VINABEN RAMANBHAI BAXI Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) RULE. Ms Dharmishta Raval, learned advocate waives service of rule on behalf of the respondent.

(2.) WITH the consent of the learned advocates appearing on behalf of the respective parties, the present Special Civil Application is taken up for final hearing today.

(3.) WHAT is challenged in the present Special Civil Application under Article 226 of the Constitution of India is the impugned decision of the respondent-Bank dated 07/04/2006 and the order dated 24/12/2008 (basically the order dated 24/12/2008) in not considering the application of the petitioners to pay ex-gratia lumpsum amount in lieu of compassionate appointment, which was rejected solely on the ground of delay.