KAMLESHWARI DEVI Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Heard the learned Counsel for the parties.

(2.) The petitioner is the widow of Late Sukhu Ravidas who died in harness on 16.4.2005 while in the service of the respondent Bank working against the Class IV post.

(3.) The petitioner has enclosed a nomination form in Form "F" prescribed under the rules of the State Bank of India placed at Annexure-3 to the writ petition wherein late Sukhu Ravidas had nominated the petitioner for receiving the retiral benefits as admissible to him.