ORIENTAL INSURANCE COMPANY LIMITED Vs. PRIYANKA AGARWAL

JUDGEMENT

(1.) Heard Sri Anubhav Sinha, Advocate, holding brief of Sri Amaresh Sinha, learned counsel for the respondent-appellant and Sri Vijay Prakash Jaiswal, learned counsel for the petitioner-respondent.

(2.) The present intra-court appeal has been filed against the order of the learned single-judge dtd. 22/2/2019 passed in Priyanka Agarwal Vs. Union of India and 2 Ors. (Writ-A No. 51712 of 2017). By that order, the learned single-judge has allowed the writ petition and directed the appellant-respondent to consider the claim of the respondent-petitioner for grant of compassionate appointment, ignoring the cut-off date i.e. 1/11/2014 arising under the Scheme for Compassionate Appointment in Public Sector and General Insurance Companies, introduced vide communication dtd. 7/8/2014, issued by the Director, Department of Financial Services, Ministry of Finance, Government of India.

(3.) The petitioner's husband Sri Surendra Kumar Agarwal died-in- harness on 6/9/2014, while working on the post of Assistant, with the Oriental Insurance Company Ltd., Moradabad. Undisputedly, on the date of occurrence of his death, there did not exist a scheme for grant of compassionate appointment, to his family members. In fact, there existed and was enforced a scheme for grant of Ex-gratia payment, to the family of the deceased-employees of the Oriental Insurance Company Ltd.