SURJI DEVI Vs. CENTRAL COALFIELDS LTD. AND ORS.

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner is admittedly the widow of late Janki Ghatwar, who died in harness on 24.10.2011 while working as Telephone Mechanic, Category VI in Khas Mahal Project at Gandhi Nagar, Bokaro under respondent-CCL. Petitioner made a claim for compassionate appointment of her younger daughter Shila Kumari through an application dated 10.4.2012. She also submitted a bond paper and certificate of BDO dated 24.3.2012 in support of the statement that Shila Kumari is the daughter of the deceased employee. However, by Annexure- 4 issued by the respondent no.6, the Senior Manager Personnel, Khas Mahal Project dated 20.4.2012, the petitioner was informed that case of Shila Kumari cannot be considered for compassionate appointment in terms of Clause 9.3.0 of NCWA as her name does not appear in any of the service records of the deceased employee.

(3.) This stand has also been supported in the counter affidavit by the respondents. Service excerpts, Gratuity Nomination Form, LTC/LLTC Option Form and pension records under CMPF Scheme,1998 are enclosed in support thereof.