RENU DEVI Vs. CENTRAL COALFIELDS LTD.

JUDGEMENT

(1.) THIS appeal has been preferred against the order dated 15.9.2008 passed by the learned Single Judge in W.P (S) No.2113/2008, by which the writ petition was dismissed, as a consequence of which the claim of the petitioner seeking appointment of her son on compassionate ground in place of her missing husband was rejected.

(2.) THE instant matter is not one of those cases where the employee is dead but is a case where the employee of the respondent company was found traceless one year prior to his superannuation. The matter was reported to the police and a First Information Report was lodged but till date, the husband of the petitioner has not been traced out.

(3.) IT is informed by the counsel for the respondent -company that the retiral dues have already been paid to the petitioner, which were payable to her husband and in so far as compassionate appointment is concerned, the same cannot be granted as the petitioners husband is not dead as he is missing and he might be still alive.