SANTOSH TULI Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS petition has been filed by Smt. Santosh Tuli and Ravi Bhushan Tuli for issue of a writ of mandamus to quash the impugned order Annexure P -3 and to give appointment to petitioner No. 2 as a dependent of K.L. Tuli, who was serving as an officer in the Punjab National Bank at the time of his death on 28.5.1991.

(2.) A look at the averments made in the application Annexure P -1 filed by Smt. Santosh Tuli clearly shows that as early as on 11.6.1990, petitioner No. 1 had given out that her elder son Bharat Bhushan Tuli, who was in the employment of the Bank, was living separately and was not rendering any financial assistance to the family of late Shri K.L. Tuli. Therefore, she had requested the Bank to give employment to her other son (petitioner No. 2) on compassionate grounds.

(3.) IN support of the writ petition, Mr. K.S. Dadwal, learned counsel for the petitioner, argued that when the Bank has adopted the policy of giving employment on compassionate grounds, it cannot adopt the methodology of pick and choose and arbitrarily reject the claim of a dependent of a deceased officer of the Bank. According to the learned counsel, no reason has been assigned by the respondent -bank for rejecting the claim made by the petitioners for appointment of Ravi Bhushan Tuli (petitioner No. 2) in lieu of the services rendered by Shri K.L. Tuli.