S SURESH Vs. GENERAL MANAGER, CANARA BANK

JUDGEMENT

(1.) The petitioner has approached this Court with a prayer for issuance of a Writ in the nature of Mandamus, directing the respondents to issue appointment to the petitioner on compassionate ground.

(2.) The case of the petitioner is that his father died while in service in the month of August 2000. As per the policy of the respondents, the petitioner was eligible for appointment on compassionate ground, as his father died in harness and there was no source of income with the family.

(3.) In response to the application, the respondent/bank asked for certain information which was supplied.