PARMESHWARI Vs. STATE BANK OF BIKANER AND JAIPUR

JUDGEMENT

(1.) THIS writ petition is directed against an order dated 01.01.2007, passed by the respondent /bank rejecting the petitioner's request, for payment of an exgratia lumpsum amount in lieu of appointment of the petitioner on compassionate grounds.

(2.) THE broad facts in the background of which the aforementioned issue is arisen for consideration are as follows :-

(3.) NOTICE in the writ petition was issued on 22.03.2010, which was made returnable on 12.07.2010. On the said date, i.e., 12.07.2010, the respondent/bank entered appearance whereupon, it was granted four weeks to file a counter affidavit. The matter was made returnable on 26.10.2010, on which date, the court found that the reply was not on record and consequently, a further one week was granted to have the reply placed on record.