AJIT SINGH RAJPUT Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) BY this petition, the Petitioner challenges the validity of the order dated 7.3.2005 (Annexure P-4), whereunder, the application of the Petitioner for appointment on compassionate ground was rejected.

(2.) THE indisputable facts, in nutshell, are that the father of the Petitioner, namely, Late Shri Jai Singh Rajput, while working as Home Guard, Neora Branch, State Bank of India, Neora, District-Raipur, died in harness on 3-6-2001 (Annexure P-1).

(3.) LEARNED Counsel appearing for the Petitioner submits that the Petitioner being dependent of the deceased father is entitled to compassionate appointment in accordance with scheme for appointment on compassionate ground for dependent of deceased/employee retired on medical ground of the State Bank of India-Respondents.