- (1.) The Court : The petitioner's husband was an employee of the respondent no. 1 bank. On May 2, 2003 he was murdered. He was survived by his wife and two sons. After about three and a half years a certain sum calculated by the respondents was sought to be paid to the petitioner as his terminal benefits which the petitioner did not accept as it was without interest.
(2.) The petitioner on the death of her husband applied for employment on compassionate ground in May, 2003. Since no payment was made by the bank, the petitioner says, she had to survive by taking domestic works.
(3.) By a letter dated April 9, 2008 the Senior Manager of the respondent no. 1 bank informed the petitioner that her case did not merit consideration either for employment in the bank or for payment of any ex-gratia. She filed a writ petition which was disposed of by a judgement and order dated January 27, 2009 setting aside the order impugned therein. Subsequently, the respondent no. 2 by a letter dated July 6, 2009 informed the petitioner that the competent authority had sanctioned a sum of Rs. 1,50,000/- to her as ex-gratia lump sum on compassionate ground. But it has not been received by her till date.;