SANGITA GUPTA Vs. STEEL AUTHORITY OF INDIA LIMITED

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The grievance of the petitioners is in relation to refusal of the case of petitioner no. 2 for compassionate appointment under the Guidelines and Procedure for dealing with compassionate cases dated 20.02.2010 (Annexure-I series) by the respondents.

(3.) The undisputed facts, which emerge from the pleadings on record where more than one affidavits have been filed by either of the parties, are that the employee-late Rajendra Prasad Gupta, husband of the petitioner no. 1 was referred for treatment by the respondent themselves to Vellore vide annexure-1 dated 20.10.2010 for acute renal problem. He passed away while in treatment on 08.12.2010 at Vellore. It is also now undisputed that from his death-bed, he made an application, not in the prescribed form, on 01.12.2010 for submission of his resignation and also for consideration of his son for compassionate appointment on the grounds of medical invalidation. Such letter was admittedly received by the Senior Manager (Cash), Finance and Accounts Department, Bokaro Steel Plant and forwarded to D.G.M.(F&A) for processing. However, when the respondent did not consider the case of the petitioner no. 2 for compassionate appointment, they had to approach this Court in the present writ application for the instant relief.