BANK OF BARODA Vs. SUNNY KUMAR

JUDGEMENT

(1.) The Bank has come-up in the Appeal against the judgment of the learned Single Judge dtd. 20/12/2023, whereby the writ petition filed by the respondent challenging the order dtd. 30/7/2021 (Annexure-5 to the writ petition) passed by appellant denying him the benefit of compassionate appointment has been allowed. A direction has been given by the learned Single Judge to the Bank to immediately give compassionate appointment to the respondent within a period of eight weeks from the date of the order.

(2.) Brief facts of the present case are that the respondent's father-late Shri Rajan was posted as a Class-IV regular employee with the appellant-Bank. He died, while in service, on 10/6/2019 leaving behind two sons, namely Sunny Kumar (respondent) and Sanjay Kumar, a daughter, namely Priyanka and widow-Kamlesh. The respondent moved an application on 6/7/2019 for compassionate appointment before the competent Authority of the Bank. As regards the claim of compassionate appointment raised by the respondent, other legal heirs of the deceased had given their No Objection. Vide order dtd. 30/7/2021, the appellant-Bank rejected the claim of the respondent for compassionate appointment on the ground that Sanjay Kumar, the elder son of the deceased, is already gainfully employed and the respondent was also engaged as a Business Facilitator during the time of the death of his father late Mr. Rajan and the financial condition of the family is not proven to be indigent.

(3.) The learned Single Judge, while allowing the writ petition, observed as follows:-