SANJAY KUMAR Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) This writ petition is directed against the order dtd. 9/9/2024 passed by the Chief Manager, Punjab National Bank, Circle Office, Bulandshahr, rejecting the petitioner's claim for compassionate appointment. Also, under challenge is a report of the Committee of Officers dtd. 16/7/2024, recommending a rejection of the petitioner's proposal for compassionate ap-pointment as well as the decision of the Committee of Officers dtd. 29/8/2024, resolving to decline the petitioner's claim.

(2.) The petitioner's father, the late Suraj Pal, was a Class IV employee at the Punjab National Bank ('Bank' for short), last posted at Branch Gulawati, District Bulandshahr. He passed away in harness on 5/3/2021, due to a heart attack, while in the care and management of the Metro Hospital. He left behind a widowed mother, Premwati Singh, wife Kamlesh, daughter Pooja and two sons, Arjun Singh and Sanjay Kumar, the petitioner. After Suraj Pal's demise, the petitioner's wife, Kamlesh, represented the matter before the Bank, seeking com-passionate appointment for him. The petitioner's brother Arjun Singh as well as sister Pooja filed affidavits of no objection as regards the petitioner's candidature for compassionate appointment. The petitioner asserts that he possesses the essential qualifications for appointment to a considerable post with the Bank under the compassionate appointment scheme then prevalent. He possesses a certificate of intermediate education, that he earned in the year 2022 from the Uttar Pradesh Board of High School and Intermediate Education. After the petitioner's father's demise, his mother, Kamlesh, also did not sur-vive for long. She suffered from ill heath and passed away on 11/1/2022. The family spent a considerable sum of money in paying for the petitioner's father's and mother's treatment.

(3.) At the time of his demise, Suraj Pal was in receipt of salary to the tune of 24,110 per mensem. After his death, no sum of money was paid by the Bank to his dependants. The petitioner asserts that a considerable sum of money was spent on his mother's treatment, after his father passed away. He has annexed a photostat copy of Kamlesh's bank account, besides that of his father's, Suraj Pal, to prove the fact. It is the petitioner's case that he does not have a suitable source of livelihood and works as a casual labourer in the village, though he is the holder of an intermediate certificate. He has been issued a certificate in this regard by the Village Pradhan.