INDUPROVA SEN Vs. UNITED BANK OF INDIA

JUDGEMENT

(1.) The prayer of the petitioner for being appointed on compassionate ground under the died-in-harness (DIH) scheme of the Bank has been declined. The same is under challenge in the instant writ petition.

(2.) The brother of the petitioner was an employee of the Bank. The employee died in harness on 26th September, 2015. The employee was a bachelor at the time of his death and he left behind his father, mother, grandmother and the petitioner herein being his unmarried sister as his heirs and dependents.

(3.) The family of the petitioner was under grave economic distress on the death of the sole earning member of the family. To tide over the financial crisis the petitioner made an application in the Bank for being appointed on compassionate ground under the DIH scheme.