BAWA DASS Vs. PUNJAB NATIONAL BANK AND ANOTHER

JUDGEMENT

(1.) Shri Bawa Dass son of Shri Banarsi Dass has filed the present writ petition under Articles 226/22 of the Constitution of India and it has been prayed by the petitioner that the writ in the nature of the manomus be issued against the respondents to grant him a post of Peon or any other suitable post on compassionate grounds in lieu of death of his mother Smt. Giano. It has also been prayed by the petitioner that a writ in the nature of certiorari be issued and the letter dated 5.5.2000 be quashed.

(2.) Some facts can be noticed in the following manner :

(3.) Notice of the writ petition was given to the respondents, who filed reply and denied the allegations. The stand taken up by the respondents can be summed up in the following manner :