MANOJ SINGH Vs. CENTRAL COALFIELDS LIMITED

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the Respondent CCL.

(2.) Claim of the petitioner for appointment on compassionate grounds as indirect dependant i.e. brother of the deceased employee late Suresh Singh Ghatwar, has been rejected by the impugned order at Annexure-6 bearing Ref. No. 1975 dated 21/22.07.2017.

(3.) Under Clause 9.3.0 of N.C.W.A.-VI Chapter-IX 'Social Security', in absence of a direct dependant, the claim for compassionate appointment of an indirect dependant can be considered, provided he satisfies the other eligibility criteria / suitability to the post and that he was wholly dependant upon him and was residing with him at the time of death.