RESMI S. RAJAN Vs. INDIAN BANK AND ORS.

JUDGEMENT

(1.) THIS writ petition is filed seeking the following reliefs:

(2.) THE facts involved in the writ petition would disclose that the petitioner claimed employment under the scheme of dying -in -harness. Petitioner's father Sri R. Rajan died on 21/03/1988 while working as Bank Manager in the respondent Bank at Kaithakkode branch. She submitted an application dated 28/12/1998 by way of Ext. P2 with all related documents for an employment under the dying -in -harness scheme. Petitioner was informed by letter dated 15/12/2001 that the request for compassionate appointment is not taken up for consideration on the restriction to appoint fresh recruits. Ext. P4 is the said letter. In 2004, a new scheme was introduced by the bank wherein it is provided that the dependents would be given only cash compensation. Petitioner had taken up the matter before the bank by indicating that the petitioner's application was long prior to the new scheme coming into force and therefore the petitioner's case has to be considered in the light of the previous scheme. Hence the petitioner has sought for the reliefs aforesaid.

(3.) HEARD learned counsel for the petitioner and the learned counsel for the respondent.