ALLAHABAD BANK Vs. ASHA RANI

JUDGEMENT

(1.) This is an assigned matter by virtue of order dtd. 8/2/2022 passed on the administrative side by Hon'ble the Chief Justice, High Court of Jharkhand.

(2.) Allahabad Bank is aggrieved of the order dtd. 11/12/2018 passed in WP(S) No. 1536 of 2015.

(3.) The wife of late Rakesh Kumar who was employed under Allahabad Bank approached the writ Court questioning legality of the order dtd. 18/3/2015 by which she was declined ex-gratia amount on the ground of adverse disciplinary background of her husband.