Madras High Court
Employment and Labour LawAdministrative and Public Law

A bank must reconsider compassionate appointment and cannot substitute ex-gratia payment.

Canara Bank vs B. Praveen,

Madras High CourtJUDGMENT: September 25, 20262 MIN READSOURCE JUDGMENT
A bank must reconsider compassionate appointment and cannot substitute ex-gratia payment.. Canara Bank vs B. Praveen,. Madras High Court. LawLens
THE ORIGINAL LAWLENS SUMMARY
01

Facts

The respondent’s father worked as a daily wager at Canara Bank from 1993 to 2001, was appointed as a Peon in 2001, and later promoted as a Single Window Operator.

Source reference: p. 3, para. 3

He died of COVID-19 on 12 May 2021. The respondent, who holds a B.E. degree, applied for compassionate appointment.

Source reference: p. 3, para. 3

The Bank rejected the application, relying on payment of terminal benefits and family pension as grounds to conclude that the family was not indigent.

Source reference: p. 3, para. 4

The Single Judge directed the Bank to consider the respondent under its scheme for a lump-sum ex-gratia payment in lieu of compassionate appointment. The Bank appealed.

Source reference: pp. 2–3, paras. 1–4
02

Issues

1. Whether the Bank should reconsider the respondent’s application for compassionate appointment

Source reference: pp. 4–5, paras. 7–8

2. Whether, in light of the earlier Division Bench decision in W.A.(MD) No. 2022 of 2023, the Bank could offer ex-gratia payment instead of considering compassionate appointment

Source reference: p. 4, para. 5; p. 5, para. 8
03

Law Applied

The judgment cites no statute or general legal test for compassionate appointment.

Source reference: no citation

It relies on the Division Bench decision in W.A.(MD) No. 2022 of 2023, dated 28 November 2023, which the Court understood to preclude the Bank from reverting to an ex-gratia option after it had rejected a compassionate-appointment application on another ground; the earlier decision had directed consideration and grant of compassionate appointment.

Source reference: p. 4, para. 5; p. 5, para. 8

The Court also considered the Bank’s compassionate-appointment and ex-gratia arrangements, but did not set out their terms.

Source reference: pp. 3–4, paras. 4, 6
04

Reasoning

The Court noted that the Bank had processed applications arising from employee deaths during the COVID-19 pandemic, granting employment in some cases and rejecting others.

Source reference: p. 4, para. 6

It also noted the father’s service history and the respondent’s education, observing that the latter should receive some weight.

Source reference: p. 5, para. 7

Applying the earlier Division Bench decision, the Court held that the Bank should not retreat to an ex-gratia offer and must reconsider the respondent’s application for compassionate employment.

Source reference: p. 5, para. 8
05

Holding

The Court directed the Bank to reconsider the respondent’s application for compassionate appointment, preferably within six weeks, and held that it could not instead offer ex-gratia payment in view of the earlier Division Bench decision.

The appeal was disposed of. The Court ordered reconsideration; it did not itself direct that the respondent be appointed.

Source reference: p. 5, para. 8
Madras High Court

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Canara BankvsB. Praveen,

Madras High Court · September 25, 2026

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