YASODA DEVI Vs. CENTRAL COALFIELDS LTD. AND ORS.

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner is the widow of late employee Aghnu Oraon, whose claim for compassionate appointment on his death on 13.10.2010 by the impugned communication at Annexure 7 dated 15.1.2013, issued by the General Manager-P-NEE/R, CCL, has been rejected.

(3.) Perusal of the impugned order shows that the employee had never attended duty for 17 long years since 19th October, 1993. He only came on one day i.e. 19th October, 1998 after 5 years to join. The respondents considered that the petitioner would not have been dependant upon the earnings of the employee obtained from employment as he was never paid salary for the last 17 years before his death on that account. Therefore, it cannot be said that the petitioner was destitute on the death of the employee in harness for seeking employment on compassionate ground.