RAJAT KUMAR Vs. CHAIRMAN, HEAD OFFICE

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsel for the Uttar Bihar Gramin Bank ( for brevity 'the Bank').

(2.) The petitioner's father died in harness while working as a Branch Manager in the respondent Bank on 12/10/2016. The petitioner made an application for compassionate appointment on 13/6/2019, as contained in Annexure-4 to the writ petition. The claim for compassionate appointment has been rejected under order dtd. 27/7/2020 by assigning a reason that the scheme for compassionate appointment dtd. 7/6/2019 was effective in the Bank from 21/5/2019. The same, therefore was held to be inapplicable to the petitioner's case on account of demise of his father on 12/10/2016, i.e. before coming into force of the Scheme for compassionate appointment.

(3.) The learned counsel for the petitioner submits that there is no dispute regarding the fact that the Scheme was effective from 21/5/2019 which is apparent from a bare reading of the Scheme itself. She has claimed compassionate appointment placing reliance on Clause 8 of the Scheme, which reads as follows:-