- (1.) Two factions of late Atma Ram who was employed with the Food Corporation of India have petitioned this Court with respect to their claim of retiral benefits and dues of the deceased employees and for the grant of compassionate appointment.
(2.) While Writ Petition No. 41491 of 2008 has been preferred by the heirs from the so called first wife of late Atma Ram with a prayer that all post death benefits be paid to them and that their claim be also considered, Writ Petition No. 16054 of 2010 has been filed by the same petitioners assailing the validity of an order dated 17 February 2010 by which their claim for compassionate appointment has come to be rejected.
(3.) In the first writ petition an application for impleadment/intervention has been made by and on behalf of Smt. Kusum Devi who is stated to be the second wife of Late Atma Ram. Her impleadment in the proceedings was allowed on 21 May 2010 and she has also filed a response through counsel in these proceedings.;