H.L.GOKHALE, C.J. - (1.) HEARD Sri Vijay Ratan Agrawal, learned Senior Counsel appearing for the appellant and Sri A.N. Srivastava, learned Counsel for the respondent.
(2.) THE appellant seeks to challenge the order dated 21st February, 2007 passed by a learned Single Judge, whereby the. learned Single Judge has directed the appellant to offer compassionate appointment to the respondent herein, preferably within six weeks from the date of the order. The short facts leading to this appeal are this wise. The husband of the respondent was working as a Clerk/Typist under the appellant/Bank in district Ballia. He died at a young age of about 33 years due to cancer on 22nd March, 1999. On 10th April, 1999, the respondent applied for a job to the appellant/Bank on compassionate ground. She. had to look after three minor children apart from herself. This application dated 10th April, 1999 was rejected by the appellant/ Bank by its communication dated 19th February, 2000.
(3.) THE respondent filed one writ petition earlier, which was allowed by a learned Single Judge of this Court, vide judgment dated 3rd March, 2005, whereby he directed the appellant/Bank to re -consider the application of the respondent. That application came to be rejected once again on 3rd May, 2005. It is this second decision of the appellant/Bank, which was challenged by tiling the present writ petition to the learned Single Judge. The learned Single Judge, as aforesaid, has allowed the writ petition and has this time directed the appellant/Bank to offer compassionate appointment to the respondent. It is this judgment and order, which is under challenge.;