BISHWA NATH BANERJEE Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Heard Sri Sushanta Kumar Das, learned counsel appearing in support of this writ petition and Sri Mihir Kumar Jha appearing for the State Bank of India.

(2.) The petitioner seeks to challenge an order, dated July 22, 2000, passed by the Branch Manager, Murliganj Branch of the State Bank of India. By that order the bank declined to accept the petitioner's claim for appointment on compassionate grounds following the death of his father while in the service of the bank. In the impugned order it is pointed out that on a reasonable calculation the monthly income of the family of the deceased would be Rs. 11,865 per month, the calculation is made on the basis of the accrual of interest on 75 per cent of the terminal dues paid to the deceased employee, apart from his own liquid assets. It is also pointed out that the deceased employee had four sons, three of whom were gainfully employed and the petitioner being the fourth son was sufficiently qualified to fend for himself. A conclusion was, therefore, arrived at that the death of the petitioner's father did not cause such penurious loss to the family as to justify the appointment of the fourth son on compassionate grounds.

(3.) On going through the impugned order, I find that the grounds assigned for not acceding to the petitioner's request for appointment on compassionate ground is quite reasonable and fit to be sustained by this Court.