KITABO DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) The present L.P.A. is filed challenging the order dated 18.3.2009 passed by learned Single Judge, thereby declining to accept the request of the petitioner/appellant to give appointment to the son of the petitioner on compassionate ground.

(2.) The brief facts of the present case are that husband of the petitioner/appellant Late Sh. Suraj Bhan Ola was working in the Haryana Gramin Bank who died in harness on 19.3.2005. After the death of the husband of the petitioner/appellant, she applied for all the benefits including compassionate appointment/financial assistance under ex-gratia scheme. Request of the petitioner/appellant was turned down. Thereafter, petitioner/appellant filed a writ petition before this Court which was dismissed vide impugned judgment dated 18.3.2009.

(3.) We have heard learned Counsel for the appellant and perused the record.