CHANCHAL SONKAR Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) By the impugned order date 24/7/2023, the competent authority has rejected the claim of the petitioner for grant of appointment on compassionate ground.

(2.) The admitted facts of the case are these. The husband of the petitioner was an employee in the respondent Bank. He died on 17/11/2022. The last drawn gross salary of the deceased was 1,18,800.14/-

(3.) By the impugned order dtd. 24/7/2023 the claim of the petitioner for grant of appointment on compassionate grounds has been declined on the following footing: