petitioner producing commensurate entitlement certificate etc.