Renu Devi vs The State Bank Of India
2022 Latest Caselaw 307 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.10634 of 2020
     ======================================================

Renu Devi Wife of Late Bishundev Kumar Resident of New Quarter Room No. 54, Block-A, Near I.G.I.C., P.M.C.H., P.o.- Bankipur, Police Station- Pirbahore in the district of Patna

... ... Petitioner/s Versus

1. The State Bank of India through the General Manager (PRS), Zonal Office, J.C. Road, Patna

2. The Deputy General Manager (PRS) State Bank of India, Zonal Office, J.C.

Road, Patna

3. The Assistant General Manager, State Bank of India, Zonal Office, J.C.Road, Patna

4. The Branch Manager, State Bank of India, Barauni Refinery Campus, Barauni, Begusarai

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr.Sunil Kumar For the Respondent/s : Mr. Sanjiv Kumar ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 11-01-2022

The matter is heard via video conferencing due to

circumstances prevailing on account of the COVID-19 pandemic.

2. Petitioner's counsel is hereby directed to serve copy

of the petition to the panel counsel for the Bank within one week.

3. In the instant petition, petitioner has prayed for

following reliefs:

"1. That this is an application for issuance of an appropriate writ/writs, order/orders, direction/directions for the following reliefs:

I. To direct the respondents to consider the case of the petitioner for her appointment on Compassionate Ground as the husband of the petitioner died in Patna High Court CWJC No.10634 of 2020 dt.11-01-2022

harness on 4.11.2011 when he was posted as 4th Grade employee in SBI Branch, Barauni Rifinery Campus, Barauni, Begusarai.

II. Also to direct the respondents to appoint the petitioner on Compassionate Ground forth with as the husband of the petitioner, who was bread earner of the family, died in harness on 4.11.2011.

III. Also for any other relief/ reliefs for which the petitioner is found to be entitled in the eye of law."

4. The competent authority is hereby directed to pass

speaking order as to whether petitioner is entitled to

compassionate appointment in accordance with relevant provision

of law or not? Such speaking shall be passed and communicated to

the petitioner either in accepting or rejecting his claim for

compassionate appointment within a period of one month from the

date of receipt of this order.

5. With the aforesaid observations, the instant petition

stands disposed of.

(P. B. Bajanthri, J)

rakhi/-

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