MOHIT CHOPRA Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) THE petitioner claims that his father having expired, he is entitled to the grant of appointment on compassionate grounds. He prays that the orders by which his claim has been rejected, be quashed and a direction be issued to the respondents to appoint him.

(2.) A written statement has been filed on behalf of the Punjab National Bank. It has been inter alia pointed out that the petitioner's mother is already working as a Junior Management Grade Scale I Officer in the Bank. She is drawing a gross monthly salary of Rs. 13000.00 approximately. Besides this, it has also been pointed out that initially, the petitioner's claim was examined. Since he was a minor, the mother was informed that his claim shall be considered after he attains majority. However, in view of the fact that the mother is already employed, no ground for the grant of appointment is made out.

(3.) THE provision for the grant of appointment on compensate grounds is calculated to help a family which has lost its bread-winner. It is to enable it to tide over the financial crisis. It is to help the needy and not the greedy. Admittedly, the petitioner's mother is gainfully employed with the Bank. She is getting a salary of Rs. 13000.00 P. M. It cannot be said that the family is facing acute 'penury'. It is not going through a financial crisis. It is well provided for. Consequently, no ground for accepting the claim for the grant of appointment on compassionate basis is made out.