SHAILENDR ADHAR DWIVEID Vs. MADHYANCHAL GRAMIN BANK

JUDGEMENT

(1.) Heard.

(2.) The petitioner has filed the present petition praying for direction to the respondents for payment of Ex-gratia in lieu of compassionate appointment.

(3.) The father of the petitioner was working in the Officers' Cadre in the Erstwhile Rewa-Sidhi Gramin Bank, he died on 09.04.2009 in harness. After his death, the mother of the petitioner submitted an application on 28.05.2009 for compassionate appointment of the petitioner. The said application was rejected by the Bank vide order dated 03.06.2009 on the ground that there is no policy for giving the compassionate appointment in the respondent Bank except in two circumstances. After rejection of the application, the mother of the petitioner again submitted an application on 15.07.2009 praying for relaxing the policy, thereafter petitioner has submitted number of representations to the respondents. Thereafter, mother of the petitioner submitted an application on 05.11.2012 praying for payment of Ex-gratia in lieu of the compassionate appointment, however, the same was rejected by the Bank vide letter dated 09.01.2013 on the ground that the same is time barred. Being aggrieved by this, the petitioner has filed the present writ petition.