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Harjeet Singh vs Oriental Bank Of Commerce
2025 Latest Caselaw 15947 Raj

Citation : 2025 Latest Caselaw 15947 Raj
Judgement Date : 24 November, 2025

Rajasthan High Court - Jodhpur

Harjeet Singh vs Oriental Bank Of Commerce on 24 November, 2025

Author: Farjand Ali
Bench: Farjand Ali
[2025:RJ-JD:50098]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 8162/2020

Harjeet Singh S/o Late Shri Darshan Singh, Aged About 33
Years, Resident Of D-17, Vaishali Bagh, Ward No. 25, Near V.k.
City, Sri Ganganagar.
                                                                        ----Petitioner
                                        Versus
1.       Oriental Bank Of Commerce, Corporate Office, Plot No. 5,
         2Nd    Floor,     Institutional        Area,      Sector-     32,   Gurgaon
         (Harayan) Through Its General Manager.
2.       Dy. General Manager, Oriental Bank Of Commerce, Circle
         Office First Floor, 173-174, G-Block, Sukharia Circle, Sri
         Ganganagar.
                                                                     ----Respondents


For Petitioner(s)             :     Mr. Dilshad Sherani
For Respondent(s)             :     Mr. Deepak Vyas
                                    Mr. Jagdish Vyas



                HON'BLE MR. JUSTICE FARJAND ALI


                                         Order


Reportable-


ORDER PRONOUNCED ON                        :                           24/11/2025


ORDER RESERVED ON                          :                           13/11/2025


BY THE COURT:-

1. By way of filing this writ petition under Article 226 of the

Constitution of India, the petitioner has assailed the action of

the respondents in denying compassionate appointment to

the dependent of the deceased employee, alleging violation

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of Articles 14, 16 and 300-A of the Constitution of India. The

grievance of the petitioner is that the impugned orders dated

01.10.2019 and 07.03.2020 passed by Respondent No. 2

suffer from arbitrariness and are contrary to the principles of

natural justice, fair play and equity.

2. That the father of the petitioner, Shri Darshan Singh, was

serving as an Assistant Manager in the respondent bank and

expired on 17.01.2020 during service due to ailment, as

evidenced by the identity card, certificate issued by Jan Seva

Hospital dated 22.02.2019, and death certificate dated

26.01.2019 (Annexure-1); that since the deceased employee

was the sole earning member and the petitioner's entire

family was dependent on his income, the petitioner, who

possesses a B.A. degree, submitted an application in the

prescribed proforma for compassionate appointment along

with requisite documents (Annexure-4); that respondent

No.2, vide communication dated 01.10.2019, informed that

the petitioner's request for compassionate appointment was

considered but not acceded to by the competent authority on

the ground that the family was not found to be in indigent or

penurious condition and further stated that the legal heirs of

the deceased were not eligible for ex-gratia payment in lieu

of compassionate appointment (Annexure-5); that it is also

on record that the respondent bank recovered from the

gratuity dues of the deceased an amount of Rs. 6,99,921.26

towards OD Limit, Rs. 1,27,846/- and Rs. 24,265/- towards

vehicle loans, and Rs. 6,253/- towards festival loan, as

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reflected in the family pension document (Annexure-6); that

thereafter, the petitioner's mother, Smt. Kamaljeet Kaur,

submitted a representation dated 03.10.2019 before

respondent No.2 asserting that the aforesaid recoveries had

been made from the gratuity dues, and further stating that

the family had also taken personal loans of Rs. 5,00,000/-

from Bajaj Finance, Rs. 2,50,000/- from Muthoot Finance,

and Rs. 7-8 lakhs from the market for the treatment of the

deceased employee, and after clearing all dues, nothing

remained with them, and that they neither owned a house

nor had any source of livelihood except the unemployed

petitioner, therefore seeking reconsideration of the request

for compassionate appointment (Annexure-7); that

respondent No.2, however, vide communication dated

07.03.2020, reiterated that the competent authority did not

find the family to be in indigent or penurious condition and

thus did not accept the request (Annexure-8); and that

being aggrieved by the communications dated 01.10.2019

and 07.03.2020, the petitioner has preferred the present

writ petition challenging the same.

3. Counsel for the petitioner submits that the respondent No.2

has committed a grave error apparent on the face of record

by rejecting the petitioner's claim for compassionate

appointment vide orders dated 01.10.2019 and 07.03.2020.

It is urged that despite the deceased employee Shri Darshan

Singh being the sole earning member, the respondents

wrongly concluded that the family was not in indigent

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circumstances. The retiral benefits cited by the respondents

cannot justify rejection, as substantial amounts were

deducted towards various bank loans, personal loans and

medical expenses, leaving the family with no subsistence;

the family is living in a rented house and the petitioner is

unemployed. It is argued that the impugned action is

arbitrary, violative of Articles 14, 16 and 300-A of the

Constitution, and defeats the very object of compassionate

appointment meant to alleviate immediate financial distress.

