Rongon Mukhopadhyay, J. - (1.) Heard Mr. Ashok Kumar Singh, learned counsel appearing for the petitioner and Mr. Ranjan Kumar, learned counsel appearing for the respondents.
(2.) In this writ application, the petitioner has prayed for quashing of the letter dated 04.04.2011 passed by the respondent No. 2 whereby and whereunder the claim of the petitioner for being appointed on compassionate ground after the death of her brother in harness has been rejected. A further prayer has been made to appoint the petitioner on compassionate ground in view of the guidelines mentioned in Para 9.5.0 in N.C.W.A. - 6 being the dependent of the deceased.
(3.) It has been stated by the learned counsel for the petitioner that the petitioner being the dependent of her deceased brother is eligible for being appointed on compassionate ground in the respondent-company. It has been stated that there can be no discrimination between a male dependent and a female dependent with respect to grant of compassionate appointment. Learned counsel submits that Rule 9.5.0 of N.C.W.A. 6 is discriminatory in nature as the same has prevented the petitioner for being considered for appointment on compassionate ground being the unmarried sister of the deceased.;