- (1.) Supplementary counter affidavit and supplementary rejoinder affidavit filed today are taken on record.
(2.) Heard Sri Suyash Gupta, holding brief of Sri R.C.Gupta, learned counsel for petitioner and Sri Vinay Shanker, learned counsel for respondent-Bank.
(3.) As to whether petitioner, who is dependent of deceased employee of respondents-Bank can be given appointment on compassionate ground under the relevant Scheme permitting such appointment is the question which needs determination by the Court in the instant writ petition.;