Hence, the impugned orders deserve to be quashed and the

respondents be directed to grant compassionate

appointment to the petitioner.

4. Counsel for the respondents submits that although the

petitioner applied for compassionate appointment on

19.03.2019, the case was examined strictly under the

Scheme for Appointment on Compassionate Grounds

approved by the erstwhile OBC with effect from 05.08.2014.

The application was placed before the Competent

Committee, which, after considering all relevant factors,

including the deceased employee's age and length of service

(over 37 years), substantial terminal benefits received by the

family amounting to approximately ₹34.66 lakhs, ongoing

family pension, absence of dependent daughters, and the

petitioner's age, marital status, and educational background

found that the family was not in indigent or penurious

condition to qualify under the Scheme. It is submitted that

the petitioner has concealed material facts, and merely

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projecting liabilities cannot confer eligibility. The request was

therefore rightly rejected on 01.10.2019 and again upon

reconsideration on 07.03.2020. Since compassionate

appointment is not a vested or enforceable right and can be

granted only in cases of genuine financial distress, the

impugned orders call for no interference under Article 226 of

the Constitution.

5. Heard learned counsels present for the parties and gone

through the materials available on record.

6. This Court finds it imperative to first delineate the core issue

arising for determination, whether the respondents were

justified in rejecting the petitioner's claim for compassionate

appointment solely on the ground that the family was "not

indigent or penurious", notwithstanding the undisputed facts

that (i) the deceased employee was the sole breadwinner, (ii)

he remained under medical treatment for nearly four years

prior to his death, (iii) substantial recoveries were made

from the terminal dues, (iv) the family had incurred heavy

liabilities to meet medical expenses, and (v) the family

continues to reside in a rented accommodation without any

independent source of subsistence.

7. Before adverting to the legality of the impugned orders, it is

apposite to elucidate the expression "indigent", as the entire

edifice of the rejection rests upon this singular term.

Etymologically, "indigent" connotes a state of extreme

deprivation, lacking the bare means of subsistence, or being

unable to maintain oneself without assistance.

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Jurisprudentially, the expression has acquired a narrow and

technical meaning under Order XXXIII Rule 1 of the Code of

Civil Procedure, where an indigent person is defined as one

who is not possessed of sufficient means to pay the requisite

court fee and who is not entitled to property worth one

thousand rupees. This Court emphasises that this definition,

essentially crafted for regulating access to civil justice,

cannot be transposed mechanically into the domain of

compassionate appointment, which is a socio-welfare

measure intended to alleviate sudden penury arising from

untimely death of a breadwinner.

8. Indeed, if the restrictive and literal connotation of "indigent"

under Order XXXIII CPC is imported into employment

jurisprudence, the consequences would be absurd and self-

defeating. By its very nature, no person engaged in public or

private employment, who receives a regular salary,

allowances, statutory benefits or retiral dues can ever fall

within such an extreme definition of indigence that equates

to beggary or absolute pauperism. Extending this standard

posthumously to the dependents of a deceased government

employee is wholly unrealistic, for no class of salaried

employees could ever satisfy such a test. If such an

interpretation is adopted, compassionate appointment would

stand reduced to an illusory promise, creating a dichotomy

wherein the Scheme ostensibly aims to provide immediate

relief, yet imposes a threshold that no eligible family can

practically meet. This dual standard renders the very object

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[2025:RJ-JD:50098] (7 of 11) [CW-8162/2020]

of compassionate appointment redundant. Thus, adopting

"indigence simpliciter" as the determinative yardstick would

render the Scheme otiose, and the categorical dismissal of

the petitioner's claim merely on the ipse dixit that the

"family is not indigent" appears, on the face of it, unsound,

perfunctory and legally untenable.

9. The dichotomy becomes further manifest when the "Scheme

for Compassionate Appointment" itself is examined. Rule 5,

titled Eligibility, provides:

"5.1. The family is indigent and deserves immediate

assistance for relief from financial destitution.

5.2. The applicant for compassionate appointment should be

eligible and suitable for the post in all respects under the

relevant Recruitment Rules."

10. A conjoint reading reveals that "indigence" under the

Scheme cannot be interpreted in a vacuum or in the hyper-

technical manner adopted in civil proceedings. Rather, the

Scheme contemplates financial distress resulting from

sudden cessation of income, not abject poverty akin to

beggary. The very objective of compassionate appointment is

to prevent destitution, not to wait till destitution is

conclusively established. The rejection order, by insisting

upon an unrealistically high threshold of indigence, defeats

the benevolent purpose underlying Rule 5.

