DEEPIKA SINGH Vs. SOUTH EASTERN COALFIELDS LTD.

JUDGEMENT

(1.) Aggrieved by the order dtd. 17/1/2022 passed by the learned Single Judge in dismissing the Writ Petition No.2442 of 2021, the petitioner is in appeal.

(2.) The case of the petitioner is that her father was working on the post of Senior Mechanic (Token No.3004) with the respondents. He died during the course of employment on 10/7/2020. By the application dtd. 15/9/2020, the widow of the deceased made an application for grant of compassionate appointment to her daughter. On the very next day, the respondents wrote a letter to the widow advising her to take compensation instead of a job for her daughter. Nothing happened thereafter. Thereafter, the mother of the petitioner wrote a letter dtd. 1/10/2020 indicating that her daughter is married, which information by mistake, was not provided to them earlier. By the communication dtd. 6/10/2020, the respondents informed her that there is no provision in the Company rules to provide compassionate appointment to a married daughter. Since no appointment was made, a letter was once again addressed on 13/10/2020 and thereafter again on 18/12/2020 seeking grant of compassionate appointment. Since the same was not done, the instant writ petition was filed seeking to quash the impugned letter dtd. 6/10/2020 and for a direction to the respondents to grant compassionate appointment to the daughter, namely, the petitioner.

(3.) The learned Single Judge by the impugned order dismissed the writ petition. Questioning the same, the instant appeal is filed.