RAJ KUMAR JAISWAL Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) Heard learned counsel for the appellant and the learned Standing Counsel.

(2.) This is an appeal against the judgment and order dated 17.8.2005, by which judgment the writ petition filed by the appellant praying for a mandamus commanding the respondents to appoint the writ petitioner-appellant under Dying-in-Harness Rules has been rejected.

(3.) The appellant's case in the writ petition is that the appellant's father was working in the Punjab National Bank on the post of Cash Peon, who died on 17.7.1996. The appellant after the death of his father, namely; Late Sri Ram Jaiswal, made an application in the year 1996 for compassionate appointment to meet out his great financial hardship, which he is facing after the death of his father. The appellant's further case is that he has passed High School and is eligible for appointment on Clerical post. The appellant's case is that he was intimated by the Punjab National Bank, Regional Office, Kanpur Nagar, vide letter dated 28.4.1997 that the request of the employment of the appellant on compassionate ground has been rejected. Learned Single Judge dismissed the writ petition taking the view that the appellant's claim for compassionate appointment was rejected by an order dated 28.4.1987 and no relief can be granted after the expiry of so many years.