11. Even more significantly, Rule 10 of the Scheme

incorporates an explicit legislative recognition that existence

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of an earning member does not automatically disqualify the

family. Rule 10 reads:

"10.1. In deserving cases, even when there is already an

earning member in the family, a dependent family member

shall be considered for compassionate appointment ...

having regard to the number of dependents, assets and

liabilities left by the employee...

10.2. If the earning member is not supporting the family,

extreme caution shall be exercised in ascertaining economic

distress to ensure that the facility is not circumvented."

12. Thus, the Scheme itself proceeds on the assumption

that a family may still be in financial distress despite having

an earning member. Consequently, the very architecture of

Rule 10 negates the respondents' premise that the

petitioner's family must first prove its indigence in the strict

sense. If compassionate appointment can be granted even

where an earning member exists, then rejection on the basis

that the family is "not indigent" becomes logically incoherent

and legally specious.

13. In the present case, the material placed on record

indicates that the deceased employee was in prolonged

medical treatment for nearly four years, compelling the

family to incur substantial debts from formal lenders as well

as private sources. A large portion of the terminal benefits,

ordinarily considered a buffer against financial hardship,

stood consumed by mandatory recoveries towards overdraft,

vehicle loan, festival loan and other dues. The family

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[2025:RJ-JD:50098] (9 of 11) [CW-8162/2020]

admittedly does not own a house, resides on rent, and its

only adult dependent (the petitioner) remains unemployed.

These circumstances, taken cumulatively, demonstrate not

merely financial strain but a pattern of precipitated financial

vulnerability, directly attributable to the untimely demise of

the breadwinner.

14. The respondents' reliance on the quantum of terminal

dues, bereft of context, is misplaced. The law is settled that

terminal benefits cannot be treated as perennial income, nor

can they be used as a rigid metric to deny relief, particularly

when liabilities, medical expenses, and compulsive

recoveries have consumed most of such benefits. If terminal

dues, pension, or gratuity payments are treated as a source

of livelihood of the family, and if such factors are made

determinative, then no family of any public servant would

ever qualify for compassionate appointment, since every

such family invariably receives some amount towards ex-

gratia, pension, insurance, and similar statutory dues. The

mechanical conclusion that the family "is not indigent",

without a holistic appreciation of liabilities, household

expenses, medical debt and lack of sustained income,

reflects a non-application of mind and is inconsistent with

the humanitarian objective of compassionate appointment.

15. Moreover, compassion cannot be reduced to an exercise

in arithmetic. The constitutional requirement of fairness,

flowing from Articles 14, 16 and 300-A--obligates the

authority to examine whether the family is reasonably able

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to sustain itself after the sudden loss of the breadwinner. The

impugned orders, however, suffer from stereotyped

reasoning, absence of contextual analysis, and an

excessively narrow approach inconsistent with the protective

purpose of the Scheme.

16. This Court is therefore constrained to observe that the

respondents have misconstrued the term "indigent", adopted

a rigid and flawed standard, and failed to appreciate that the

real test under compassionate appointment is not whether

the family has become destitute, but whether the dependent

was financially reliant on the deceased employee and

whether the family faces immediate hardship due to the

cessation of his income. The Scheme consciously aims at

preventing "starvation-like" conditions, not at waiting for

such conditions to materialise.

17. In light of the above analysis, this Court finds that the

impugned communications dated 01.10.2019 and

07.03.2020 are unsustainable, having been passed on an

erroneous premise, bereft of proper inquiry into liabilities,

and inconsistent with the spirit of the Scheme.

18. Accordingly, the instant writ petition is allowed. The

impugned orders dated 01.10.2019 and 07.03.2020 passed

by Respondent No. 2 are hereby set aside. The matter is

remanded to the competent authority to reconsider the

petitioner's case afresh, strictly in accordance with the

governing Scheme, keeping in view the correct legal

parameters for determining "indigence", including the

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financial liabilities of the family, the prolonged illness of the

deceased employee, the recoveries effected from terminal

dues, and the overarching objective of compassionate

appointment, which is to provide immediate succour to a

family in financial destitution following the sudden demise of

the sole earning member. While undertaking this exercise,

the competent authority shall also examine whether the

applicant is eligible and suitable for the post in all respects

under the relevant Recruitment Rules. These aspects shall be

duly considered while passing a fresh, reasoned order.

19. The competent authority shall pass a reasoned and

speaking order within four weeks from the date of receipt of

a certified copy of this judgment and upon finding the

petitioner eligible for compassionate appointment, an order

to that effect shall be passed forthwith.

(FARJAND ALI),J 196-Mamta/-

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