D.G.R. Patnaik, J. - (1.) HEARD learned Counsel for the parties.
(2.) CHALLENGE in this writ application is to the letter dated 20.6.2007 issued by the respondent No. 7, whereby a prayer for grant of compassionate appointment of the petitioner's son under the provisions of Clause 9.3.2 of N.C.W.A. VII has been rejected. The petitioner's husband was an ex -employee of the respondent -C.C.L. He died in harness on 21.5.1999. Less than three months from the date of demise of her husband, the petitioner submitted an application before the concerned authorities on 11.8.1993 for grant of compassionate appointment for her son.
(3.) THE application remained pending for more than two years and thereafter, a decision was taken by the Personnel Manager (MP) that the petitioner's claim cannot be entertained on account of the fact that the name of /her son did not appear in the Service Excerpts or the LTC/LLTC Option's Form 'A' of the deceased employee.;