SUDHIR GUPTA Vs. GENERAL MANAGER (H.R.D.), CENTRAL BANK OF INDIA AND ANOTHER

JUDGEMENT

(1.) 1. Heard Sri D.S.P. Singh, learned counsel for the petitioner at great length and perused the record.

(2.) THIS writ petition is directed against the order dated 21.03.2006 passed by the respondent-Bank rejecting the claim of petitioner for appointment on compassionate basis on the ground that the assets and financial condition of petitioner does not warrant such appointment since it cannot be said that the family is in penury.

(3.) HOWEVER , I do not find any force in the submission.