RAMA DEVI Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Heard Mr. Ritesh Kumar, learned counsel for the petitioners and Mr. Chittaranjan Sinha, learned Senior counsel for the State Bank of India.

(2.) This case in fact relating to consideration of the case of the petitioners for appointment on compassionate ground was heard on 27.4.2011 and a reasoned interim order was passed noticing various aspects which reads as follows:

(3.) Subsequently the Bank had taken a plea that the matter was under consideration and ultimately on 21.6.2011 counsel for the Bank had placed on record the revised scheme dated 13.5.2011. Mr. Sinha placing reliance on Clause 21 of the Bank's revised policy, contained in the circular dated 13.5.2011, had submitted that since the bread earner employee of the bank had died on 12.4.2005 and the cut off date under Clause 21 was 4.8.2005, the petitioners would not be entitled for being considered for appointment on compassionate ground. This aspect of the matter was again dealt by this Court in the order dated 21.6.2011 which reads as follows: