BIDISHA GOSWAMI Vs. OIL INDIA LTD

JUDGEMENT

(1.) Heard Mr. SSS Rahman, learned counsel for the petitioner, who submits that the petitioner's father, who was an employee of Oil India Limited, died in a train accident on 23.05.2008, while returning from Mumbai.

(2.) Ten years later, the petitioner's mother submitted a representation dated 27.08.2018 praying for appointment on compassionate ground, as she had two minor daughters to look after. As her mother's representation was not attended to by the respondents, the petitioner's mother filed writ petition, being WP (C) No. 7952/2016.

(3.) WP (C) No. 7592/2016 was disposed of vide order dated 25.09.2017, with a direction to the Oil India Limited to consider and dispose of the representation dated 27.08.2018 submitted by the petitioner's mother. The petitioner's mother's representation was thereafter rejected by the Oil India Limited on various grounds and it was also stated that all the amounts payable to the petitioner's mother had been paid.