LAWS(ALL)-2022-5-282

LAXMI Vs. CANARA BANK

Decided On May 05, 2022
LAXMI Appellant
V/S
CANARA BANK Respondents

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the record.

(2.) By means of this writ petition filed under Article 226 of the Constitution, the petitioner has prayed for a direction to the respondents to consider the claim of the petitioner seeking compassionate appointment raised in her representation dated 18the December, 2021.

(3.) Sri Krishna Mohan Asthana, learned counsel for the respondents submits that sole bread earner had died on 27/12/2007 and all the dues were paid to the dependents and further he submits that no such application for compassionate appointment was filed for a period of 13 years and now for the first time application seeking compassionate appointment was made in the year 2021.