SHIV KUMAR SHARMA Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) WE have heard the learned counsel for the parties at length and perused the paper -book.

(2.) THE father of the petitioner died on 13.10.2000. The application made by the petitioner for appointment on compassionate ground has been rejected by the respondents on 30.10.2001. While coming to the conclusion that the petitioner cannot be granted the appointment, the respondents have taken into account the total retiral benefits released to the dependents of the deceased. The respondents have come to the conclusion that given the last pay drawn by the deceased, there would hardly be any difference in the standard of living of the dependents. The take -home pay of the deceased at the relevant time was Rs. 4717.72.The income from the retiral benefits would be almost the same amount. Considering the circumstances in which appointment can be granted on compassionate grounds, the Supreme Court in the case of Umesh Kumar Nagpal v. State of Haryana, 1994(3) S.C.T. 174 has held as follows: -

(3.) IN view of the above, we find no merit in the writ petition and the same is hereby dismissed. No costs.