KALAWATI CHAUDHARY Vs. UNION BANK OF INDIA

JUDGEMENT

(1.) This intra Court appeal takes exception to order dtd. 24/9/2021, passed by the learned Single Judge in Writ Petition No. 18402 of 2021, whereby the writ petition filed by the appellant/writ petitioner has been dismissed.

(2.) The husband of the petitioner namely Saukhilal Chaudhary died in harness on 5/9/2013. During the said period he was posted as Head Cashier-II cum Clerk in Union Bank of India, Branch Christ Jyoti school, Satna under Rewa Region. The petitioner made an application in prescribed form on 11/7/2014 for grant of compassionate appointment. A sum of Rs.7.00 Lacs was deposited by the respondent Bank into the account of the petitioner as ex-gratia amount on 11/7/2014. She claims to have made another application on 11/7/2014 for grant of compassionate appointment to her son. Since no decision was taken, therefore, she filed Writ Petition No.14885 of 2015, which was decided by this Court on 8/7/2021 giving directions to the respondent Bank to consider and decide the representation of the petitioner for compassionate appointment in accordance with law. Pursuant to the said directions, vide order dtd. 28/7/2021, the respondent Bank found that the petitioner is not entitled for compassionate appointment. Hence, the writ petition was filed. The learned Single Judge did not find any substance and has dismissed the same, therefore, the instant appeal is preferred.

(3.) We have heard the learned counsel for the appellant and perused the record.