MGB GRAMIN BANK Vs. JUGAL KISHORE

JUDGEMENT

(1.) This matter came up for orders on an application preferred under Rule 161 of the Rajasthan High Court Rules for early hearing of the appeal. The matter being related to appointment on compassionate grounds, the need of early hearing is obvious. Accordingly, the application is allowed. With the consent of learned counsels appearing on behalf of rival parties the appeal is heard on merits today itself.

(2.) By the judgment impugned dated 13.5.2013, the learned Single Bench while accepting S.B. Civil Writ Petition No. 963/2011 directed the appellant-respondent bank to consider case of the petitioner for appointment on compassionate grounds and to pass appropriate orders for providing appointment to him.

(3.) The facts giving rise to this appeal are that father of respondent-petitioner while in service of the appellant-bank died on 21.8.2000. An application dated 8.9.2000 was submitted by Smt. Dhapu Devi, mother of the respondent-petitioner, to have appointment on compassionate ground for her son on attaining majority. The appellant respondent-bank under a communication dated 19.9.2000 requested Smt. Dhapu Devi to communicate all necessary details about the ward of the deceased employee for whom she was claiming appointment. No response to the communication aforesaid was given.