UNION BANK OF INDIA Vs. DEVANAND ARKHEL

JUDGEMENT

(1.) Aggrieved by order dtd. 29/11/2022 passed by the learned Single Judge in allowing the Writ Petition No. 17111 of 2022 and directing the respondents - Bank to appoint the writ petitioner on compassionate ground, the respondents therein are in appeal.

(2.) The facts of the case are that the petitioner is one of the sons of the deceased who passed away while in service on 8/8/2018. The other L.Rs.are his mother and two brothers and two sisters. Two of the brother are already working in the Police Department as Constable. Therefore, the plea of the writ petitioner was rejected. Questioning the same, the instant writ petition was filed.

(3.) The learned Single Judge even though noticing the relevant provisions of the policy, came to the view that the earning brothers of the deceased may separate from the joint family in future. That they may have their own family structure with the passage of time. Hence, the compassionate appointment cannot be denied. Therefore, the Bank was directed to appoint the writ petitioner.