RAVI MAHESH Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) IN the matter of Umesh Kumar Nagpal v. State of Haryana & ors, (1994) 4 SCC 138, the Supreme Court had observed, in the context, on making compassionate appointments that ''unmindful of this legal position, some Governments and Public authorities have been offering compassionate appointments some times as a matter of course irrespective of the financial condition of the family of the deceased

(2.) THE petitioner desires that the order of the learned judge on the writ petition not granting relief and a direction that the State Bank of India should offer a compassionate appointment be quashed.