SUMAN SINHA Vs. GENERAL MANAGER

JUDGEMENT

(1.) As in all the three writ petitions the questions for consideration are common, with consent of the parties, they have been heard together and are being disposed of by this common order.

(2.) In the first two writ petitions, the petitioner is the widow of Late Gopal Sinha, who died in harness on March 6, 1999 while posted as Assistant Branch Manager, Punjab National Bank, Belaganj, Gaya and in the third writ petition, petitioner No. 1 claims to be the son and petitioner No. 2 claims to be the daughter of the deceased. The widow, in the instant case, is the second wife of the deceased and the son and daughter are from the first wife of the deceased.

(3.) In the first writ petition the widow has claimed for grant of death-cum-retiral benefits like family pension, gratuity, leave encashment, provident fund and benevolent fund and in the second writ petition filed by her, she has claimed for her appointment on compassionate ground in the Bank's service. In the writ petition filed by the son and the daughter of the deceased, their claim is also with respect to appointment of petitioner No. 1 on compassionate ground and also for payment of 50% of the amount of retirement benefits of his deceased father for the purpose of marriage of petitioner No. 2 and also for payment of share of family pension to her (petitioner No. 2) till her marriage.