RAVINDER SINGH Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Shri Ravinder Singh has filed the present writ petition under Articles 226/227 of the Constitution of India praying that a writ of mandamus be issued against the respondents directing them to consider him for employment on compassionate grounds as per his entitlement against a suitable post.

(2.) Some facts can be noticed and described as under:-

(3.) Notice of the writ petition was given to the respondents, who filed the reply and denied the allegations. The stand taken up by the respondents is that the request of Smt. Sharda Rani has been received in their office after one year of the death of Shri Dharamvir Singh, therefore, the application has been filed.