KUMAR GAURAB Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioners and the counsel for the State Bank of lndia(hereinafter referred to as the Bank).

(2.) Petitioners in the two writ application(s) are the wards of the employees of the Bank who died in harness. After the death of the bread winner petitioners requested the authorities of the Bank to consider their case for appointment on compassionate ground, which has been rejected under orders dated 13.12.2001 passed in the case of petitioner of C.W.J.C. No.11589 of 2003 and has been impugned as Annexure-4 in the said writ case. In the case of petitioner no.1 of C.W.J.C. No.11990 of 2003 rejection order is dated 3.7.2003 and has been impugned as Annexure-1 in the said writ case. Perusal of order dated 13.12.2001 indicates that thereunder the competent authority of the Bank having considered the liquid surplus available to the family including family pension, income from assumed interest on investments concluded that financial condition of the family is such that it is able to sustain itself and in the light of the said finding rejected the request of the petitioner for appointment on compassionate ground. Under order dated 3.7.2003 impugned in the connected writ case, request of Ratanmala Devi for appointment on compassionate ground has been rejected observing that the aspects highlighted by her under representation dated 14.2.2003 has already been considered and not found acceptable for granting compassionate appointment.

(3.) Mother of petitioner in C.W.J.C. No.11589 of 2003 requested the competent authority of the Bank to reconsider the order dated 13.12.2001 on the ground that her family being a large one consisting of 5- 6 members require at least 13,820/- per month to meet the expenses incurred towards the bare necessities of life and the income from family pension and other sources is not enough to sustain the family. Her request to reconsider the order dated 13.12.2001 was not considered by the competent authority of the Bank, whereafter the present writ petition was filed challenging the same on the ground that the income from the family pension and other sources is not enough to sustain the family and petitioner in C.W.J.C. No.11589 of 2003, the son of the bread winner be given appointment on compassionate ground so as to enable him to sustain the family. In support of the aforesaid contention learned counsel for the petitioner has relied on the judgment of this Court in the case of Sanjeev Kumar Sinha Vs. State Bank of India and others and Ajay Kumar V/s. Canara Bank and others, 2001 2 PLJR 219 and relying on the said judgment submitted that order dated 13.12.2001 be set aside with direction to the authorities of the Bank to reconsider the case of the petitioner for appointment on compassionate ground.