Sudhir Agarwal, J. - (1.) Heard Shri N. K. Seth, Senior Advocate, assisted by Shri Anurag Srivastava for appellants and Shri H. G. S. Parihar, Senior Advocate, assisted by Shri Diwakar Kaushik for respondent.
(2.) This intra court appeal under Chapter VIII Rule 5 of Allahabad High Court Rules, 1952 has arisen from judgment and order dated 22.03.2013 passed by learned Single Judge in Writ Petition No. 5319 (S/S) of 2002, whereby learned Single Judge has allowed writ petition and directed appellants to consider petitioner-respondent, Shailendra Kumar Singh for compassionate appointment under dying in harness scheme applicable in the Bank, on a post for which petitioner-respondent is eligible and qualified.
(3.) Facts in brief giving rise to present appeal are as follows:;