SURINDER SINGH NIJJAR, C.J.AND INDIRA BANERJEE, J. - (1.) THE application for leave to appeal is granted. Re: An appln. for condonation of delay (CAN 2011/07).
(2.) WE have heard the learned Counsel for the appellants. Considering the averments made in the application we are satisfied that sufficient reasons have been given by the applicant for condoning the delay of 74 days in preferring the appeal. The delay is accordingly condoned. The application for condonation of delay is allowed. Re: An appln. for leave to Stay (CAN 2012/2007) Heard Counsel for the parties. By order dated 27th March, 2006 the learned Single Judge allowed two writ petitions with the following directions: The petitioners' applications for compassionate appointment of the sons of the deceased employees must be considered by the Bank under the 1988 scheme. Such consideration must be made within a period of four weeks from the date of communication of this order. On a prayer made by the Counsel for the Bank the period of four weeks was extended to three months from date.
(3.) PURSUANT to the aforesaid order, the Bank considered the claim of the petitioner Soumen Mukherjee, who was petitioner No. 2 in the Writ petition being W.P. No. 18788 (W)of 2003. The decision was communicated to the aforesaid petitioner on 8th August, 2006 which reads as follows: Re: Application for appointment in the Bank. In response to your above application you were interviewed on 21st July, 2006 by the Interview Committee constituted for the purpose of considering appointment in the bank in subordinate cadre. You were not found suitable for appointment in the Bank by the said Interview Committee which please note.;