MEENA DEVI Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE petitioner is aggrieved by an order dated 8.4.2005 passed by the Assistant General Manager, tate Bank of India, Patna, by which the claim of the petitioner for appointment on compassionate ground has been rejected.

(3.) IT is contended by learned counsel for the petitioner that in the past many dependents of even senior officials like the General Manager, etc. have been granted compassionate appointment and thus non -grant of the same to the petitioner amounts to discrimination.