DEVKI ROUTH @ RAUT Vs. CENTRAL COALFIELDS LTD.

JUDGEMENT

(1.) Aggrieved of rejection of their claim by the impugned order dated 27.07.2016, the petitioners have approached this Court.

(2.) Petitioner no.1 is widow of the deceased employee namely, late Rajendra Routh, who was employed as driver-cum-mechanic under the respondent-CCL. He died in harness on 05.05.2008. After his death, on 23.06.2008 the widow submitted an application for compassionate appointment to petitioner no. 2, whom she claimed as her son. For verifying genuineness of this claim, a committee was constituted which gave its report on 05.12.2008. Before the committee the petitioner no. 1 appeared and made a statement that she has no son or daughter. She revealed that petitioner no. 2 is, in fact, younger brother of her husband. When compassionate appointment to petitioner no.2 was not offered, the petitioners came to this Court in W.P.(S) No. 807 of 2015. Before the writ Court, the enquiry report dated 05.12.2008 was produced by the respondent-CCL. Sada adoption deed allegedly adopting petitioner no. 2 was also produced before the Court. The writ petition stood disposed of by an order dated 24.11.2015 with a direction to the respondents to take a final decision in the matter upon consideration of the relevant materials. Claim of the petitioners has been declined by order dated 27.07.2016. This is the order which has been impugned in the present proceeding.

(3.) A counter - Affidavit justifying rejection of the claim for compassionate appointment has been filed by the respondent M/s CCL.