ARUNA SINHA Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Petitioners are aggrieved by the orders as contained in letters dated January 8, 1997 and August 6, 1998 issued by the respondents whereby prayer made by the petitioners for appointment of her son on compassionate ground has been rejected.

(2.) The husband of Petitioner No. 1 and father of Petitioner No. 2, late B.K. Sinha was in the service of the respondent-State Bank of India, Ranchi as Deputy Manager. He died in service in the year 1996. After the death of the husband of Petitioner No. 1, the respondent-Bank expressed their sorrow and informed the petitioner that there is provision for appointment on compassionate ground. Accordingly petitioner applied for appointment of the son of the deceased on compassionate ground. However, the application of the petitioners was rejected on the ground that the terminal benefits and pension should be sufficient to sustain the family.

(3.) Respondents' case in the counter- affidavit is that petitioner's application for appointment on compassionate ground was considered and it has been found that late B.K. Sinha whose net salary last drawn was Rs. 7918. It was further found that his one of the sons is employed in Government service and was earning about Rs. 5,000.00. Petitioners were also paid terminal benefits amounting to Rs. 8,25,482/-. It was also found that the deceased had National Savings Certificate worth Rs. 80,000.00 and besides other immovable property, the widow has been provided family pension at the rate of Rs. 5256.00 per month. On these grounds respondents rejected the application.