- (1.) HEARD learned counsel for the respective parties and perused the record.
(2.) THE petitioner is the wife of deceased employee Sandeep Srivastava, who died in harness on 12.9.2003, and has two minor sons. The deceased employee was posted at Deoria with the respondent -bank as clerk/cashier. On death, the respondent -bank, provided the family terminal dues of Rs. 2,83,269.50/ - and family pension of Rs. 4,051/ - per month, besides the above, the deceased left behind liabilities of about 5 lacs including consumer/personal loans and medical expenses.
(3.) THE petitioner claims that since she is unemployed and has two minor children who are school going and, the family pension would be reduced to Rs. 2,000/ - per month after 7 years, therefore, she be appointed on compassionate grounds as per the bank's policy for employment of dependents of the employees, who die during service of the bank. The petitioner claims that she is graduate and qualified for the job. The petitioner was communicated by letter dated 21.9.2004, issued by the Bank, that as per the directions of the Head Office the case of the petitioner for appointed on compassionate ground has been rejected.;