DAVINDER SINGH Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) THIS petition under Articles 226/227 of the Constitution of India has been filed by Davinder Singh petitioner for issuance of a writ of certiorari quashing the order dated 17.9.199S (Annexure P4), passed by the Senior Manager, Punjab National Bank, respondent No. 3, vide which the case of the petitioner for appointment to the post of peon on compassionate grounds has been rejected.

(2.) BRIEFLY stated, the facts are that Naranjan Singh, father of the petitioner retired from Army after serving it for about 17 years and was granted person. Later on he was employed as a peon in the grade of Rs. 244 -455 in the New Bank of India, New Delhi, vide letter dated 13.11.1982 and was asked to report for duty at Farid -kot. Subsequently, the said Bank was merged with Punjab National Bank and Naranjan Singh was treated to be an employee of Punjab National Bank. Unfortunately, he died on 13.11.1997 while in service. He left behind his widow Tarsem Kaur, three sons namely Jagtar Singh, Avtar Singh besides petitioner Devinder Singh and three daughters. Jagtar Singh and Avtar Singh are married and are living separately from their mother and the petitioner and are employed in the Army. The three sisters of the petitioner are married.

(3.) RESPONDENTS 1 to 3 filed reply and stated that the petitioner was not found entitled to employment on compassionate ground, keeping in view the financial position of his family and as such, his request was rejected.