STATE BANK OF INDIA Vs. SRI SHASHI BHUSHAN PRASAD SINHA, SON OF LATE PARMANAND PRASAD, RESIDENT OF VILLAGE AND P.O.-PANDITPUR, P.S.-PAKARPUR, DISTRICT-EAST CHAMPARAN (MOTIHARI)

JUDGEMENT

(1.) This Letters Patent Appeal arises from a judgement and order dated 11.11.1998 passed by a Bench of this Court in C.W.J.C. No. 7239/97. The Appellant Bank is aggrieved by the conclusion arrived at holding that the rejection of the claim for compassionate appointment was not tenable in law and the Bank has been directed to consider the case of the petitioner for such appointment in light of the scheme of the Bank.

(2.) The father of the petitioner was employed as a messenger in the Appellant Bank at its branch at Raxaul.

(3.) He was deceased in harness on 29.2.1996. The petitioner then applied for compassionate appointment on 22.3.1996 which was rejected on 22.4.1997.