ASHOK KUMAR GAUR,J. - (1.) The present petition has been filed by the petitioner for seeking a direction to give suitable compassionate appointment in place of his father, who was working in erstwhile State Bank of Bikaner and Jaipur (now SBI).
(2.) The brief facts of the case are that the father of the petitioner was working as Arm Guard and posted at Gangapurcity and unfortunately, he expired on 04.06.1997. The petitioner has asserted that he was living with his father and other brothers of the petitioners were living separately and as such, the petitioner was only dependent on his father. The petitioner after death of his father submitted a letter for compassionate appointment by writing to Regional Manager on 20.06.1997. The petitioner asserted that his representation did not yield any result and ultimately he had served a notice for demand of justice and then, he approached this Court by filing the present writ petition.
(3.) The learned counsel for the petitioner has submitted that non-appointment of the petitioner is contrary to provisions of law and the right of the petitioner of compassionate appointment has been taken away without any justification.;