INDRA NATH CHOWDHURY Vs. UNION BANK OF INDIA

JUDGEMENT

(1.) The matter relates to appointment on compassionate ground.

(2.) The petitioner is the son of an employee of the Union Bank of India who died-in-harness on February 23, 2017. The petitioner applied for being appointed on compassionate ground on October 25, 2017.

(3.) The prayer of the petitioner was considered by the Bank and by a communication dated February 18, 2019 the petitioner was intimated that as the family income of the petitioner was more than the last salary drawn by the deceased employee the family does not fall under the criteria of 'Indigency of Family Income' as per the Scheme of Compassionate Appointment in the Bank. The prayer for compassionate appointment was declined. The petitioner thereafter made a representation before the Bank praying for re-consideration of his prayer.