RAM PIYAREY Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Heard Sri H.G.S. Parihar appearing on behalf of the petitioner and Sri N. K. Seth, learned Counsel appearing on behalf of the opposite parties.

(2.) The petitioner has approached this Court against the orders dated 17.6.1998 and 10.6.1998 by which the application of the petitioner for appointment on compassionate ground was rejected. The father of the petitioner was Cash Coolie in the State Bank of India at the time of his death. The petitioner submitted an application on the prescribed form for appointment on compassionate ground. The petitioner has alleged in the petition that the family possesses 16 biswas irrigated land and the family of the deceased consists of petitioner, widow of the deceased, four sisters and one brother.

(3.) Shri H.G.S. Parihar, learned Counsel for the petitioner submits that after receiving the communication that the application has been rejected, a detailed representation was also filed, a copy of which has been annexed as Annexure No. 13 to the writ petition, apprising the fact about the hardships faced by the family of the deceased. He further submits that the grounds mentioned for rejection of the application of the petitioner are not sufficient and the family is in dire need for immediate help as there are two unmarried daughters of the deceased.