MOST TIPARI DEVI @ TIPRI, WIFE OF LATE RATAN MANJHI Vs. CENTRAL COAL FIELDS LIMITED THROUGH ITS CHAIRMAN CUM MANAGING DIRECTOR

JUDGEMENT

(1.) Compelled by rejection of her representation for compassionate appointment, the petitioner has approached this Court.

(2.) Briefly stated, the petitioner is widow of the deceased employee namely, Late Ratan Manjhi, who was appointed on 05.05.1974 as Trammer in Hindegir Project under BarkaSayal area of M/s Central Coalfields Limited. Husband of the petitioner died in harness on 27.11.2001 at Central Hospital, Naisarai. Consequently, name of the employee was removed from the roll of the company w.e.f. 25.12.2001. The petitioner submitted an application for compassionate appointment under Clause 9.3.2 of NCWAVII, which was received by the respondents on 15.05.2002.

(3.) On the direction of the Personnel Manager, Hindegir Colliery, the petitioner appeared before the Medical Board on 04.06.2007, when her age was assessed at 42 ½ years as on 07.12.2006. However, the respondents offered monetary compensation instead of, appointment to the petitioner. The petitioner refused to accept the said offer for monetary compensation and submitted her representation dated 06.08.2009 to the Director (Personnel), Central Coalfields Limited for providing employment under Clause 9.3.2 of NCWAVII. Aforesaid representation was followed by the reminder dated 28.10.2010. Her claim has been finally rejected by an order dated 23.02.2011.