SUDHA SINHA Vs. ALLAHABAD BANK

JUDGEMENT

(1.) Heard learned counsel for the petitioners and the counsel for the Allahabad Bank (hereinafter referred to as the "Bank").

(2.) Petitioners are the dependents of the employees of the Bank who died while serving the different branches of the Bank while scheme for compassionate appointment dated 19.3.2004 remained in vogue duly modified under instructions dated 4.2.2005 and 3.10.2007. It is submitted on their behalf that no sooner the breadwinner of the family of the petitioners left for heavenly abode, application for compassionate appointment was filed on behalf of the petitioners before the Branch Manager of the branch where the breadwinner was serving. Application for compassionate appointment was forwarded to the Chief Manager of the Bank by the concerned Branch Manager. The Chief Manager having received the application(s), issued letter dated 15.6.2005, Annexure-2 for interview of the candidates for appointment on compassionate ground. In response whereto the interview was held on 21.6.2005.

(3.) It is submitted on behalf of the petitioners that although petitioners fulfilled the criteria for compassionate appointment but for reasons not known to the petitioners their request for compassionate appointment was not considered although M/s Preeti Pandey and Bandana Sinha who were interviewed for compassionate appointment on 21.6.2005 alongwith the petitioners have been considered for such appointment as is evident from the letter of appointment issued in favour of M/s. Preeti Pandey and Bandana Sinha dated 20.2.2006 contained in Annexure-7 series. It is submitted on behalf of the petitioners that their case was also required to have been considered in the light of the appointment letter issued in favour of M/s Preeti Pandey and Bandana Sinha.