AMARESH RAJWADE D/O LATE RAMPRASAD Vs. SOUTH EASTERN COALFIELDS LIMITED, THROUGH-ITS CHAIRMAN-CUM-MANAGING DIRECTOR

JUDGEMENT

(1.) The challenge in the present Writ Petition is to the order Annexure-P/1 dated 11/13-12-2017 whereby the claim of the petitioner for dependent employment has been refused for consideration by the respondents.

(2.) Perusal of record would show that, the claim for dependent employment was against the death of one Late Ramprasad the father of the petitioner who died in harness on 24/09/201 At the time of death of the father of the petitioner, his mother was alive and she at that point of time also did not claim for compassionate appointment as long as she was alive till 07/01/2014. That after the death of the mother of the petitioner on 07/01/2014, the petitioner for the first time claimed compassionate appointment on 01/04/2017 and her claim application was subsequently refused vide the impugned order Annexure-P/1.

(3.) The counsel for the petitioner banked upon the judgment of this Court wherein it has been held that, the married daughters have also been held eligible for compassionate appointment both in the State Government as well as in the employment of SECL and therefore the respondents could not have refused to consider the claim of the petitioner.