RAM SUNDAR MUNDA Vs. CENTRAL COALFIELD LTD

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondents.

(2.) The petitioner has approached this Court with a prayer for quashing the orders dated 27.06.2000 and 17.06.2004 (Annexures- 5 & 9) and also for quashing the order dated 22.12.2011 communicated to the petitioner vide letter dated 06/10.01.2012 (Annexure-12) by which the claim of the petitioner for compassionate appointment has been regretted and further prayer has been made for issuance of direction upon the respondents to reconsider the case of the petitioner for his employment on compassionate ground under para 9.3.2 of the NCWA.

(3.) The father of the petitioner namely, late Deo Lal Munda was a regular employee of the Rajarappa Washery Project of CCL and while in service, he died in harness on 01.05.1994, leaving behind his three daughters and one son. At the time of his death, the petitioner was minor. Before the death of his father, the mother of the petitioner also died on 21.10.1992 and since the father of the petitioner was the only earning member in his family, after his death, there was no one to look after them. However, with the help of their well-wishers/ relatives they survived. After death of his father, his unmarried sister namely, Shushri Munni Kumari applied for settlement claim related to his father as also for compassionate appointment under Clause 9.4.2 of NCWA-IV in the year 1994 itself and in reply to her application, the Senior Personnel Officer, RWP informed her by letter dated 17.09.1994 that since her name was not mentioned in the service records of the deceased employee, it was not possible to process the case without obtaining the succession certificate from the competent Court.