RANI Vs. SOUTH EASTERN COALFIELDS LIMITED.

JUDGEMENT

(1.) This petition filed under Art. 226 of the Constitution takes exception to the order dated 4/5.5.2015 Annexure P/7 whereby application preferred by mother of the petitioner seeking appointment of petitioner on compassionate ground is rejected by the respondents.

(2.) The admitted facts between the parties are that petitioner's father Ajay Barman was a workman in the respondent-colliery. He died in harness. Petitioner's mother preferred an application for grant of compassionate appointment. It came to be dismissed on the ground that as per the scheme of compassionate appointment, the petitioner is not entitled to be considered for compassionate appointment because direct dependents of the deceased are available. This finding is assailed by Shri S.R. Tamrakar by taking assistance of clause 9.3.0 and 9.3.2 & 3 of the relevant scheme Annexure P/4.

(3.) Learned counsel for the parties fairly submits that governing provision for the purpose of employment and compensation is contained in Chapter IX (Social Security) (Annexure P/4).