ATRO DEVI Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) Heard Sri Vinod Sinha, learned-counsel for the petitioners and Sri Tarun Verma for the respondents.

(2.) This petition is directed against orders dated June 18, 2004 and March 5, 2005 whereby the claim for compassionate appointment has been rejected by the respondents.

(3.) The husband of petitioner No. 1 and father of petitioner No. 2 Sri Dharam Pal Singh died in harness on March 3, 2003 while working as cashier-cum-clerk in Punjab National Bank. The claim for appointment of petitioner No. 2 on compassionate ground was rejected vide, order dated June 18, 2004 mentioning that the family was in receipt of the terminal dues and was receiving family pension etc. However, application was again moved bringing to the notice of the respondent that the deceased left behind a large family including unmarried daughters and the terminal benefit and the monthly pension was not sufficient to meet the financial requirement, in pursuance of which the petitioner was informed that the matter be treated as closed, thus, the petition.