JOGINDRO Vs. ORIENTAL BANK OF COMMERCE

JUDGEMENT

(1.) The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking setting aside of order dtd. 18/3/2016 (Annexure P-6) whereby application of the petitioner seeking compassionate appointment has been declined.

(2.) The husband of the petitioner was working with respondent- Oriental Bank of Commerce as Head Peon. He passed away on 25/12/2014 in harness. He was survived by his wife-petitioner and two children. The petitioner vide application dtd. 20/4/2015 (Annexure P-2) requested the respondent-bank to extend benefit of ex gratia scheme. The respondent-bank put up the matter before the higher authorities. The General Manager (HRD) vide communication dtd. 10/3/2016 (Annexure P-5) intimated Regional Office that petitioner is not entitled to compassionate appointment, however, she may be released a sum of ?6 Lacs as ex gratia amount subject to furnishing of documents jotted down in the said letter. Letter dtd. 10/3/2016 is reproduced as below:-

(3.) The respondent-bank vide communication dtd. 18/3/2016 (Annexure P-6) intimated son of the petitioner that his application for compassionate appointment has been declined, however, as per scheme for payment of ex gratia amount in lieu of appointment on compassionate grounds, family is eligible for ex gratia amount of ? 6 Lacs. Letter dtd. 18/3/2016 is reproduced as below:-