R. KALAIVANI Vs. INDIAN OVERSEAS BANK

JUDGEMENT

(1.) THE petitioner's husband was employed as a Messenger in the Nehru Park branch of the respondent Bank. According to the petitioner, her husband served for 20 years as a last grade servant. Unfortunately, he died on 07.12.2007 while in service due to jaundice.

(2.) THE petitioner made a request for compassionate appointment on 12.02.2008, as her husband was the sole breadwinner for the family. He left behind the petitioner and two children as his legal heirs.

(3.) HENCE , the petitioner has filed this writ petition to quash the order dated 10.09.2008 of the first respondent and 20.06.2011 of the second respondent and for a consequential direction to pay Ex -gratia or to provide employment on compassionate ground.