MOHIT Vs. UNION BANK OF INDIA

JUDGEMENT

(1.) Inter alia, issuance of a writ in the nature of certiorari to seek quashing of order dated 17.05.2019(Annexure P-9) impugned herein, is being sought by virtue of the present writ petition.

(2.) Vide the impugned order, request of the petitioner for compassionate appointment has been rejected.

(3.) I have heard learned counsel for the petitioner and perused contents of the writ petition along with record appended thereto, particularly circular dated 19.01.2015 i.e. scheme for appointment on compassionate ground of the respondent Bank. The relevant part of the said scheme is extracted hereinbelow:-