AMIT VERMA Vs. UNION OF INDIA & OTHERS

JUDGEMENT

(1.) The petitioner claims himself to be the dependent of deceased Mr. Om Prakash, who is said to have been working as Head Cashier in the Punjab national Bank, Branch B.S.M. Chowk, Roorkee, Haridwar (Uttarakhand). The petitioner on the strength of being a dependent of Late Sh. Om Prakash, who is said to have died on 04.06.2016, had filed an application for being granted appointment under the harness rules, after the death of his father, exclusively on the ground that he was fully eligible and entitled to get compassionate appointment being exclusively dependent on him, under the "scheme of compassionate appointment to a dependent family member of deceased employee" as applicable to the respondent Bank.

(2.) The petitioner contends that he has done his High School in the year 1999 and thereafter completed his intermediate in 2004 and owing to the qualification, which he possesses, he is entitled to be considered for compassionate appointment. The mother of the petitioner too has supported the case of the petitioner for appointment on the compassionate ground by filing an application on 208.2017 giving her no objection/consent for appointment of the petitioner. As per the averments made in the application for appointment under the dying in harness rules, the petitioner submitted that Late Sh. Om Prakash was succeeded by his widow Smt. Kanta Devi, thereafter the petitioner himself as the eldest son, Shri Sumit (the second son), Smt. Anuradha and Smt. Sonali (the two married daughters of the deceased).

(3.) In support of his application for getting the compassionate appointment all the family members have given a No Objection Certificate to the effect that if the compassionate appointment is granted to the petitioner they have got no objection to it.