SUJIT KUMAR DATTA Vs. UNITED COMMERCIAL BANK

JUDGEMENT

(1.) This application for stay has been filed in connection with the appeal preferred from the judgment and order dated 20th October, 2009 whereby and whereunder a learned Judge of this Court dismissed the writ petition on merits.

(2.) The claim of the appellant/petitioner for compassionate appointment was rejected by the respondent Bank and the learned Single Judge while deciding the writ petition approved the said decision of the respondent Bank.

(3.) Going through the impugned judgment and order under appeal, we find that while rejecting the claim of the appellant/petitioner for employment on compassionate ground, respondent Bank took into consideration the total amount of terminal benefits received by the family of the deceased employee apart from family pension. The respondent Bank also took into consideration that the legal heirs of the deceased employee are the owners of one single storeyed building where they are residing.