REGENT COMPUTRONICS PVT. LTD.

B. NAGALAKSHMI Appellant

V/S

BRANCH MANAGER Respondents

Referred Judgements :-

SUSHMA GOSAIN VS. UNION OF INDIA [REFERRED TO]
UMESH KUMAR NAGPAL ANIL MALIK VS. STATE OF HARYANA [REFERRED TO]
PUNJAB NATIONAL BANK VS. ASHWINI KUMAR TANEJA [REFERRED TO]
STATE BANK OF INDIA VS. SOMVIR SINGH [REFERRED TO]
MUMTAZ YUNUS MULANI VS. STATE OF MAHARASHTRA [REFERRED TO]
UNION OF INDIA VS. SHASHANK GOSWAMI [REFERRED TO]
GENERAL MANAGER VS. KUNTI TIWARY [REFERRED TO]
STATE BANK OF INDIA VS. SURYA NARAIN TRIPATHI [REFERRED TO]
CANARA BANK VS. M. MAHESH KUMAR [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. PARKASH CHAND [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. SHASHI KUMAR [REFERRED TO]
N.C. SANTHOSH VS. STATE OF KARNATAKA [REFERRED TO]

JUDGEMENT

(1.) This Writ Petition is filed under Article 226 of the Constitution of India seeking a direction in the nature of Mandamus declaring the inaction on the part of the Respondent Nos.,1 to 4 in not considering the application of petitioner dtd. 29/1/2015 and the representation dtd. 18/4/2018 and consequently, seeking to direct the Respondent Nos.1 to 4 to consider the petitioner for appointment in a suitable post in the State Bank of India on compassionate grounds, without insisting the signature of Respondent Nos.5 and 6 in Annexure-II as dependents to the deceased.

(2.) The case of the Petitioner in brief is as follows:

(3.) Version of the Respondents in Counters

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B. NAGALAKSHMI Vs. BRANCH MANAGER

Referred Judgements :-

JUDGEMENT

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