ANCHAL SINGH RANA Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) BY way of this petition, the petitioner is seeking directions to the respondents to consider his case for compassionate employment.

(2.) THE brief facts necessitated for the adjudication of this petition are that the petitioner lost his father on December 19,1998. The petitioner submitted application seeking employment through his mother in a prescribed proforma. The petitioner supplied all the requisite information as sought for by the respondent-Bank for consideration of his case for compassionate employment as per the scheme i. e. Annexure-RC dated March 20,1997.

(3.) THE respondent-Bank has rejected the claim of the petitioner for compassionate appointment on December 16, 2002. The petitioner again reiterated his claim for compassionate appointment which was ultimately rejected on June 23, 2004.