PARWATI GAGRAI Vs. GENERAL MANAGER

JUDGEMENT

(1.) In the instant writ application, the petitioners who are the legal heirs being daughter and wife of the deceased employee late Gokul Gagrai under the Respondent No. 1, have sought for direction upon the respondents for compassionate appointment and for payment of death-cum-retiral benefits in favour of the petitioners.

(2.) The short facts, that have been depicted in the writ petition, are that the late Gokul Gagrai, designed as R/M, was the permanent staff of the B.S.N.L. and during course of his employment, he was posted at different places. While in service, he died in harness as per the death certificate vide Annexure-1 to the writ petition. After death of the deceased-employee, the petitioner No. 1 filed representation before the authorities for appointment on compassionate ground and for release of death-cum-retiral dues in favour of the petitioner No. 2, as evident from Annexure-2 to the writ petition. Due to the stony silence and inaction on the part of the respondents, the petitioners left with no other alternative, have knocked the door of this Court for redressal of their grievances under Article 226 of the Constitution of India.

(3.) Heard Mr. A. K. Sahani, learned counsel for the petitioners and Mr. Arbind Kumar Jha, learned counsel for the respondents.