MAYA MISHRA Vs. UNION OF INDIA

JUDGEMENT

(1.) Instant writ petition has been preferred seeking the following reliefs:-

(2.) Heard learned counsel for the parties and perused the record.

(3.) According to the petitioner, her husband joined State Bank of India as a Clerk on 05.06.1973. He got promotion and was working as Head Clerk, when he died on 19.04.1995. After his death, petitioner applied for appointment on compassionate grounds but it was rejected and communicated to the petitioner on 09.05.1997 (Annexure -2). It is the case of the petitioner that her claim for appointment on compassionate ground is genuine and bona fide. She made various representations, but to no effect. Hence, the writ petition.