BIDAMI DEVI Vs. BANK OF BARODA

JUDGEMENT

(1.) The instant petition has been filed by the petitioner, challenging the order dtd. 5/7/2014, whereby the petitioner has been denied benefits of ex-gratia financial relief on account of death of petitioner's husband.

(2.) The facts pleaded in the writ petition in nutshell are that the husband of the petitioner was working in the respondent-Bank after his appointment on 4/4/1983 as "Daftari" and he died on 28/12/2013.

(3.) The petitioner has pleaded that the respondents had issued a circular dtd. 12/11/2007, introducing a scheme for payment of exgratia amount in lieu of appointment on compassionate ground or appointment of dependents of deceased employees on compassionate grounds in exceptional cases.