Sambuddha Chakrabarti, J. - (1.) The husband of the petitioner was an employee of State Bank of Mysore which has now been amalgamated with the State Bank of India. Her husband died on August 29, 2011 leaving the petitioner and her son as his heirs.
(2.) After the death of her husband the petitioner filed an application for the grant of family pension and gratuity. The petitioner alleges that she had met the Branch Manager of the former State Bank of Mysore with a request to release the service benefits of her deceased husband in her favour and also for providing an appointment on compassionate ground. The petitioner says that she received a sum of Rs. 10,19,574/- as death-cum-retirement benefit and she has paid Rs. 10,58,145/- as the outstanding amount relating to the loan account of her deceased husband. She filed an application on June 8, 2012 to the Branch Manager for granting lump sum amount against compassionate appointment and other service benefits. She says that she came to learn that a sum of Rs. 7,00,000/- had been transferred to her pension account. She informed the bank that the said amount might be retransferred to the bank authority as she was interested to get a suitable employment. She filed a writ petition in the year 2012 for release of the gratuity and other service benefits of her deceased husband. During the pendency of the writ petition the Branch Manager undertook to pay the same and the writ petition was withdrawn.
(3.) Since the entire service benefits of her deceased husband was not given to her she filed a second writ petition. That was disposed of by this Court requesting the respondent no. 1 to pay a sum of Rs. 2,00,000/- as held by the husband of the petitioner with the Co-operative Credit Society along with the accrued interest. The High Court observed that it was expected that the authority would take a decision on her claim of appointment on compassionate ground. There were other ancillary directions also.;