BINOD KUMAR Vs. UNION OF INDIA

JUDGEMENT

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

(2.) The challenge in the present Letters Patent Appeal is to an order passed by the learned Single Bench on 21st of July, 2016 in CWJC No. 3550 of 2016 whereby the claim of the appellant for grant of ex gratia amount in lieu of compassionate appointment remained unsuccessful.

(3.) The appellant joined the respondent-State Bank of India on 21st of January, 1983 as a clerk. He applied for voluntary retirement on 31st of March 2012 in view of his poor health. Such application was allowed and the appellant was permitted to retire on 31st of March 2012.