SEEMA Vs. MANGANESE ORE INDIA LTD.

JUDGEMENT

(1.) Heard Shri A.C. Dharmadhikari, advocate for the petitioner and Shri G.G. Modak, advocate for the respondent.

(2.) This case shows the apathy of the widow of an employee working in the executive cadre with the respondent -Corporation which is a Government of India Undertaking.

(3.) It is admitted fact that the petitioner's husband Mohammad Arif was appointed as Graduate Trainee Engineer with the respondent -Corporation on 21st September, 1988 and in due course of time held post of Senior Manager (Mines) which is an executive post. While posted at Tirodi Mines, Distt. Balaghat (Madhya Pradesh) he was missing since 20th November, 2000. According to the petitioner, Mohammad Arif had gone to duty on 20th November, 2000 and did not return. The facts on the record show that the officers of the respondent -Corporation had informed the petitioner by the communication darted 10th December, 2000 that Mohammad Arif had left the place of work on 20th November, 2000 and had not reported on duty thereafter. On receiving the communication the petitioner filed complaint dated 14th December, 2000 with the Commissioner of Police, Nagpur and a complaint with the police authorities at Balaghat on 15th December, 2000.