PRASHANT KUMAR Vs. ALLAHABAD BANK

JUDGEMENT

(1.) In the instant petition, petitioner has prayed for the following reliefs:-

(2.) Petitioner's father while working in the respondent-bank service died on 24/12/2016, thereafter, petitioner submitted appli- cation for compassionate appointment on 28/9/2018. The peti- tioner's claim for compassionate appointment has not been consid- ered in the light of Paragraph 17 of the Circular dtd. 3/8/2015. It relates to payment of lumpsum ex-gratia amount in lieu of com- passionate appointment.

(3.) Learned counsel for the petitioner submitted that Policy/Relief scheme of ex-gratia amount of compassionate ap- pointment was launched on 3/8/2015 vide Circular No. 13846/PA/2015-16-26 furnished to the counter affidavit filed on behalf of the respondent-bank. Para 17 of the Circular is relating to payment of lumpsum ex-gratia amount in lieu of compassionate appointment. The criteria is general income criteria for ex-gratia may be granted to the family of the employee in the manner and subject to fulfilling specified criteria, i.e., if the monthly income of the family from all sources is less than 60% of the last drawn gross salary (net of taxes) of the employee.