Anil Bharti vs Indian Bank & Another

Pankaj Purohit, J

By means of this writ petition, petitioner has sought the indulgence of this Court for a direction to the respondents to consider the claim of the petitioner on compassionate ground.

Heard learned counsel for the parties.

The case of the petitioner is that the mother of petitioner i.e. Smt. Leela Devi was a regular employee working on the post of Sub-Staff with the respondent-Bank. She died on 26.08.2018, while still in service, leaving behind petitioner and other family members. The father of the petitioner has already died and the petitioner and his family members were completely dependent on his mother (Smt. Leela Devi) and after the demise of Smt. Leela Devi, petitioner and his family is at the verge of starvation and penury. Petitioner has moved an application on 15.04.2019 along with requisite documents to the respondent no.2-Branch Manager of the Bank for given him compassionate appointment in place of his deceased mother-Smt. Leela Devi. The said application moved by the petitioner was forwarded by the respondent-Branch Manager to Deputy General Manager, Dehradun Zone on 20.08.2021. Since no action has been taken by the respondent-Bank on the application of the petitioner for seeking compassionate appointment, petitioner is before this Court.

It is a sorry state of affair that once the employee of an establishment dies, her legal heirs, who are dependents have to suffer and to run from pillar to post to get the compassionate appointment which has been carved out by the most of the department including the respondent-Bank to provide immediate respite to the family. But, in the case in hand, for the last three years, petitioner is also running on the same path and he has not been given any respite at the hands of the respondent-Bank.

Learned counsel for the petitioner made an innocuous prayer and submits that if a direction is issued to the respondent no.1 to take decision on the application of the petitioner within stipulated time, the cause of justice would be served.

To this proposition, learned counsel for the respondents-Bank has no objection.

Having heard the learned counsel for the parties and from perusal of the record, writ petition is finally disposed-off with a direction to the respondent no.1 to decide the application of the petitioner dated 15.04.2019, which was forwarded to him by respondent no.2 on 20.08.2021 within a period of six weeks, by a reasoned and speaking order from the date of production of certified copy of this order. No order as to costs.