GANESH RAM Vs. CHIEF GENERAL MANAGER

JUDGEMENT

(1.) THIS writ petition has been filed by the petitioner seeking a writ of mandamus commanding the respondents to appoint the petitioner on compassionate ground and with a further prayer to issue a writ in the nature of certiorari to quash the order dated 30.06.2003 (Annexure No. 5 to the writ petition) by which the claim for appointment on compassionate ground has been rejected.

(2.) BRIEF facts of the case are that the father of the petitioner (Late Sri Joga Ram) was working as a Messenger in State Bank of India, Branch Kanda, District Bageshwar (hereinafter referred to as "Bank"), died while in harness on 09.07.2001. The deceased left behind him following family members: -

(3.) THE wife of the deceased Smt. Bhanuli Devi moved a representation before the competent authority at Almora of the Bank for appointment of her elder son, namely, Prakash Ram on compassionate ground. The application, however, was rejected by the Bank on 30.06.2003 saying that the financial condition of the family cannot be termed as penurious, and as such appointment cannot be granted on compassionate ground. The petitioner did not challenge it at the relevant, but has challenged the same by way of filing the present writ petition in the year 2007.