- (1.) THIS appeal has been filed against the order dated 6.3.2009 passed by the learned Single Judge in W.P.(S) No. 516 of 2007 whereby the writ petitioner's claim for appointment on compassionate ground, was rejected.
(2.) THE case of the petitioner -appellant herein is that his mother -in -law Sitwa Kamin an employee of the respondent Central Coalfields Limited died while she was in service, leaving behind her husband and three daughters, out of which two were minor at the time of her death and therefore, the petitioner -appellant being the sole heir, is entitled to be appointed on compassionate ground in place of his deceased mother -in -law. Initially, no specific arguments were advanced by the counsel for the appellant as to whether the appellant being the son -in -law, could claim compassionate appointment in place of his deceased father -in -law and we also permitted the counsel to address us as to whether the son -in -law would be eligible for compassionate appointment in place of his deceased father -in -law. Subse -quently, it was clarified that it was not his father -in -law, who had died but it was the mother -in -law of the appellant, who had died while she was in service, leaving behind her husband, three daughters and son -in -law.
(3.) BUT if this is the factual position, then the question of the appellant being the only dependent of the deceased mother -in -law does not arise at all.;