LAWS(MPH)-2024-11-42

SADHANA SINGH Vs. INDIAN BANK

Decided On November 27, 2024
SADHANA SINGH Appellant
V/S
INDIAN BANK Respondents

JUDGEMENT

(1.) Petitioner has approached this Court seeking quashment of order ord dtd. 19/9/2023 issued by Assistant General al Manager (HRM) of Indian Bank,, whereby the application submitted by the petitioner for compassionate appointment was rejected.

(2.) The short hort facts of the case are that husband of the petitioner Late Shri Neeraj Kumar appeared in the recruitment process for the post of "CRP" Clerk - VIII organized by Allahabad Bank (now merged into Indian Bank) and declared successful. He was appointed in the Bank by appointment order dtd. 5/7/2019 on the post of Single Window Operator -'A' in clerical cadre.

(3.) As per appointment order initially his aappointment ppointment was on probation for a period of six months and subject to proving the suitability for bank service, the same was confirmable to the permanent establishment of the bank. Mr. Neeraj Kumar was nominated for Internal Training Programme rogramme scheduled to be held from 29/7/2019 to 9/8/201 9/8/2019 at Staff College ollege Lucknow.