USHA RAI Vs. STATE BANK OF INDIA, VARANASI

JUDGEMENT

(1.) Heard learned counsel for the appellant, Sri Satish Chaturvedi & Sri S.K. Kakkar, learned counsel for the respondents-Bank and perused the record.

(2.) The appellant has filed this intra court appeal challenging the validity and correctness of the impugned judgment and order dated 23.9.2014 passed by the Writ Court in Civil Misc. Writ Petition No. 17357 of 2004, Smt. Usha Rai versus State of U.p. and others whereby the aforesaid writ petition was dismissed.

(3.) Brief facts giving rise to the instant special appeal are that husband of the appellant was employed in the respondents-bank. He died in harness on 16.6.2001. The widow moved an application for appointment on compassionate ground under the Dying in Harness Rules before the authority concerned of the Bank, which was turned down by the authority after taking into account the financial position of the appellant. Aggrieved, she filed Civil Misc. Writ Petition No. 17357 of 2004, Smt. Usha Rani versus State Bank of India and others, which was dismissed vide judgment and order dated 23.9.2014, hence the instant special appeal.