MUKESH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the record.

(2.) The challenge in the present petition is to order of rejection of claim of the petitioner for grant of compassionate appointment. The reason given therein is that the scheme of compassionate appointment was not available in the Bank on the date of death of the employee, i.e. father of the petitioner.

(3.) Submission of learned counsel for the petitioner is that the petitioner's father who was working as Accounts Officer with the respondent Bank had died on 12.5.2018. As the salary of the petitioner's father was the only source of income of the family, the petitioner's mother moved an application dated 8.4.2019 for grant of compassionate appointment to the petitioner herein with the consent of all other dependants of the deceased employee. The prayer of the petitioner's mother had wrongly been rejected by the order impugned though the scheme of compassionate appointment was available in the Bank, w.e.f 15.3.2019.