- (1.) Prayer in this writ application is for issuance of a direction upon the respondents to grant compassionate appointment to the petitioner, on the ground that his father, who was earlier employed under the respondent Bank, had died-in-harness.
(2.) The petitioner s case is that his father was employed in the respondent Bank at its Bazar Branch, Koderma as Record Keeper-cum-Cashier and he died-in-harness on 14.6.2002. Upon his death, the petitioner submitted his application praying for his compassionate appointment. The petitioner s mother had also joined in the prayer stating and declaring that the petitioner being the eldest son possesses all requisite qualifications including the qualification of an I.Sc. The petitioner s prayer was rejected by the respondent vide letter (Annexure-2) which communicated that since death-cum-retiral dues Of the petitioner s father has already been paid and the economic condition of the petitioner s family, after the death of the deceased employee, was not unsound, the prayer for compassionate appointment cannot be granted.
(3.) The grievance of the petitioner is that aforesaid decision of the respondent refusing to grant compassionate appointment to him, is arbitrary and discriminatory since the dependants of the other employee of the respondent Bank namely Nicholas Lakra, who was also Assistant-cum-cashier in the bank and had died-in-harness were extended the benefit of compassionate appointment.;