V PRASANTHI Vs. STATE BANK OF INDIA MUMBAI

JUDGEMENT

(1.) The father of the petitioner was employed as Special Assistant in the State Bank of India. Pleading that he is suffering from acute mental depression, he sought for retirement on medical grounds. On the basis of the assessment made by the Medical Board, he was invalidated from service with effect from 7-3-2001.

(2.) Petitioner states that the respondents have evolved a Scheme for providing employment to dependents of retired employees on compassionate grounds. She submitted an application for this purpose on 5-5-2001, for extending such a relief. The respondents rejected the same through their letter dated 30-12-2002. The petitioner challenges the action of the respondents in not providing her employment on compassionate grounds.

(3.) Petitioner contends that the reason stated by the respondents for rejection of her claim was untenable and contrary to the law laid down by this Court and the Supreme Court. She urges that the retirement benefits extended to her father were not even sufficient to meet the liabilities, and the family is in penury, even as of now.