KUSUM JUGRAN Vs. UOI

JUDGEMENT

(1.) In these writ proceedings under Article 226 of the Constitution of India, an order dated issued by the respondent (hereafter called "BRPL") declining a request of the petitioner for a compassionate appointment, has been assailed.

(2.) The Petitioner's husband, was working as a Deputy sports manager with the respondent, in its Bongaigaon Refinery office at Bongaigaon, Assam. On the fateful day i.e. 8th January, 2002, he had gone across at lunch, and met with an accident on the 31-C National Highway, at an intersection. The unfortunate accident proved fatal, and Shri Jugran succumbed to the injuries. He left behind his widow, the Petitioner, and two minor children. The petitioner applied for compassionate appointment to the respondent on 29-7-2002.

(3.) By its letter dated 7-10-2002 the respondent rejected the request for compassionate appointment. The letter, inter alia, stated as follows: