SANJEEV KUMAR VERMA Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) In the present petition, the order dated 31.1.2004 (Annexure PC) issued by Chief Manager, State Bank of India has been challenged, whereby rejection of the representation of the petitioner regarding appointment on compassionate ground in the State Bank of India has been communicated. The another prayer has also been made by the petitioner for quashing the order dated 3.6.2004 (Annexure PE) issued by the Chief Manager, declining the petitioner the appointment on compassionate ground in the State Bank of India.

(2.) AS submitted for and on behalf of the petitioner that his father late Shri Gandi Ram Verma while working as Clerk in the State Bank of India died in harness on 2.12.2002 leaving behind his widow, i.e. the mother of petitioner and two children, including petitioner and Shri Rajeev Verma. Petitioner aged about 28 years at relevant time by virtue of his possessing qualification of 10+2 from H.P. Board of School Education fulfilling all the requisite criteria for appointment in the clerical cadre in the Bank, has submitted an application for being appointed on compassionate ground as an dependent of deceased/employee in view of the Scheme for appointment on compassionate grounds for dependents of deceased employees/employees retired on medical grounds - updated upto 1.1.1998 by the State Bank of India.

(3.) ACCORDING to the petitioner, his representation dated 2nd June, 2003 was considered and rejected vide order dated 30.1.2004 (Annexure PC) of Chief Manager, conveyed to the petitioner indicating below : -