MEENA DEVI Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondent-Bank.

(2.) Husband of the petitioner No. 1 and father of petitioner No. 2 was serving the State Bank of India (for short "S.B.I.") as Messenger (Class-IV post). While in service, he died on 12.7.2002. Petitioner No. 1 (widow of the deceased employee) left her claim for appointment on compassionate ground in favour of her son (petitioner No. 2). Accordingly, petitioner No. 2 applied on Class-Ill post on compassionate grounds. The claim of the petitioner No. 2 was considered and rejected by order dated 1.10.2004. The said order was impugned by the petitioner in C.W.J.C. No. 2036 of 2006. This Court on consideration of the submissions advanced on behalf of the parties, did not find any fault with the stand of the S.B.I. in declining the prayer of the petitioner for appointment on compassionate ground on Class-Ill post. However, in the concluding part of the said order, this Court, Observed as under:

(3.) There is no controversy between the parties that pursuant to the said observation made by this Court, petitioner No. 2 made another application seeking appointment on compassionate ground. The said prayer has been declined. Petitioner is aggrieved by the aforesaid stand of the respondent-Bank.