SAUMITRA DAYAL SINGH,J. - (1.) Heard Sri Sovon Siddhanto, learned counsel for the petitioner and Sri R.V. Pandey, learned counsel for the respondent-bank.
(2.) This writ petition has been filed, seeking to quash of orders dated 22.9.2014 and 21.1.2015 and further seeking compassionate appointment occasioned by the death of Adesh Kumar Agarwal (who was a Scale-I officer with the respondent Bank of India), who died-in-harness on 8.3.2012. Petitioner No. 1 is the widow of the deceased while petitioner No. 2 is his son. Occasioned by that death, petitioner No. 2 made an application dated 9.4.2012 to grant compassionate appointment citing financial distress faced by his family. The said application was rejected on 17.4.2012, for reason of absence of any scheme for grant of compassionate appointment.
(3.) Petitioners then contend, the bank itself proposed to consider to grant alternative relief of ex gratia payment. Apparently, the petitioner made an application on 13.6.2012 on a proforma provided by the bank whereupon on 27.11.2012, the bank appears to have made payment of Rs. 10,00,000/- in favour of the petitioner No. 1 by way of ex-gratia payment. There is a dispute on this issue. While the petitioners contend that they received that money under protest, the bank contends that money was received by the petitioner, willingly. Also, some amount is being paid to the petitioner no. 1 by way of pension (admitted to the petitioners in the application dated 9.4.2012).;