- (1.) Heard learned counsel for the petitioner and Sri Sanjai Singh, learned counsel for the respondents.
(2.) Petitioner's father who was an employee of respondent-bank died-in-harness on 26.02.2009 and left behind three sons and his wife who were dependent upon the father, two sons are married but all are unemployed.
(3.) The petitioner made an application for payment of ex gratia amount under the modified scheme for consideration of extending financial assistance as ex-gratia (lump sum) amount for employment on compassionate grounds in exceptional cases: to family of employees who expire while in harness.;