JITENDRA KUMAR Vs. CHAIRMAN & MANAGING DIRECTOR

JUDGEMENT

(1.) The petitioner, having been informed of denial for appointment on compassionate ground by the Bank of Baroda, (hereinafter referred to as the 'respondent', for short), has approached this Court with a prayer to quash and set aside the letter and communication dated 24.04.2001 and to direct the respondent-Bank to accede to the prayer of the petitioner for appointment on compassionate ground in view of his application dated 12th October, 2002.

(2.) Briefly, the skeletal facts indispensable for appreciation of the controversy raised in the instant writ application needs to be first noticed. Shri Om Prakash, father of the petitioner, died on 12th June, 1997, while working as Peon in the Branch Office, Baloda, Tehsil Buhana, District Jhunjhunu (Rajasthan) of the respondent-Bank leaving behind the widow, two minor sons and a daughter as his dependents. The respondent-Bank initiated proceedings vide communication dated 12/13th August, 1997, to facilitate appointment to the dependent of the deceased employee and called for the necessary information from the Branch Office including the financial position of the family.

(3.) Having considered the case of the petitioner, it was informed that the request for compassionate appointment of the petitioner- Jitendra Kumar, cannot be acceded to as per Revised Scheme of the respondent-Bank.