Aparesh Kumar Singh, J. - (1.) Heard counsel for the parties.
(2.) Petitioner is admittedly the son born out of Purnima Lata, the second wife of the deceased employee namely Late Alok Kumar Gupta. The private respondent no. 6, Tarun Kumar is admittedly the son born out of the first wife of the deceased employee, who is said to have died in 1979 itself, where after, second marriage of the deceased employee Late Alok Kumar Gupta was solemnized with Purnima Lata in the year 1982. The employee had died in harness on 4.5.2006 while working as typist in the Patratu Thermal Power Station(P.T.P.S.) under the respondent- J.S.E.B.
(3.) The mother of the present petitioner i.e. Purnima Lata had earlier approached this Court in W.P.S. No. 5833 of 2006 with a claim for medical reimbursement of the deceased employee and for compassionate appointment of her son i.e. the present petitioner. The private respondent no. 6, Tarun Kumar intervened in the said writ petition and also made a claim for compassionate appointment. The Respondent- Electricity Board took a plea that no decision has been taken in respect of appointment of either of the son as both of them have failed to produce a ' no objection certificate' from either of them. Upon this, the writ petition was disposed of on 8.8.2011 vide Annexure-1 by directing the General Manager, P.T.P.S to take a decision in the matter of compassionate appointment as also in respect of the claim of medical reimbursement.;