RADHIKA DEVI Vs. CHAIRMAN CUM MANAGING DIRECTOR, CENTRAL COALFIELDS LTD
LAWS(JHAR)-2004-3-33
HIGH COURT OF JHARKHAND
Decided on March 22,2004

RADHIKA DEVI Appellant
VERSUS
Chairman Cum Managing Director, Central Coalfields Ltd. Respondents

JUDGEMENT

M.Y.EQBAL, J. - (1.) HEARD learned counsel for the parties.
(2.) PETITIONER who is the widow of Late Sri Rajeshwar Pd. Singh, an employee of the respondent - company, seeks a mandamus directing the respondents to give employment to her son who is dependent according to the provisions of the Clause 9.4.2. of the National Coal Wages Agreement and also for quashing the -letter whereby the claim of the petitioner 'sson Sri Upendra Kumar Singh was rejected. The petitioner 'shusband while working as a Sr. Security Guard died in harness in 1999. After his death petitioner applied for compassionate appointment to her son Sri Upendra Kr. Singh. She also claimed death -cum -retiral benefits. The Project Officer, Central Coaliflelds Ltd. Hutar Colliery, Daltonganj, respondent No. 4, sent a detailed note recommending the case of the petitioner as genuine. The Project Officer also forwarded necessary documents executed by the deceased -husband of the petitioner reflecting that Upendra Kr. Singh is the son of the deceased. However, the said application for compassionate appointment was rejected by the respondent holding that the name of Upendra Kr. Singh does not appear from any of the relevant documents relating to service of the deceased -husband of the petitioner.
(3.) THE petitioner disclosed several documents including the affidavit sworn by the petitioner to the effect that Upendra Kumar Singh is the legitimate son of the deceased who died in harness. The L. T.C. form and other documents showing the name of Upendra Kr. Singh as the dependent son have also been annexed with the writ petition. The Project Officer, Hutar Colliery in his report which is annexed as Annexure -9 to the writ petition has reported that after seeing all the papers and the inquiry made from the permanent employees of the same village the claim of the petitioner appears to be genuine and it may be considered sympathetically, In the counter -affidavit filed by the respondents it is stated that the respondent -company did not find his name appearing in any of the authentic records of the company including the service file of the deceased employee.;


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