- (1.) Claim as raised by the petitioner in this writ application is for a direction to the respondents to consider the payment of the death -cum -retiral benefits in the account of the petitioners wife who was an employee of the Respondent C.C.L. and had died while in employment on 07.03.2008. The claim includes the payment of Pension, Gratuity, Provident Fund, Group Insurance Fund, Monetary Compensation, Arrears of Salary and Leave Encashment together with interest calculated @ 12% per annum on the above payments. A further prayer has also been made for grant of compassionate appointment to the son of the deceased.
(2.) HEARD learned counsel for the petitioner and learned counsel for the respondents. In the light of the explanations of the petitioners case and in the light of the facts and circumstances of the case, the respondent employer namely the C.C.L. is directed to consider the petitioners claim for the payment of the retrial benefits stated above including the claim for grant of compassionate appointment and take appropriate decision on the same by passing a speaking and reasoned order within two months from the date of receipt of a fresh representation from the petitioner together with a copy of this order. The concerned authorities of the respondents shall assess the amount which is payable to the petitioner under each of the heads and shall ensure that such payments are made to the petitioner within the period stipulated above. As regards the payment of pension and Provident Fund amount, the respondent employer shall assess the same and forward the requisite documents to the Respondent No. 7 for enabling the Respondent No. 7 to process the same and sanction payment of pension and Provident Fund amount. This shall also be considered and complied with by the respondent employer within the aforesaid period of two months. With these observations, this writ application is disposed of. Let a copy of this order be given to the learned counsel for the respondent ;