DEEPAK SHARMA Vs. UNION BANK OF INDIA

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed against the communication dated 6/6/2011, Annexure P/1, by which the petitioner was apprised of the fact that his application for appointment on compassionate ground has been rejected.

(2.) It is submitted by the counsel for the petitioner that in fact the scheme for appointment on compassionate ground which was in force on the date of death of the employee is applicable, whereas the respondents have rejected the claim of the petitioner on the basis of the scheme which was in force on the date of consideration of the application. Thus, rejection of the claim for appointment on compassionate ground is bad.

(3.) Per contra, it is submitted by the counsel for the respondents that the Full Bench of this Court in the case of State of M.P. and others Vs. Laxman Prasad Raikwar reported in 2018 (4) MPLJ 657 has held that the scheme which was in force on the date of consideration of the application would be applicable and, therefore, the respondents have rightly rejected the claim of the petitioner in the light of the provisions of the scheme which was applicable on the date of consideration of the application.