SARSWATI DEVI, WIFE OF LATE KISHORE KUMAR GOPE Vs. THE ASSISTANT GENERAL MANAGER, STATE BANK OF INDIA, ADMINISTRATIVE OFFICE

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondents.

(2.) The petitioner has approached this Court with a prayer for quashing the order dated 06.01.2016 (Annexure-8) issued under the signature of Regional Manager, State Bank of India whereby the claim of the petitioner for appointment on compassionate ground has been rejected by the respondent-authorities on the same and identical ground on which the claim of the petitioner for her appointment on compassionate ground had been rejected earlier. Further prayer has been made to immediately and forthwith provide compassionate appointment to the petitioner on account of the fact that husband of the petitioner, working as Messenger in State Bank of India, AGO Complex Branch, died in harness on 01.05.2003 leaving behind his wife and three minor children. Factual Matrix

(3.) The petitioner is the widow of late Kishore Kumar Gope, who was working as Messenger in the State Bank of India, AGO Complex Branch, Ranchi and died in harness on 01.05.20013. After the death of her husband on 01.05.2003, petitioner made an application to the Chief Manager, State Bank of India, AGO Complex Branch Ranchi on 08.12.2003 for providing her compassionate appointment on account of the fact that after the death of her husband, their financial condition has become very penurious and in such condition, it is very difficult for her to look after her three daughters. It is the further case of the petitioner that when no action was taken on her application dated 08.12.2003, the petitioner again gave an application to the concerned-respondent authority on 02.08.2004 to consider her case for compassionate appointment. Thereafter, the case of the petitioner for compassionate appointment was taken into consideration by the respondent-authorities and the same was rejected on the ground that her husband was awarded punishment, after conclusion of departmental proceeding initiated against him during his service tenure, though the punishment was minor one and there was no such provision debarring the dependent from the benefits of compassionate appointment. Hence, this writ petition has been filed challenging the order of rejection for compassionate appointment.