VIDYAWATI Vs. VIJAYA BANK

JUDGEMENT

(1.) THE petitioner, widow of a deceased employee of the respondent bank, has filed this petition for appointment of her son, Shri Sushil Kumar, on compassionate ground or to pay ex gratia relief in lieu of the scheme dated 11th february, 1999 which was alleged to be under suspension and in accordance with the subsequent scheme dated 20th November, 2004

(2.) THE facts relevant for adjudication of the present petition are that the husband of the petitioner, late Shri Ved Prakash, was an employee of the respondent-Bank who died while in service. The respondent-Bank had a scheme for compassionate appointment in terms of Circular No. 31/99 dated 11. 02. 1999 under which the Bank at its discretion could appoint a widow or a son or a daughter of a deceased employee of the Bank in clerical or subordinate staff cadre.

(3.) ON the demise of the husband of the petitioner on 15th January, 2005, who was working as Daftry for 22 years and who was the only earning member of the family, the petitioner applied for compassionate appointment of her son, shri Sushil Kumar, enclosing with the application, school leaving certificate of sushil Kumar, his certificate and mark sheet, death certificate of her husband, nomination-cum-consent letter of petitioner, letter of undertaking, affidavit by the petitioner for no-objection to give compassionate appointment to her son, statement of loan account taken by late Shri Ved Prakash and the statement of monthly tuition fee of sons and daughters.