NIRMAL DUBEY Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) This intra court appeal under Section 2 (1) of the Madhya Pradesh Uchcha Nyalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 is directed against the order dated 09.08.2011 passed by the learned Single Judge of this Court in Writ Petition No.364/2009 (s).

(2.) Dilip Dubey, husband of appellant No.1 and father of appellant No.2, was working with the respondent Punjab National Bank on the post of Cashier. He died in harness on 18.04.2000. An application was submitted by appellant No.1 before the Bank for making appointment of appellant No.2, on compassionate basis. The application was rejected on 14.08.2001. The said order passed by the Bank rejecting the prayer for compassionate appointment was set aside by this Court vide order dated 06.05.2008 passed in Writ Petition No.19/2001 and directed the Bank to reconsider the appellant's / writ petitioner's prayer for compassionate appointment and pass a speaking order.

(3.) In terms of the said directions issued by this Court, the Bank reconsidered the application for compassionate appointment and rejected the same vide order dated 04.08.2008. Feeling aggrieved, the appellants filed the aforesaid writ petition. Learned Single Judge, after considering the contentions made by the parties, placing reliance on a judgment passed by this Court in the case of Sushma w/o Late Dinesh Kumar Yadav v. State Bank of Indore & another, 2009 4 MPLJ 526, dismissed the writ petition. Aggrieved, the appellants have filed this intra court appeal.