KARTIK KUMAR MAHATO Vs. DIRECTOR (HRD)

JUDGEMENT

(1.) Heard the parties.

(2.) In the instant writ petition, prayer has been made for employment of petitioner as father of petitioner died in harness during service period. At the outset, Mr. Arvind Kumar Sinha, learned counsel for petitioner confine his prayer for one time settlement as per the scheme and makes prayer that the case should be disposed of in view of the fact that petitioner is ready for one time settlement as per the scheme. Factual Matrix

(3.) The father of petitioner was employed as a Khalasi at Chandrapura Thermal Power Station under Damodar Valley Corporation who died on 26.05.2005 while in service. It is stated that the service of father of petitioner was terminated as per the letter of the Personnel Manager dated 27.06.2005 after the death as per Annexure 2. It is further stated that after the death, petitioner represented for appointment on compassionate ground enclosing all the educational certificates but no steps were taken by the respondents for appointment on compassionate ground neither any information was given to the petitioner.