RAVI KUMAR Vs. UNION BANK OF INDIA

JUDGEMENT

(1.) The petitioner has filed this petition under Article 226 of the Constitution of India being aggrieved by order dtd. 18/9/2017 (Anneuxre P/1) issued by Respondent No.1, whereby the petitioner's claim for compassionate appointment has been rejected.

(2.) Brief facts of the case, as projected by the petitioner, are that the petitioner's father late Gotariha Ram was Peon in Union Bank, Arjuni Branch, and on 31/5/2015 he died in harness. After the death of Gotariha Ram, petitioner filed an application for compassionate appointment before the respondent authorities along with relevant documents, affidavit and consent letter (Annexure P/2) of other family members. Thereafter, the respondent authorities directed the petitioner to submit certain documents like income certificate, character certificate and other documents regarding educational qualification. Accordingly, the petitioner submitted income certificate and character certificate (Annexure P/3) issued by the competent authority.

(3.) According to the petitioner, there is policy framed by the Central Government for compassionate appointment in pubic sector bank on 7/8/2014 and according to Clause-5 of said scheme (Annexure P/4), it was directed to provide the compassionate appointment to the candidate, whose family is indigent and deserves immediate assistance for relief from financial destitution.