- (1.) HEARD learned counsel for the respective parties and perused the record.
(2.) PETITIONER 's father was an employee of the respondent -bank and was working as Special Assistant, he died in harness on 17.9.2000 while working with the Punjab National Bank Vikas Khand, Gomtinagar Lucknow leaving behind his wife and only son.
(3.) IT is contended that the petitioner's father was the only earning member and the petitioner, having the requisite qualification and eligibility, applied before the competent authority, on the prescribed proforma on 25.9.2001, for appointment under the compassionate appointment scheme of the Bank. The petitioner's application for compassionate appointment was rejected by letter dated 14.2.2003. Aggrieved by the said decision the petitioner approached this Court by filing writ petition no. 1544 (MS) of 2003 which was subsequently registered as writ petition no. 6269 (SS) 2006. This Court after exchange of affidavits vide its order dated 4.11.2009, directed the Competent Authority of the respondent/bank to consider and decide the petitioner's representation. The authorities of the respondent -bank in compliance of the High Court's order rejected the representation vide order dated 4.5.2010.;