- (1.) This intra-Court appeal is directed against the judgment and order of the learned Single Judge dated 11.09.2012 passed in Writ Petition No. 6804 of 2007 (Amarendra Kumar Sharma v. G.M., (P and A), Indian Overseas Bank, Chennai and Others).
(2.) Facts in short for deciding the present appeal as borne out from the records are :-
(3.) The father of the writ-petitioner expired during harness on 17.08.2004. He was working as Clerk in the Indian Overseas Bank, Branch Office, Varanasi. The petitioner is stated to have made an application for compassionate appointment on 11.09.2004 along with necessary documents. The application was supported by a no objection of the widow of the deceased also namely the mother of the petitioner.;