MAYA L DHINGRANI Vs. UCO BANK

JUDGEMENT

(1.) Shri Lekhumal Dhingrani was working as peon in the Branch Office, Ajmer in the UCO !Bank having been so appointed in the year 1964. He died on 7/03/1986 while in service leaving behind widow, two minor daughters who were dependent upon him.

(2.) The bank had framed a scheme on 17/03/1980 for giving appointment on compassionate grounds to the dependents of the deceased employee who dies while in service. The scheme as reproduced in the written statement provided that in case dependent is minor or does not possess the suitable minimum qualifications his/her case can be considered within four years of the death of the employee, to enable him/her to so qualify in terms of age and/or qualification provided that the dependent has made a request to the Bank within a year of the death of the employee.

(3.) The gratuity and other amounts were disbursed on the death of the employee to the legal heirs after they obtained the certificate as required u/S. 372 of the Succession Act.