S.N.PATHAK, J. - (1.) I.A. No. 5092 of 2015. One interlocutory application has been filed for amendment in the prayer portion of the writ application. Heard the parties. The prayer is allowed. Let the amendment be incorporated in the prayer portion of the writ application. Accordingly, the lA. No. 5092 of 2015 stands allowed. W.P.(S) No. 3116 of 2011. Heard learned counsel for the petitioner and learned counsel for the respondents.
(2.) The petitioner has approached this Court with a prayer for his appointment on compassionate ground.
(3.) The factual exposition as has been delineated in the writ petition is that the father of the petitioner namely Bhgla Prasad Rajak was employed as 4lh Grade employee in Bank of India. Regional Office, Giridih who died in harness on 10.8.2003. Petitioner applied for compassionate appointment on 31.12.2003. pursuant to the demise of his lather, in which respondent-Bank replied on 27.9.2005, informing that appointments on compassionate ground has already been replaced by another scheme. It is stated that in response to the letter dated 27.9.2005, the petitioner represented to the General Manager vide letter dated 1.12.2005. In view of letter dated 10.1.2006. the decision has been taken by the respondent-Bank regarding compassionate appointment in accordance with new scheme. It was informed to the mother of the petitioner vide letter No. ZO/GRD/HR/ HV-4052 dated 22.10.2007, as contained in Annexure-4 to the writ application, that the competent authority has rejected the request for compassionate appointment and hence, this writ petition.;