REGENT COMPUTRONICS PVT. LTD.

UNION BANK OF INDIA Appellant

V/S

M R LATHEESH Respondents

Referred Judgements :-

HARYANA STATE ELECTRICITY BOARD V. HAKIM SINGH [REFERRED TO]
VASANTHA KUMARI V. CANARA BANK [REFERRED TO]
SUNIL KUMAR,K.G. V. UNION OF INDIA AND OTHERS [REFERRED TO]
L.HRIDAYA NARAYAN V. INCOME TAX OFFICER [REFERRED TO]
COMISSIONER OF POLICE BOMBAY VS. GORDHANDAS BHANJI [REFERRED TO]
NATIONAL INSTITUTE OF MENTAL HEALTH AND NEURO SCIENCES VS. DRK KALYANA RAMAN [REFERRED TO]
LIFE INSURANCE CORPORATION OF INDIA VS. ASHA RAMCHHANDRA AMBEKAR MRS [REFERRED TO]
UMESH KUMAR NAGPAL ANIL MALIK VS. STATE OF HARYANA [REFERRED TO]
HIMACHAL ROAD TRANSPORT CORPORATION HIMACHAL ROAD TRANSPORT CORPORATION VS. DINESH KUMAR:PARVEEN KUMARI MS [REFERRED TO]
BALBIR KAUR VS. STEEL AUTHORITY OF INDIA LIMITED [REFERRED TO]
PUNJAB NATIONAL BANK VS. ASHWINI KUMAR TANEJA [REFERRED TO]
UNION OF INDIA VS. KUMARAN [REFERRED TO]
G M PERSONNEL WING CANARA BANK VS. PRIYA JAYARAJAN P P [REFERRED TO]
GENERAL MANAGER VS. KUNTI TIWARY [REFERRED TO]

JUDGEMENT

(1.) The Judgment of the Court was pronounced by Subhashan Reddy, C. J.--

(2.) The appellant Bank framed a scheme, and invoking the scheme, the respondent writ petitioner had sought for compassionate appointment.

(3.) One T. Kunhambu was working as Clerk cum Cashier in appellant Bank and died in harness on 12-8-2001 leaving behind his widow and four children, i.e., one son the respondent writ petitioner and three daughters. Terminal benefits of T. Kunhambu were computed at Rs. 5,60,910-35, and what was paid in cash to his family members was only Rs. 74,910 as the balance amount of Rs. 4,86,000 was deducted as the liability of the deceased employee. The monthly family pension to his widow is Rs. 3,232.

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UNION BANK OF INDIA Vs. M R LATHEESH

Referred Judgements :-

JUDGEMENT

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