RAHUL KUMAR SINGH Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondents State Bank of India (herein after referred to as 'the Bank').

(2.) The petitioner has filed the instant application for a direction to the respondents to appoint the petitioner on the post of messenger (sandesh wahak) on compassionate ground on account of the death of his father who died in harness on 12/5/2003. Further prayer is made for directing the respondents to pay an ex-gratia amount on account of the death of petitioner's father, to restart the petitioner's family pension which was being paid to him till January, 2018 and for all other reliefs to which the petitioner is found entitled.

(3.) The relevant facts in brief are that the father of the petitioner who was working on the post of a messenger (sandesh wahak) in the Anisabad Branch of the Bank died on 12/5/2003 while in service. The mother of the petitioner having predeceased his father, on attaining majority on 6/8/2011, the petitioner filed an application for appointment on compassionate ground on 14/8/2012. Not having received any response nor any relief from the respondents, the petitioner followed up his earlier applications by further representations including the last on 26/6/2018. The petitioner not having received any positive response from the respondent Bank moved this Court by filing the instant writ application seeking the relief as stated herein above.