SUMITRA SAHU Vs. CHAIRMAN-CUM-MANAGING DIRECTOR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The instant writ application has been preferred by the petitioner praying for a direction upon the concerned respondents to grant appointment to the petitioner on compassionate ground in place of her father-in-law who died in harness on 14/7/2006 during his service period.

(3.) The brief facts of the case are that petitioner's father-in-law Ghurwa Sahu was appointed on 18/12/1980 to the post of U.G. Miner / Loader Pump Operator, Kassurgarh Colliery who died in harness on 14/07/2006 during his service period. On the date of the death of deceased employee abovenamed, the petitioner's husband Maniram Sahu survived by his mother, wife and his four children and thereafter his son/husband of the petitioner Maniram Sahu applied for compassionate appointment on 27/11/2007 with affidavit of his mother (wife of Late Ghurwa Sahu). However, when his application was under consideration, he died on 27/10/2012. Hence petitioner applied for compassionate appointment in place of her father-in-law, Late Ghurwa Sahu, which is still under consideration.