- (1.) HEARD learned counsel for the petitioner as well as learned counsel for the respondents.
(2.) PETITIONER has been filed this writ petition for issuance of direction upon the respondents for the payment of death -cum -retiral benefits with interest and also for compassionate appointment on account of death of petitioner's mother. It is submitted by the counsel appearing on behalf of the petitioner that petitioner's mother died in harness on 06.01.1993 while working as P.R. Loader at Central Saunda Colliery under C.C.L. It is further submitted that petitioner has also made a prayer for grant of compassionate appointment on account of death of her mother.
(3.) RESPONDENTS have appeared and filed their counter affidavit in which the details of the payments made to the petitioner and his brothers have been given, but at the same time, they have categorically denied the claim for compassionate appointment on the ground that at the time of death of the petitioner's mother, there was no provision for keeping a minor on live roster in the aforesaid NCW -4, which was in effect during relevant period of time. Further, it has been stated that none of her family members, including this petitioner, either applied for compassionate appointment or for payment of death -cum -retiral dues, despite request was made vide letter dated 02.06.1993.;