NAINA GUPTA Vs. UNION OF INDIA

JUDGEMENT

(1.) The judgment is being structured in the following conceptual framework to facilitate the discussion:

(2.) The petitioner has assailed the order dtd. 21/10/2024 issued by the Branch Head, UCO Bank, Zonal Office, Varanasi Zone, Varanasi, insofar as it mandates the petitioner to furnish various documents including letter of relinquishment duly executed by Ms. Meena Gupta-respondent No. 5, which are required to decide the petitioner's claim for compassionate appointment. According to the petitioner she is entitled to be appointed without production of the said documents.

(3.) Kuldeep Gupta was working as a Single Window Operator in UCO Bank, Mahmoorganj Branch, Varanasi. He was married to the petitioner. The couple had one son in the wedlock. Kuldeep Gupta died in harness on 21/1/2024. The deceased is survived by his wife (petitioner) and a son. The mother of the deceased (respondent No. 5) was also dependent on him. The petitioner has made a claim for appointment on compassionate grounds.