S.K. Keshote, J. - (1.) Heard learned counsel for the parties and perused the entire record of the writ petition.
(2.) The petitioners in the writ petition prayed for grant of following relief, "It is. therefore, prayed that this Hon'ble Court may kindly be pleased to call for the entire record and the writ petition may kindly be allowed and; (i) issue a writ, order or direction in the nature thereof thereby direction be issued to the respondent to give suitable appointment to the petitioner on compassionate grounds and also direct to make all due payments to late Shri Shyam Babu Sain; (ii) any other order or direction which the Hon'ble Court deems fit and proper may kindly be passed in favour of petitioners."
(3.) The facts of the case are that the husband of petitioner No. 1 died in harness on 25th of January, 2001. He was Class IV employee working with the respondent No. 1, Aiwar Cooperative Land Development Bank Limited (for short, the respondent Bank'). He left behind him following heirs: 1. Sushila (the widow) 2. Lalit Kumar (son) 3. Chetan Kumar (son) 4. Kumari Geetanjali (Daughter) 5. Manish Kumar (son);