- (1.) Heard Mr Jitendra Singh, Counsel for the petitioner and Sri Mohd. Altaf Mansoor, who has put in appearance on behalf of respondent -Bank. Petitioner's father, namely, Om Ratan, who was a Class IV employee in Union Bank of India, Kanpur, died in harness on 14.2.1997 during service. Petitioner, who is the eldest son moved an application seeking appointment on compassionate grounds alongwith No Objection Certificate of his mother and younger brother. When no action was taken by the authorities of the Bank for quite long time on the said application, the petitioner knocked the door of this court by filing the instant writ petition.
(2.) This Court while entertaining the writ petition on 23.9.2002 directed the opposite parties to scrutinize the petitioner's representation for his appointment under Dying -in Harness Rules and decide the same by virtue of a reasoned order in accordance with the Rules.
(3.) In compliance of the aforesaid order dated 23.9.2002, the application of the petitioner seeking compassionate appointment was considered by the General Manager (Personnel), who rejected the same vide order dated 17.10.2002. Against the backdrop of the aforesaid facts, the petitioner amended the writ petition and challenged the aforesaid order dated 17.10.2002 on the ground that the same had been rejected in an arbitrary manner by saying that the opposite parties have paid a sum of Rs. 1,11,023/ - as terminal benefits and the family of the petitioner would be receiving Rs. 3,301/ - per month towards family pension.;