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Judgment
Sanjay Yadav, J.—Shri Anoop Shrivastava, learned Counsel for the Petitioner.
Shri Anoop Nair, learned Counsel for Respondents.
Though the relief sought for by the Petitioner in this petition under Article 226/227 of the Constitution of India, is for a direction to the Respondents to consider the Petitioner''s claim for appointment on compassionate ground in lieu of death of his father employed as peon with the Respondent Bank, died on 26.11.2004, while in service.
The Respondents have filed return; wherein, they have stated that w.e.f. 29.10.2004 a new scheme, viz. "Scheme for Payment of Ex-Gratia (Lump Sum Amount)" to the family of those employees who die in harness or seek premature retirement due to. incapacitation before reaching the age of 55 years" has come into vogue.
It is contended that under the said scheme there is a provision for making ex-gratia payment instead of providing compassionate appointment.
In view whereof learned Counsel for the Petitioner submits that the Respondents may be directed to settle the claim of the Petitioner as per the Scheme in vogue as expeditiously as possible.
In view of the aforesaid, the petition is finally disposed of with a direction to the Respondents to settle the claim of the Petitioner as per the scheme in vogue and pay the ex-gratia within a period of 30 days from communication of this order. The Petitioner will also be entitled for an interest on the ex-gratia from the date of his entitlement till final payment at the rate of 6% per annum.
C.C. as per rules.