STATE BANK OF INDIA Vs. AKEEL AHMAD KHAN

JUDGEMENT

(1.) THIS L. P. A. is taken up for final disposal with the consent of parties.

(2.) THE person who sought for compassionate appointment is, the son of the deceased/employee (hereinafter referred to as 'deceased') who had worked in the appellant/bank.

(3.) THE deceased was initially appointed on the post of Messenger. Thereafter, he was promoted to the clerical cadre and subsequently he reached to the post of Deputy Head Cashier.