PADMA PATHAK Vs. MANAGING DIRECTOR PUNJAB NATIONAL BANK

JUDGEMENT

(1.) S. N. Srivastava, J. Petitioner, widow of Suresh Chandra Pathak, claims appointment on compassionate ground under the scheme for employment of the dependents of the employees dying in harness (hereinafter referred to as 'the Scheme' ).

(2.) IT transpires from the record that the petitioner's husband died on 6-4-1999 leaving behind four minor children and petitioner and on 20-4-1999 the petitioner moved an application for compassionate appointment on the ground that she had no source of livelihood to fall back upon. The claim of the petitioner was rejected by order dated 30-9-2002, Annexure-5 to the writ petition, which is impugned in the writ petition. The laconic ground spelt out in the order is that the application of the petitioner did not find favour with the authorities.

(3.) I have considered the arguments canvassed on behalf of the learned Counsels for the parties. The following facts emerge from the record.