MANNA KHATOON Vs. CENTRAL COALFIELDS LTD

LAWS(JHAR)-2009-3-83

HIGH COURT OF JHARKHAND

Decided on March 06,2009

Manna Khatoon Appellant

VERSUS

CENTRAL COALFIELDS LTD Respondents

JUDGEMENT

- (1.) THIS writ petition has been preferred for issuance of an appropriate writ, order or directions for Quashing the Office Order No.(E&M) (M)/DR ESTBB/06/751 dt. 5.9.06(Annexure5) issued by the Respondent no.3 whereby and whereunder the claim of the petitioner for compassionate appointment has been rejected on the ground that 'it does not conform with the legal aspects relating to her legal nominee inspite of the fact that the petitioner is the legally married wife of the deceased employee and she is being paid the terminal benefits b) For a direction on the nature of mandamus commanding upon the Respondents to appoint the petitioner on compassionate grounds on account of death of her husband Md. Naim c) For a direction in the nature of mandamus commanding upon the respondents to pay to the petitioner monetary compensation from the date of her application i.e. 2.8.2000 till date of her appointment. Considering the facts and circumstances of the case, the respondents are directed to take a decision with regard to the reasons for not considering the petitioner on compassionate appointment since the reason for not considering her in view of the fact that the impugned order dated 5.9.2006 does not spell out the legal aspects on which it was rejected. Let the same be done within a period of two months from the date of receipt/production of a copy of this order. This writ petition is accordingly disposed of.;

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