RAMESH SINGH Vs. PUNJAB NATIONAL BANK AND ANR.

JUDGEMENT

(1.) HEARD learned Counsel for the Petitioner as well as the learned Counsel for the opposite parties -Bank.

(2.) THIS writ petition has been filed for a direction to the opposite parties to quash Annexure -1, which is a communication dated 27.11.1999 issued by the Regional Office of the Punjab National Bank, Bhubaneswar rejecting the application of the Petitioner for appointment on compassionate ground.

(3.) THE father of the Petitioner, namely, Shankarshan Singh, while working as a regular employee in the office of the Branch Manager, Punjab National Bank, Buxi Bazar, Cuttack -O.P. 2, died on 14.05.1998 in harness. He was survived by his mother, wife and son, the Petitioner. The Petitioner in the prescribed form applied to O.P. No. 2 for compassionate appointment in the Bank in pursuance of the Scheme introduced by the Bank by its Personnel Division Circular letter No. 6/97 dated 20.3.1997 (Annexure -2) and O.P. No. 2 forwarded the application of the Petitioner to the Regional Manager of the Bank -O.P. No. 1, but ultimately the same was rejected on the ground that the financial condition of the family of the deceased employee was not so indigent as to provide employment to his son and such rejection was communicated vide the letter dated 27.11.1999 Annexure -1.