SURTHI DEVI Vs. CENTRAL COAL FIELD LIMITED

JUDGEMENT

(1.) In this writ application, the petitioner has prayed for a direction to the respondents to pass a final order in respect of employment of her son on compassionate ground under Para 9.3.0 within a specified period and to pay all death-cum-retiral dues and pension with 18% interest within a specified period. Petitioner also prays for grant of exemplary costs and damages for the insensitive attitude of the respondents and also frustrating the genuine claim for grant of compassionate appointment.

(2.) This case is an example of arbitrary and oppressive behavior of the respondents upon the petitioner. It also reflects the insensitive attitude of the respondent-Central Coalfields Limited.

(3.) The husband of the petitioner, late Baku Manjhi was an employee of Central Coalfields Limited, a subsidiary of Coal India Limited. He was a driller - Category IV Mazdoor. Unfortunately, he died in harness on 03.03.1998. He left behind his widow, who is the petitioner and his son. As there is a scheme for grant of compassionate appointment to the heirs of the deceased, on 15.05.1998, the petitioner applied for grant of compassionate appointment. After proper verification from the unit level, her case was recommended by the unit level of the respondent and the same was sent to the headquarters at Ranchi vide letter dated 18.02.1999. The petitioner was assured on several occasions that her application was being considered, but, she was kept waiting as no order was passed. Time flew bye and the petitioner was aging. Thus, on 14.05.2010, the petitioner represented before the authorities and requested to consider the case of her son for compassionate appointment, in her place. After receiving the said representation, the Senior Personnel Officer of the Central Coalfields Limited wrote to the Staff Officer on 30.05.2010/03.06.2010 that the claim of compassionate appointment of the mother, i.e., the petitioner, is still in process and has not been finalized and in that view the mother has requested to appoint her son, so appropriate decision be taken so that the matter can be processed after receiving necessary permission. Both, the son and mother ran from pillar to post, but, nothing moved from the end of the Central Coalfields Limited. The petitioner lastly made an application under the Right to Information Act about the status of the claim. A reply was furnished, which suggests that the case of compassionate appointment of the petitioner was recommended by the Screening Committee and the recommendation was also approved on 06.05.1999 and the papers were sent to the headquarters and the matter is still pending in the headquarters of the CCL and the respective Colliery/Unit is still waiting for the decision from the headquarters. The petitioner, thereafter, having no other alternative, approached this Court by filing this writ application praying for a direction to pass a final order in respect of the claim of employment of her son on compassionate ground and to pay entire death-cum-retiral benefits, which is due.