VIJAY LAXMI SINGH Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) BY this petition, filed under Article 226 of the Constitution of India, the Petitioner seeks a writ of mandamus against the. Respondents for grant of compassionate appointment to the Petitioner.

(2.) THE indisputable facts, in nutshell, are that the husband of the Petitioner, namely Jainandan Singh, while working as Assistant (Cash/ Accounts) in the office of the Lead Bank, State Bank of India, Bilaspur, died in harness on 19.06.1998 (P-1). THE deceased left behind four family members. THE Petitioner, being widow of the deceased Late Jainandan Singh, applied for compassionate appointment vide letter dated 21.12.1998 (P-3). THEreafter, certain representations were made on 15.02.1999 (P-4) and 14.08.2002 (P-6). THE prayer of the Petitioner for compassionate appointment was rejected vide order dated 27.01.1999 (P-5) on the ground that the Petitioner was not entitled to compassionate appointment under the rules and conditions thereof.

(3.) MR. Vinay Pandey, learned Counsel appearing for the Petitioner, would submit as aforestated.