SANJEEBAN MAHALI, SON OF SOMAI CHARAN MAHALI, LIPIGHUTU, GOPALPUR, P.O.ASANBANI, P.S.JADUGORA, EAST SINGHBHUM, JHARKHAND Vs. URANIMUM CORPORATION OF INDIA LIMITED THROUGH ITS CHAIRMAN CUM MANAGING DIRECTOR, OFFICE AT JADUGORA, P.O. AND P.S.JADUGORA, DISTRICT

JUDGEMENT

(1.) Heard the parties.

(2.) In this writ petition the petitioner has prayed for appointment on compassionate ground in place of his deceased father, who died in harness on 03.02.2009 and further prayed for disposal of his representation which is pending since 13.11.2015.

(3.) The factual exposition, as has been delineated in the writ application is that father of the petitioner-Somai Charan Mahali was a permanent employee of Uranium Corporation of India Limited, Jadugora and was working as Drilling Assistant, who died in harness on 03.02.2009 before his actual date of retirement leaving behind his widow, two sons and two daughters. In the year 2009, all the children of deceased employee were minor and therefore the mother of the petitioner made an representation dated 01.07.2009 claiming compassionate appointment but till date no order has been passed.