- (1.) Leave granted.
(2.) The present appeal is filed by the General Manager, State Bank of India ('the State Bank' for short) and others against judgment and order passed by a Single Judge of the High Court of Judicature at Allahabad on March 2, 2006 in C.M.W.P. No. 45006 of 2001 and confirmed by the Division Bench of the said Court on April 25, 2007 in Special Appeal No. 390 of 2006. By the said order, the High Court allowed the petition filed by Smt. Anju Jain, writ-petitioner (respondent herein) and directed the State Bank to provide her appointment on compassionate ground on the death of her husband.
(3.) Shortly stated the facts of the case are that Mr. Jain, husband of the respondent- writ petitioner was working as Assistant with the State Bank at Karhall Branch, Agra in the State of U.P. In September, 1995, he was placed under suspension and charge-sheeted for having committed gross misconduct of embezzlement/ misappropriation. Departmental inquiry was instituted against him wherein he was found guilty. In 1996, on the basis of findings recorded by the Inquiry Officer and accepted by the Disciplinary Authority, major punishment was imposed on him by which his basic pay was reduced by two stages and five annual future increments were also stopped with cumulative effect. Husband of the writ-petitioner, however, died on January 25, 2000 while in service in the State Bank.;