Sudhir Agarwal, J. - (1.) Heard Sri A.K. Srivastava, Advocate, for petitioner. None has appeared on behalf of respondent-Bank despite the case having been called in revise. Hence I proceed to hear and decide this case ex parte, after hearing learned counsel for petitioner.
(2.) The writ petition is directed against the order dated 04.05.2005 passed by Assistant General Manager, State Bank of India, Region-1, Zonal Office, Bareilly (hereinafter referred to as 'AGM, SBI') rejecting application of petitioner for compassionate appointment on the ground that family of deceased employee is not in penurious condition as per the tests laid down in the "Scheme of Compassionate Appointment applicable to Bank" and, therefore, compassionate appointment of petitioner would not be justified.
(3.) Facts in brief, giving rise to present writ petition, are that petitioner's father Tasveer Iqbal was working as Branch Manager in State Bank of India (hereinafter referred to as 'S.B.I.') and posted at State Bank of India, Mundia Dhureki Branch, Bisauli, District Budaun. He died in harness on 23.06.2000 leaving following heirs: (i) Jameel Ahmad, aged about 80 years (father) (ii) Smt. Bilkuis Fatima, aged about 75 years (mother) (iii) Smt. Kaneez Fatima, aged about 41 years (widow) (iv) Hasan Tanveer Iqbal, aged about 28 years (son-petitioner) (v) Hasan Jamal Iqbal, aged about 26 years (son);