RAMJEE UPADHYAY, S/O LATE KESHAV UPADHYAY, RESIDING AT B 31/ 151 RAJRAPPA, P.O RAJRAPPA PROJECT P.S. RAMGARH DIST. RAMGARH (JHARKHAND) Vs. CENTRAL COALFIELDS LIMITED THROUGH ITS CHAIRMAN

JUDGEMENT

(1.) Heard the parties.

(2.) Brief facts of the case is that the father of the petitioner Kesho Upadhyay (deceased), who was working as Foreman, Rajrappa Washery Project, Central Coalfields Limited, Ramgarh, had died in harness. During treatment father of the petitioner died on 07.04.2008 at Rajrappa Project Silver Jubilee Hospital, Rajrappa. The father of the petitioner died leaving behind his wife Krishna Kishorei Devi, three sons namely Ramjee Upadhyay, Parmeshwar Nath Upadhyay and Sheojee Upadhyay and one married daughter named Smt. Pushpa Devi. It is said that initially there was some disputes in the family but, later on, the mother gave an application to concerned authority of the Company within time i.e on 19.10.2008, for appointment of the petitioner on compassionate ground. Thereafter petitioner's mother had given several reminders/representations to the concerned authorities of Central Coalfields Limited for appointment of the petitioner but, the matter was not considered by the said authority.

(3.) Learned counsel for the petitioner Mr. Ansari submits that when the matter was not considered by the concerned authority CCL, the petitioner along with her mother preferred a writ petition bearing W.P.(S) No. 2201 of 2010 before this Court, which was disposed of vide order dated 29.07.2010 with a direction to the respondent CCL to consider the case of the petitioner for his appointment on compassionate ground and take a decision in the matter by passing a reasoned order in accordance with law. In compliance of order dated 29.07.2010, the Project Officer, Rajrappa Washery, Ramgarh by passing a reasoned order has rejected the claim of the petitioner for appointment on compassionate ground.