MURTY DEVI Vs. CENTRAL COAL FIELDS LTD.

JUDGEMENT

(1.) Heard counsel for the parties. The petitioner's husband had died on 19.9.2002 and she made an application for compassionate appointment on 17.2.2003 within stipulated one year period vide Circular dated 1.1.2002. However, the said application was not found to be in order lacking necessary credentials of the petitioner showing her to be the nominee or the legal heir of the deceased-employee. When the petitioner finally made an application in proper format on 19.12.2003 vide Annexure-5, it was found to be delayed by two months from the stipulated one year period for making such application. This is the ground for not entertaining the petitioner's application.

(2.) Counsel for the petitioner submits that such technicalities have been deprecated by this Court in the matter of consideration of the application for compassionate appointment in the case of Ravinder Kumar vs. Central Coal Field Limited through its Chairman, Darbhanga House, Ranchi & Ors.,2009 2 JLJR 94], decided on 11.2.2009.

(3.) Counsel for the respondent-C.C.L. on the other hand contests the claim of the petitioner for consideration of compassionate appointment on the ground that her application made on 19.12.2003 containing necessary particulars and credentials as well as testimonials was time barred and the original application made on 17.2.2003 lacked necessary details as also the supporting documents showing herself as the nominee or legal heir of the deceased employee.