PUSHPENDRA SINGH BHATI, J. - (1.) This writ petition under Article 226 of the Constitution of India has been preferred claiming the following reliefs:- "i) by an appropriate writ, order or direction, the communication/order dated 20.02.2016 (Annexure- 4) passed by the respondents may kindly be quashed and set aside and further respondents may kindly be directed to give the appointment to petitioner as compassionate appointment for suitable post. ii) Any other appropriate writ, order or direction which this Hon'ble Court may deem just and proper in the facts and circumstances of the case may kindly be passed in favour of the petitioner."
(2.) Brief facts of this case, as noticed by this Court, are that father of the petitioner was an employee of the respondent-Bank, and while being posted as Head Cashier, he expired on 21.05.2015, due to severe illness.
(3.) The petitioner's father was suffering from malignancy, and thus, was undergoing treatment at Medanta Hospital situated at Gurgaon, Haryana and remained hospitalized for a very long period.;