LAWS(PAT)-2021-7-43

TRIVENI DEVI Vs. UNION OF INDIA

Decided On July 07, 2021
TRIVENI DEVI Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsel for the respondents through video conference. Learned counsel for the petitioners hereby undertakes that all defects pointed out by the stamp reporter shall be removed, and compliance with the conditions of the notices of this Court with regard to acceptance of e-filing shall be made, without delay immediately upon resumption of normal physical functioning of the Court, and in any event within one month thereof.

(2.) The following reliefs as formulated by the petitioners have been claimed in the writ petition.

(3.) The short facts of the case according to the petitioners herein, who are the first wife, the second wife and the son of the second wife, respectively, of the deceased late Dharmanand Jha, are that he was the Ex-Gateman under Senior Section Engineer (P. Way), East Central Railway, Raghopur and died in harness on 28.01.2007. A representation was made for compassionate appointment in favour of petitioner no.3 but no action was taken by the concerned authorities. Accordingly, the petitioners filed O.A. No.050/00049/18 (Annexure-2) but the same has been dismissed by the Tribunal vide its order dated 26.04.2019, inter alia, relying on a decision of the Tribunal passed in O.A. No.050/00910/2016. Such dismissal has been made subject matter of challenge in the present writ petition.