Ajay Rastogi, J. - (1.) INSTANT petition has been filed by petitioner seeking compassionate appointment in terms of policy under Circular dt.11/03/97 (Ann.R.1) of respondent Bank.
(2.) BHANWAR Lal, father of petitioner while working as Special Assistant (Clerical) in State Bank of Bikaner & Jaipur, Branch, Malpura (Tonk) (respondent No. 2) died on 16/07/2000 leaving behind his dependent family consisting of old aged mother, wife, two sons including petitioner aged 24 years & 16 years, besides two daughters aged 21 & 18 years; having no other bread -winner in their family. As a consequence of untimely death of their bread -winner, all six members of bereaved family were put to a stage of penury & destitution, on being reduced in harness besides causing financial crisis & crunch, being eldest son and holding academic qualification of B.Sc., & Diploma in Computer, applied for compassionate appointment immediately on 08/08/2000 (Ann.1), duly submitted in prescribed format dt. 22/09/2000 (Ann.2) to the competent authority for consideration in terms of policy framed by respondent -Bank under Circular dt.11/03/97 (Ann.R.1) and recommended by Branch Manager, Malpura (Tonk) where his father before death was posted, as is evident from letter dt.13/03/2001 (Ann.3) - in response to which, respondent Bank called upon petitioner vide letter dt.30/04/2001 (Ann.4) to make certain corrections in his application about figures of amount of pension & bank loans, which were duly complied with where no action was taken on his application considering for compassionate appointment, Ratan Devi, mother of petitioner sent application dt. 23/02/04 (Ann.5) which was again duly forwarded by Branch Manager (respondent No. 2) recommending his case being of a genuine hardship to the bereaved family vide letter dt.23/02/04 (Ann.6) addressed to the respondent No. 1. Unfortunately grand mother of petitioner also later on expired and his sisters also became of marriageable age and when no intimation either way was received from the respondent -Bank even after his representation dt.19/04/2005 (Ann.7), and after legal notice served (Ann.8) dt.08/08/05, petitioner approached this Court by way of instant petition.
(3.) NOTICES were issued vide order dt. 20/07/06 and served upon respondents as per office report dt.16/10/06 - as per which Power on behalf of respondents -Bank was filed on 22/08/06; while after a lapse of almost two & half years, reply was filed on 16/02/09 while the matter was taken up after several adjournments.;