Sanjib Banerjee, J. - (1.) A lot of time has been wasted, primarily by Eastern Coalfields Limited, in citing judgments and a circular that have already been pronounced upon and could not have been taken into consideration afresh at this level.
(2.) The claim of the petitioner is on account of the compensation that is due to her as a dependant of a workman in Eastern Coalfields Limited who died in harness in the year 1997. Though the petitioner has also claimed to be entitled to an appointment on compassionate grounds, in view of the inordinate delay in pursuing such matter, such aspect of the claim cannot be entertained and, in any event, the petitioner has abandoned the prayer in such regard.
(3.) In the petition, the petitioner has referred to applications made by her shortly after her fathers death for a compassionate appointment and the compensation. The statements contained in, inter alia, paragraph 4 of the petition have been dealt with at paragraph 9 of the opposition as being matters of record. The petitioner claims that she does not have the records pertaining to the earlier applications made by her, but the petitioner has disclosed a letter dated March 19, 2010 by which the Personnel Manager of the Khottadih OCP advised the petitioner to appear before a Screening Committee on April 6, 2010 for her application for appointment to be considered.;