RAMILABEN M PARMAR Vs. DEPUTY GENERAL MANAGER

JUDGEMENT

(1.) WE have heard Mr S.D. Suthar holding brief of Mr N K Majmudar, learned counsel for the appellant and Mr Varun K Patel, learned counsel for the respondents.

(2.) THE facts in brief are that husband of the appellant died in harness on 21.8.2006. He was serving with the respondent Bank as Peon. An application was filed by the appellant who was widow of the deceased for payment of ex-gratia in lieu of compassionate appointment as per policy of the Bank. THE appellant is a lady having no son and only one daughter. THE claim dated 8.3.2007 by the appellant was rejected by the respondent on 04.4.2007 on the following grounds: 2.1 Misuse of DDs for fraudulent purpose causing monetary loss to the Bank to the tune of Rs.69.00 lacs, while working at Gomtipur Branch, Ahmedabad. 2.2 Various misconducts on his part viz. remaining unauthorized absent from duties, issuing cheques without maintaining sufficient balance in his account, borrowing money from outsiders on pretext of securing employment for them in the Bank, etc. 2.3 Giving guarantees to certain persons for loans availed by them from Gujarat Anusuchit Jathi Vikas Nigam, Ahmedabad, by fraudulently affixing seal of the Bank on the guarantee letter and obtaining signature of someone on the letter purported to be signature of the Bank Official.

(3.) THE appeal is devoid of any merit and is accordingly dismissed.