JAMUNI KUMARI Vs. CENTRAL COALFIELDS LIMITED

JUDGEMENT

(1.) This application has been filed for quashing Annexure-3, whereby the case of petitioner for compassionate appointment has been rejected because her name was not kept in live roster.

(2.) It appears that petitioner's mother Late Mangari Devi died in course of her employment on 13.02.2003. At the time of her death, petitioner was aged about 16 years. Thus, at that time, she was not entitled for compassionate appointment as she was minor. It then appears that after attaining the age of majority, she applied on 17.10.2008, but her application was rejected by Annexure-3, on the ground that there is no provision in NCWA for keeping name of daughter in live roster.

(3.) This Court vide order dated 9.8.2011 in W.P.(S) No. 1048 of 2011 in Urmila Marandi v. Central Coalfields Limited & others, after considering a judgment of Hon'ble Supreme Court made in Mohan Mahto v. Central Coalfields Limited & others, 2007 8 SCC 549, has quashed a similar order, passed by Central Coalfields Limited and directed the respondents to reconsider the case of petitioner of that case.