Bombay High Court
Smt. Nilima Raju Khapekar vs The Executive Director, Bank Of Baroda, ... on 13 October, 2021
Author: Anil S.Kilor
Bench: S.B. Shukre, Anil S. Kilor
5-wp 3907-21.odt
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
CIVIL WRIT PETITION NO. 3907 OF 2021
Nilima Raju Khapekar
-Vs-
The Executive Director, Bank of Baroda
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Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders.
or directions and Registrar's orders.
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Mr.K.J.Khanorkar, counsel for the petitioner.
CORAM : SUNIL B.SHUKRE &
ANIL S.KILOR, JJ.
DATE : 13.10.2021.
1. Heard.
2. The contention of the learned counsel for the petitioner is that the reasons stated by the respondent- Bank for refusing compassionate appointment to the petitioner is not based upon any ascertainment of the factual position in which the petitioner is.
3. Learned counsel for the petitioner submits that in the opinion of the respondent-Bank, the petitioner, being not indigent, is not eligible for getting compassionate appointment but, the fact is that the petitioner is really indigent and finding it very difficult to make both ends meet. It is also submitted that a proper inquiry for ascertaining the financial position of the petitioner ought to have been made by the respondent Bank but the same, as per the knowledge of the petitioner, has not been done by the respondent Bank.
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4. Issue notice for final disposal at admission stage to the respondents, returnable after four weeks.
(ANIL S. KILOR,J) (SUNIL B. SHUKRE,J) Kavita ::: Uploaded on - 13/10/2021 ::: Downloaded on - 14/10/2021 08:48:24 :::