- (1.) Being aggrieved by the impugned judgment and order dated 10.5.2004 passed in S.B.Civil Writ Petition No.9299/2002 directing the appellants to reconsider the case of the respondent/writ petitioner for compassionate appointment in their establishment, they are in appeal.
(2.) We have heard Mr.Yash Sharma for the appellants and Mr.Kamlakar Sharma, Senior Advocate assisted by Ms.Alankrita Sharma for the respondent.
(3.) In brief, the pleaded version of the respondent/writ petitioner is that his father, who had been serving the State Bank of Bikaner & Jaipur (hereinafter also referred to as 'the Bank') as Daftari, died in harness leaving behind his widow, Smt.Lalita Devi and three sons, the eldest being the respondent/writ petitioner. On the demise of his father, his mother submitted an application with the Bank seeking his compassionate appointment in place of her husband. According to the respondent/writ petitioner, the application submitted in prescribed format of the Bank was forwarded with the recommendation of the concerned Branch Manager (respondent No.2 in the writ petition). However, the request was rejected and the information with regard thereto was conveyed by letter dated 9.8.2002. Contending that the petitioner was eligible in all respects under the relevant scheme of the Bank for compassionate appointment, and that, he had been subjected to hostile discrimination, such appointment having been, in similar circumstances, accorded to the persons equally placed, he sought to invoke the writ jurisdiction of this Court for redress.;