KUNTI DEVI Vs. CENTRAL COAL FIELD LIMITED

JUDGEMENT

(1.) This appeal under Clause 10 of the Letters Patent is directed against the order/judgment dtd. 29/11/2019 passed by learned Single Judge of this Court in W.P.(S) No. 6040 of 2018 whereby and whereunder, the claim of the writ petitioner for appointment on compassionate ground has been rejected on the ground that the writ petitioner was not a regular employee rather a casual worker.

(2.) At the outset, it requires to refer herein about the order dtd. 22/12/2021 passed by this Court on the basis of submission made on behalf of the appellant to the effect that since the son of the appellant has already died now there would be no question of appointment on compassionate ground, therefore, this Court had confined the appeal to the issue of monetary benefit only. The order dtd. 22/12/2021 is being reproduced as under:

(3.) The brief facts as per the pleading which require to be enumerated herein read as under: