MOST FAGUN DEVI Vs. CENTRAL COALFIELDS LIMITED

JUDGEMENT

(1.) Heard the parties.

(2.) It appears that father of the petitioner was employed under the respondent Central Coalfields Limited who died on 13.01.2009. After his death, his eldest son namely Rajnath Lohar i.e. the elder brother of the petitioner applied for appointment on compassionate ground filling up requisite Form on 04.06.2009. Unfortunately, he also died on 06.03.2010 before any order could be passed in that regard. Thereafter, the petitoner who is the second son of Late Mainath Lohar @ Maninath Lohar (deceased employee), applied for issuance of prescribed form before the respondents for appointment on compassionate ground under the N.C.W.A. - VII.

(3.) The grievance of the respondents is that the respondents are not issuing the prescribed form for claiming such appointment on the ground that more than one year has already elapsed.