TARA DEVI Vs. BANK OF INDIA

JUDGEMENT

(1.) The appeal is arising out of an order dated 5th September, 2019 in a writ petition filed by the appellants for compassionate appointment. The writ application was dismissed on 5th September, 2019.

(2.) One Sukdev Prasad Singh was an employee of the bank. A disciplinary proceeding was initiated against him in the year 2012. The proceeding was decided ex parte as the employee did not attend the said proceeding in spite of repeated notices. The bank imposed the penalty of compulsory retirement with superannuation benefit by an order dated 27th February, 2013.

(3.) The petitioner no.1 being the spouse of the employee intimated the bank that the employee went missing since 2nd February, 2007. A GDE was lodged in the concerned police station on 28th May, 2007. After passing of the final order in the disciplinary proceeding, the petitioner no.1 requested the bank for releasing the terminal benefits of the employee and also to give compassionate appointment in favour of her son, being the petitioner no.2 herein.