- (1.) The petitioner herein is seeking compassionate appointment for her son, Ishwar Singh, on account of death of her husband. The facts in short are that the husband of the petitioner died way back on 24.8.1996. The elder son of the petitioner, Kishore Singh, applied for appointment on compassionate ground. The same was denied by the respondents vide order dated 13.02.2001. The son of the petitioner challenged the same vide C.W.P. No. 2348/2003. The said writ petition was disposed of vide order dated 3.1.2014 with the following observations: "In view of aforesaid factual position that both the sons of the deceased employee have secured their different respective jobs, a liberty is given to the petitioner's mother Smt. Ramu Devi that she may apply to the respondent Punjab National Bank for job and if any a suitable opening can be found by the competent authority of the respondent Bank for her employment, the same may be considered by the Bank in accordance with law and her representation may be decided after giving an opportunity of hearing to her in two months from today."
(2.) It is evident from the aforesaid order that the prayer for appointment of Kishore Singh was not accepted and liberty was given to the present petitioner, who is mother of the said Kishore Singh, to move an appropriate representation for her appointment on compassionate ground. The son of the petitioner, Kishore Singh, filed S.B. Civil Review Petition No. 98/2014 seeking appointment for his younger brother Ishwar Singh. The review petition was dismissed on 29.09.2014 as under: "Having heard the learned counsel for the petitioner and having perused the record of the case, this Court is of the opinion that no case is made out seeking review of the order dated 03.01.2014. By the impugned order dated 03.01.2014, the writ petition filed by the present petitioner (SB C.W.P. No. 2348/2003 Kishore Singh v. G.M. Human Resources Department, PNB and Others was disposed of with a direction and liberty to the mother of the petitioner to move suitable representation to the respondent Punjab National Bank and the respondent Punjab National Bank was directed to consider and decide the same in accordance with law. Accordingly, this review petition is dismissed."
(3.) In pursuance to the order dated 3.1.2014 passed in C.W.P. No. 2348/2003, the petitioner filed a representation seeking compassionate appointment for her younger son, Ishwar Singh, instead of herself. However, the said representation was rejected by the respondent-Bank vide order dated 22.11.2014.;