KAUSHLYA DEVI Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) In the captioned writ application, the petitioner has inter alia prayed for quashing the impugned order dated 17.09.2007, by which the claim of the petitioner for payment of ex-gratia amount has been rejected and further prayer has been made not to give effect the order dated 17.09.2007 and make payment of ex-gratia amount.

(2.) The factual exposition, as delineated in the writ application, in a nutshell is that the husband of the petitioner, namely, Ramadhar Ram, while working as messenger in State Bank of India, Satbarwa Branch in the district of Palamau died in harness on 204.2001 after serving about 14 years of service. It has further been averred that as per the scheme floated by the respondent-Bank for payment of ex-gratia amount for the persons, who died in harness and whose remaining service tenure was more than ten years, the petitioner approached the respondentsauthorities for payment of lump sum ex-gratia amount in terms of said circular dated 04.08.2005. But, the respondents-Bank without considering the entire materials for payment of lump sum ex gratia amount rejected her claim vide order/communication dated 17.09.2007, which is impugned in this case. It has further been averred that the petitioner left with no other option, again submitted a representation by way of appeal for re-consideration of her claim for payment of ex-gratia amount but till date no action was taken thereon.

(3.) Being aggrieved with the impugned order dated 17.09.2007, the petitioner left with no other alternative, efficacious and speedy remedy, has approached this Court under Article 226 of the Constitution of India for redressal of her grievance.