MARNI DEVI Vs. CENTRAL BANK OF INDIA

JUDGEMENT

(1.) Heard Ms. Saumya Pandey, learned counsel for the petitioner and Mr. Partha S. A. Swaroop Pati, learned counsel appearing for the respondents.

(2.) The petitioner has questioned the legality and validity of order dated 01.02.2011 and 31.08.2015 whereby the prayer of the petitioner for payment of ex-gratia lump sum amount as well as prayer for compassionate appointment has been rejected.

(3.) Learned counsel for the petitioner submits that the husband of the petitioner was working with respondent Bank as head cashier in Central Bank, Satsang nagar, Deoghar Branch and he died in harness on 04.12.2010. The petitioner applied for appointment on 04.01.2011 with the respondent Bank. In due course of time, the petitioner was intimated by order dated 01.02.2011 that the scheme for appointment on compassionate ground has not been more prevalent in the Bank and it has been substituted by the scheme of ex-gratia lump sum amount in lieu of appointment on compassionate grounds. In the impugned order, the ex-gratia amount has also been rejected on the ground that the total monthly income of the family of the deceased employee arrived at is more than 60% of the last drawn gross salary.