- (1.) Heard, learned counsel for the writ petitioner and the respondent- SAIL.
(2.) In 2018, petitioner approached the learned CAT with a prayer to quash the letter dated 20th August, 2013 whereby his prayer for compassionate appointment of his son on grounds of medical disability was rejected. He also prayed for grant of Accidental Group Insurance and gratuity to the tune of Rs. 10 Lacs and Rs.3,50,000/- respectively. He further prayed for treating the period of hospitalization as special Casual Leave instead of it being adjusted as Medical Leave and for conversion of Medical Leave into Commuted Leave for financial assessment.
(3.) The prayer for compassionate appointment was rejected by the learned CAT vide impugned order dated 23.10.2018 but it directed the respondents to examine his claim for Accidental Group Insurance and gratuity in accordance with law and to release it if found admissible. It also directed to examine his claim for special casual leave for the period of his hospitalization separately as per rules within a stipulated period.;