RAUHL KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Shri Abnish Kumar, learned counsel for the petitioner, Shri Ajay Kumar Gautam, learned counsel for the Union of India and Shri Ashok Kumar Lal, learned counsel for the respondent Bank of Baroda.

(2.) The admitted facts of the case are these. The father of the petitioner was an employee in the respondent Bank. He died on 27/4/2023. The last drawn gross salary of the deceased was 1,17,479/-.

(3.) By the impugned order dtd. 31/8/2024 the claim of the petitioner for grant of appointment on compassionate grounds has been declined on the following footing: