STATE BANK OF INDIA Vs. RAM PIYAREY

JUDGEMENT

(1.) Heard Sri N. K. Seth, learned advocate for the appellants and Sri H.G.S. Parihar, learned advocate, for the writ petitioner.

(2.) This Special Appeal Is directed against the judgment and order dated 31.1.2001 whereby the learned single Judge allowed the writ petition which was filed against the impugned orders of the Bank rejecting the application of the petitioner for appointment on compassionate ground as the father of the petitioner died-in-harness.

(3.) The learned single Judge recorded that the plea taken by the Bank in rejecting appointment on compassionate ground is that the widow of the deceased is getting family pension of Rs. 2,150 and that a further sum of Rs. 1.42 lacs was paid to the widow after deducting the loan amount and the family possesses two houses and a half hectare of non-irrigated land.