M.Y.EQBAL, J. - (1.) HEARD Mr. A.K. Mehta, learned Counsel for the petitioner and Mr. Ananda Sen, learned Counsel for the respondents.
(2.) IN this writ application, the petitioner seeks a direction upon the respondents to give him appointment on compassionate ground as the process of appointment, although initiated in 2004, has not been finalized till date. The petitioners father, late Ghurna Oraon, was in the service of the respondents - Steel Authority of India Limited. He died of cancer on 1.1.2003 while he was in service. The petitioner, thereafter, applied for compassionate appointment in terms of the scheme of the company, but no decision has been taken.
(3.) THE respondents filed a counter affidavit wherein it is stated that there is no rule for compassionate appointment in case of death of the employee of the respondents -Company. There is a provision of substitution of employment under the Scheme, According to the scheme, if the employee is suffering from any of four dreaded diseases, mentioned therein, resulting in total disability, then such employment shall be substituted by a male dependent. A copy of the scheme has been annexed as Annexure -A to the counter affidavit.;