Punjab-Haryana High Court
Satish Kumar And Another vs Union Bank Of India And Others on 26 August, 2019
Author: Arun Monga
Bench: Arun Monga
CWP-22459-2019 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CWP-22459-2019
Date of Decision:-26.08.2019.
Satish Kumar and another
.....Petitioners
Versus
Union Bank of India and others
......Respondents
CORAM: HON'BLE MR. JUSTICE ARUN MONGA
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Present: Mr. Mohit Aneja, Advocate for the petitioners.
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ARUN MONGA, J. (Oral)
1.) Inter alia contends that vide impugned order dated 23.02.2018 (Annexure P-3), the request of the petitioner for grant of compassionate appointment or payment of lump sum ex gratia amount as per the scheme dated 19.01.2015 (Annexure P-7) meant for payment on compassionate grounds has been summarily rejected by the respondent-Bank on the ground that the family of the petitioner was not found indigent.
2.) Learned counsel for the petitioners submits that despite the petitioner having furnished the entire financial position of the family as per the his application for job contained at Annexure P-2, the same has been given a complete short shrift as there is no reason opined in the impugned order as to how the family of the petitioner is not indigent. He further contends that in the petitioner's application, petitioner also stated that there are five dependents in the family of the petitioner and the same also seems 1 of 2 ::: Downloaded on - 01-09-2019 08:20:12 ::: CWP-22459-2019 -2- to have been overlooked while passing the impugned order.
3.) Be that as it may, given the nature of order being passed, there is no necessity to seek return by the respondents as no further proceedings and / or pleadings are required.
4.) Since the order impugned herein does not disclose the reasons of arriving at the financial position of the petitioner's family being indigent. In the premise, without commenting on the merits of case, the present writ petition is disposed of with a direction to the respondent-Bank to pass a speaking order afresh for arriving at the conclusion that the petitioner's family not being indigent is not entitled to the benefit of scheme dated 19.01.2015 (Annexure P-7) meant for grant of appointment on compassionate grounds, in the event, an employee dies in harness. Let the needful be done within a period of three months from the date of receipt of certified copy of this order.
5.) Disposed of in above terms.
(ARUN MONGA) JUDGE August 26, 2019.
sandeep
Whether speaking/reasoned:- Yes / No
Whether Reportable:- Yes / No.
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