PUSHPENDRA SINGH BHATI,J. - (1.) The petitioner's mother expired while in service of the respondents on 19.3.2007 leaving behind three sons and two daughters. Earlier, the petitioner's father also expired after long service of the respondents in 1979 leading to compassionate appointment of the mother of the petitioner. The petitioner submitted an application for compassionate appointment but did not receive any response from the respondents and, therefore, gave a notice of demand in justice through an advocate on 19.7.2007. A reply to the notice submitted by the respondents stated that they have withdrawn the scheme for compassionate appointment and the bank has formulated a new scheme for payment of exgratia in lump sum amount.
(2.) The respondents filed a detailed reply and stated that the petitioner was only entitled for exgratia payment in lieu of compassionate appointment as per the new scheme dated 16.6.2006.
(3.) The counsel for the petitioner relied upon Canara Bank v. Mahesh Kumar [reported in 2015 (7) SCC 412] : (AIR 2015 SC 2411).;