KAUSHALYA DEVI Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Heard Mr. A.K. Sahani, learned counsel for the petitioner and Mr. Rajesh Kumar, learned counsel for the respondent-Bank.

(2.) This writ petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard on merit.

(3.) The petitioner has preferred this writ petition for quashing the order dtd. 14/6/2018, whereby, the claim of the petitioner for ex-gratia lump sum amount has been rejected in terms of Scheme dtd. 4/8/2005.