SUKANTI NAIK Vs. CHIEF GENERAL MANAGER

JUDGEMENT

(1.) BEING aggrieved with the order dated 27-2-2007 passed by the learned Single Judge in Writ Petition No. 5715/2005, the appellant/petitioner has preferred this writ appeal.

(2.) THE brief facts are that the husband of the petitioner namely Shri Bhaskar Naik was working as a Security Guard in the State Bank of India, Main Branch, Jagdalpur, Distt. Bastar. He died in harness on 6-7-2000 leaving behind the petitioner (wife), 3 daughters and one minor son. After his death, the petitioner made an application for her appointment on compassionate grounds. Her application was processed and ultimately vide order dated 22-7-2005, the same was dismissed.

(3.) THE learned Single Judge considering the above grounds with reference to the provisions of Clause l0 of the Scheme recorded the finding that the authorities have rightly come to the conclusion that the family of the deceased earns sufficient income to maintain themselves, therefore, the petitioner was not entitled to compassionate appointment in terms of the provisions of Clause 10 of the Scheme.