SAVITRI DEVI Vs. THE CENTRAL COALFIELDS LIMITED

JUDGEMENT

(1.) The petitioner has approached this Court for commanding upon the respondent to permit the petitioner to discharge her duties in pursuance of the letter of appointment dated 14.10.2008 issued under the signature of respondent no. 2 whereby the petitioner has been given appointment on compassionate ground.

(2.) The husband of petitioner late Ganesh Tiwari was working as Ex Dumper Operator under the respondent Central Coalfields Limited and was working under Piparwar Project as a regular permanent employee, who died in harness on 15.02004. The petitioner being the only dependent of late Ganesh Tiwari, made an application for payment of his post death benefits as also for appointment on compassionate ground under the provisions of National Coal Wage Agreement but till date no order has been passed regarding the reasons for restraining the petitioner from performing her duty though a letter of appointment was issued to her as far as on 14.10.2008 and hence this writ petition.

(3.) Mr. Saurabh Shekhar, learned counsel appears on behalf of the petitioner and vehemently argues that though the petitioner was offered a letter of appointment on compassionate ground on 14.10.2008 itself but after some time without assigning any reason, the respondent authorities illegally and arbitrarily restrained her from performing her duty. Learned counsel further argues that without any rhyme and reason and without issuance of any notice, she has been restrained from performing her duty which is de-horse the rules and in complete violation of cardinal principles of natural justice.