(1.) Appellants are the respondent Bank and others in the writ petition. This Special Appeal is lodged against the judgment dated 14.06.2012 passed by the learned Single Judge. The writ petition was filed on 19.07.2003 seeking the following prayers:
(2.) In short, the case of the writ petitioner was as follows. The family of the writ petitioner consists of the widowed mother, son Mukesh and an unmarried sister Kalpana. It is stated in the writ petition that the writ petition was filed challenging the order dated 06.02.2001 passed by the second respondent, Branch Manager of the Bank, intimating rejection of the claim of the petitioner for appointment under the Rules of compassionate appointment passed pursuant to order dated 11.01.2001.
(3.) It is the complaint that the reasons remained un-communicated and even the two grounds that are taken are untenable in the eyes of law. It is stated that the total earning of Rs. 2183/- in September, 1999 cannot be taken as to an exemplar of subsistence under the backdrop of the fact that, in the family, there is a widowed mother, a younger brother pursuing higher studies and a younger sister of a marriageable age. It is, further, stated in paragraph 15 of the writ petition as follows: