- (1.) Heard Sri H.R. Mishra, counsel for the appellants and perused the record.
(2.) Respondent no. 3 and 4 herein, due to death of their father in harness while working with Allahabad Bank, applied for compassionate appointment. The appellant-Allahabad bank by its order dated 20.2.2006 informed them that because of cessation of the policy on compassionate appointment, it is not possible to make their appointment in bank service and an offer was made by the Bank for availing benefit of payment of one time ex-gratia in lieu of compassionate appointment. Being aggrieved by the aforesaid order, the respondents preferred Writ Petition No. 67881 of 2006, which has been allowed by the writ Court by the judgment and order dated 11.3.2010, against which the present intra Court appeal has been filed by the bank.
(3.) Perusal of the record indicates that in nutshell stand of the appellant bank before the writ Court, was that though application of the respondents for appointment, was approved under resolution dated 9.10.2004 by the Head Office, Personnel Administrative Department, but before the resolution could be acted upon and appointment could be offered, there was change in the Scheme providing compassionate appointment and under the new scheme which has become effective from 18.12.2004, the right of compassionate appointment has been taken away.;