CHIEF GENERAL MANAGER Vs. MAMTA BAI SONI

JUDGEMENT

(1.) This intra-court appeal takes exception to the decision of the learned Single Judge dated 19.06.2008 in W.P. No.4733/2006(S).

(2.) The learned Single Judge allowed the writ petition preferred by the respondent and has directed the appellant-Bank consider the proposal of the respondent for appointment on compassionate ground; and take a final decision on merits in accordance with the relevant Scheme within two months from the date of receipt of the order.

(3.) The learned Single Judge accepted the plea of the writ petitioner/respondent that she had submitted an application for appointment on compassionate ground within one year time stipulated, as per the prevailing scheme. In that, the predecessor of the respondent, who was employed in the appellant-Bank died on 9.6.2004; and the application was submitted by the respondent on 9.10.2004 for appointment on compassionate ground.