S.N.Srivastava, J. - (1.) By means of the present petition, the petitioner has canvassed the validity of the order dated 2.3.2000 contained in Annexure-1 to the petition thereby refusing to appoint the petitioner on compassionate ground under the Rules.
(2.) The matrix of the facts is that Rajendra Singh Rathore, who held the post of Head Cashier in Punjab National Bank of Branch District Mainpuri, was spirited away by death on 11.5.1998. After the death of aforestated Rajendra Singh Rathore, mother of the petitioner moved an application on 22.6.1998 praying for giving appointment to the petitioner (the eldest son of the deceased) on compassionate grounds. According to the allegations in the writ petition, the petitioner was called for interview for the post of Peon which was held on 10.5.1999 but subsequently, a communication was received by means of letter dated 2.3.2000 thereby declining appointment to the petitioner on compassionate ground.
(3.) To begin with, learned counsel for the petitioner canvassed that albeit the fact that the petitioner fully meets the requirement envisaged for appointment under the relevant Rules, the opposite party passed a laconic and one-liner order without assigning any reason and without any indicia of application of mind thereby declining appointment to the petitioner. Learned counsel also decried the attempt at supplementing the order by means of counter-affidavit stating the order itself does not divulge any reason and as a result lacks in validity and commends itself to be quashed.;