- (1.) HEARD learned counsel for the petitioner and Shri Vinay Khare, learned counsel for the respondent no.1.
(2.) THE petitioner has filed this writ petition seeking compassionate appointment under the opposite parties in view the death of his father on 17.7.1996 during employment.
(3.) THE father of the petitioner, who was a peon in the Punjab National Bank, died on 17.7.1996, while in service. On 24.7.1996, the mother of the petitioner, i.e., the wife of late Shri Ram Jaiswal submitted an application for compassionate appointment of her son, i.e., the petitioner. As the step son of late Shri Ram Jaiswal was not looking after his family, the respondent bank called the petitioner for interview/selection on 9.11.1996 for appointment in the clerical cadre for which he possessed the requisite qualification. However, the selection committee did not find him suitable for such appointment. In this regard Annexure CA -2 has been filed by the respondent along with the counter affidavit containing specific reasons regarding his unsuitability for such compassionate appointment. Accordingly, the competent authority rejected the candidature of the petitioner and informed the Zonal Office, which, in turn, informed the Regional Office vide letter dated 30.1.1997 about the said rejection. Based thereon, the impugned order dated 28.4.1997 was issued to the petitioner informing him about the rejection of his claim. Subsequently, the wife of the deceased requested for considering the claim of her daughter Km. Rekha Jaiswal, which was considered by the respondents, but the same was also rejected on 28.3.1997/8.4.1999. Once again a request was made by the wife of the deceased for reconsidering the claim of her daughter, which was reconsidered, but did not find favour with the respondents. Accordingly, the same was communicated to the mother vide letter dated 20.1.2000. The petitioner filed this writ petition in the year 2003. The writ petition was dismissed, but the dismissal order was quashed in Special Appeal filed by the petitioner and on remand an amendment application was filed by the petitioner. The writ petition, as it originally stood, did not raise any challenge to the order dated 28.4.1997. It was only on 11.4.2014 that the amendment filed in this regard was allowed and the said order was challenged by way of an amendment.;