Sambuddha Chakrabarti, J. - (1.) The case of the petitioner is that her husband was engaged as a canteen boy of the United Bank of India (the bank, for short) in October, 1979. Subsequently by an appointment letter, dated March 10, 2004, he was made a probationary relieving sub-employee at Chelod Branch of the said bank.
(2.) On September 6, 2006 the husband of the petitioner died. He is survived by his wife i.e., the petitioner herein and a son who was aged about two years. The petitioner made an application for appointment on compassionate ground on October 10, 2006. The respondents informed the petitioner to request the bank to consider payment of ex gratia lump-sum amount as the claim for compassionate appointment had been discontinued. The petitioner complied with all the formalities for the same. On December 4, 2007 the respondent no. 2 informed the petitioner that she is ineligible for the payment of ex gratia lump-sum amount.
(3.) By a communication, dated January 18, 2008 the respondents informed the petitioner that owing to adverse police report of her husband's character and antecedent his appointment was summarily terminated. At this she made a representation to the Chairman-cum-Managing Director of the bank about the competence of the bank to terminate the employment of a dead man after two years without considering the bank itself had asked the petitioner to submit necessary documents for payment of ex gratia lump-sum amount.;