AJAY KUMAR Vs. CHAIRMAN, BANK OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondents.

(2.) The petitioner has filed the instant application for a direction to the respondents to appoint the petitioner on compassionate ground on account of the death of his father, who died in harness on 31/1/2020, while working as a Clerk in the Muzaffarpur branch of the Bank of India.

(3.) The relevant facts in brief are that the father of the petitioner while working as a Clerk in the Muzaffarpur branch of the Bank of India died in harness on 31/1/2020. He was a permanent employee.