Jharkhand High Court
Geeta Kumari vs M/S Central Coal Fields Limited (Ccl) on 13 August, 2018
Author: Shree Chandrashekhar
Bench: Shree Chandrashekhar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W. P. (S) No. 2544 of 2016
---
Geeta Kumari, sister of Late Pradip Munda, residing at Sunday Bazar, Daulat File, Qr. No. 183-W/D, Bokaro, PO, PS, District-
Bokaro .... ...... Petitioner
Versus
M/s Central Coal Fields Limited (CCL), Ranchi & Ors.
.... ...... Respondents
---
CORAM : HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR
---
For the Petitioner : Mrs. Mohua Palit, Adv. For the Respondents : Mr. Suresh Pandey, Adv.
---
07/13.08.2018 Prayer in the writ petition is for a direction upon the respondent- M/s CCL to grant appointment to the petitioner on compassionate ground.
2. Petitioner claims that she is unmarried sister of the employee- Pradip Munda who was employed as Mazdoor in Category-I at Jarangdih colliery under the respondent- M/s CCL. The employee died on 23.11.1995.
3. Not only claim of the petitioner is liable to be rejected on the ground of delay and laches, claim of a sister for compassionate appointment has already been rejected by this Court vide order dated 27.06.2018 passed in W.P.(S) No. 566 of 2018; an unmarried sister is not included under Clause 9.3.3 of NCWA and thus not treated as dependant on the deceased employee who can claim compassionate appointment.
4. In view of the above fact, the writ petition is dismissed.
(Shree Chandrashekhar, J.) R.K.