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Judgment
Ananda Sen, J
The Vakalatnama on behalf of the petitioner’s counsel - Mr. Kundan Kumar, is accepted.
Heard Mr. Kundan Kumar, learned counsel representing the petitioner and Mr. Parth S.A. Swaroop Pati, learned counsel representing the respondent - State Bank of India (SBI).
By filing this writ petition, the petitioner prays for grant of compassionate appointment on account of death of his father - Late Krishna Prasad Keshri, who died on 12.08.2025.
After hearing the parties, I find that it is an admitted case that father of this petitioner died on 12.08.2025. Admittedly, he was not an employee of the State Bank of India. He was an employee of one Private Company namely “Laxmi Chand & Sons”, which provides Facility Management Services, like housekeeping, security, catering etc. As an employee of Laxmi Chand & Sons Company, the father of the petitioner was posted in the Branch of State Bank of India. As the services were discontinued, he was removed from service.
Thereafter, father of the petitioner - Late Krishna Prasad Keshri, preferred a writ petition being W.P.(S) No.1387 of 2024 for regularization, which was dismissed for default. Against the said order of dismissal for default, a Civil Misc. Petition being C.M.P. No.625 of 2025 was filed to restore the aforesaid writ petition, but the same was dismissed as withdrawn vide order dated 31.10.2025. The matter was set at rest with the said dismissal.
As things stands today, admittedly the father of the petitioner was not the employee of the State Bank of India, rather he was an employee of the Private Company, thus this petitioner cannot claim any compassionate appointment from the State Bank of India, which was not the employer of the father of this petitioner. Thus, no relief can be granted to the petitioner.
Accordingly, this writ petition is dismissed.