Sanjay Kumar, J. - (1.) This writ petition was filed assailing the action of the Rashtriya Ispat Nigam Limited (RINL), Visakhapatnam, in not considering the petitioner for compassionate appointment to a Class IV post and to set aside the proceedings dated 04.02.2005 issued by the Deputy Chief Personnel Manager, RINL, Visakhapatnam, rejecting her request for such appointment.
(2.) This writ petition was dismissed for non -prosecution on 07.08.2015. WPMP No. 33286 of 2015 was filed seeking restoration of the writ petition. Accepting the reasons set out in the supporting affidavit, the dismissal order is set aside. The writ petition is restored to file and is taken up for disposal on merits.
(3.) The petitioner's husband was a permanent employee of the RINL, Visakhapatnam. He died in a road accident on 22.08.1993 while on his way to attend to his duties. The petitioner thereupon submitted a representation seeking compassionate appointment in the RINL as there was no other earning member in the family. The petitioner claims to have filed representations time and again in this regard and reference was made to the representations dated 17.06.1994, 08.06.1995, 14.06.1996, 06.06.1997, 08.06.1998, 20.06.1999, 15.05.2000, 09.07.2001, 23.06.2002 and 28.05.2003. Owing to the continued inaction of the RINL despite her repeated entreaties, she filed W.P. No. 24272 of 2004 before this Court. The said writ petition was disposed of on 31.12.2004 directing the RINL to consider the case of the petitioner and pass appropriate orders thereon within a time frame.;