R. VINOTH Vs. INDIAN OVERSEAS BANK

JUDGEMENT

(1.) The unsuccessful writ petitioner is the appellant in this appeal laying challenge to the order dated 07.11.2017 passed in W.P.No.22031 of 2013.

(2.) According to the appellant/writ petitioner, his father one Rajan was working as Messenger in the Mettur Branch of the respondent Bank and he died on 16.07.1998, while in service ; his mother submitted a representation on 30.06.1999 seeking compassionate appointment followed by another application on 28.08.1999 in vain ; a legal notice was sent on behalf of his mother on 01.03.2004, which was replied on 13.03.2004 stating that the request of his mother was rejected during the year 2000 itself, so also his request on the ground that since the services of his father were not unblemished, the requests for appointment on compassionate grounds could not be considered ; when he laid challenge to the said reply in W.P.No.7170 of 2007, this Court vide order dated 22.06.2012 set aside the said reply with a direction to the Deputy General Manager/the second respondent herein, to consider the claim of the petitioner on the basis of the guidelines within a period of three months from the date of receipt of a copy of the said order, pursuant to which, an order was passed on 19.12.2012 by the Board of the respondent Bank negativing his request ; since the said order is not in consonance with the directions of this Court, he filed the writ petition seeking a direction to the respondent to send proposal to the Government for compassionate appointment, as per their own guidelines, which was negatived by the Writ Court and hence, he is in this appeal.

(3.) We have heard the learned counsel for the appellant / writ petitioner and perused the materials placed on record.