SUMAN KUMARI Vs. NAND KISHOR AND ORS.

JUDGEMENT

(1.) By way of the present petition the Petitioner seeks directions to Respondent Nos. 4 and 5 to grant compassionate appointment to the Petitioner as well as to release part share of the Gratuity, pension and other terminal dues as well as Insurance fund in her favour which according to her accrues to the Petitioner on the demise of her husband.

(2.) Petitioner was married to Late Shri Manoj Kumar Singh (hereinafter referred to as Manoj) on 11.06.2015 as per Hindu Rites. The marriage took place after the death of the 1st wife of Manoj, namely, Late Neelam Singh (hereinafter referred to as Neelam), who died on 16.07.2009. Neelam is survived by a daughter namely Ms. Aditi Singh who was born on 16.01.2003 and is a minor. Respondent Nos. 1 and 2 are the father and mother of Manoj and the minor daughter has been impleaded as Respondent No. 3. Respondent Nos. 4 and 5 are the official Respondents i.e. ONGC, the ex-employer of Manoj.

(3.) It is an undisputed fact that Manoj was working with ONGC and at the time of his untimely demise he was working as Superintendent Engineer (Mechanical) and that he died of Brain Tumor for which he was undergoing treatment at a hospital in Gurgaon.