Citation : 2024 Latest Caselaw 23095 Bom
Judgement Date : 7 August, 2024
1 WP-4601-2024.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR
Writ Petition No.4601 of 2024
[Bapuji Tukaram Vidhate and another VERSUS Western Fields Ltd.,
(WCL), through its Chairman cum Managing Director, Nagpur and
another]
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's order
Registrar's orders.
Shri S.O. Ahmed, Counsel for Petitioners.
CORAM : NITIN W. SAMBRE AND ABHAY J. MANTRI, JJ.
DATE : 7nd AUGUST, 2024
1. The son of the petitioner No.1 was incapacitated for compassionate appointment and as such the claim for compassionate appointment of the daughter-in-law of the petitioner No.1, i.e. the petitioner No.2, was made, which is rejected by the respondent No.2 vide impugned order. The rejection is based on the reason that the daughter-in-law of the petitioner No.1 is not named as the beneficiary under the scheme of compassionate appointment.
2. Issue notice for final disposal of the matter, to the respondents, returnable on 18-9-2024.
3. In the meanwhile, the respondents are directed to re-consider the claim of the petitioners in the light of the observations made by this Court in the judgment delivered in Writ Petition No.756 of 2024 in the matter of Ghanshyam Vishwanath Khade and others Versus Western Coal Fields Ltd. (WCL) and another, on 25-7-2024.
4. We permit the petitioners to serve the copy of this order on the respondents.
2 WP-4601-2024.odt
5. The respondents to file their response on affidavit before the returnable date.
(ABHAY J. MANTRI, J.) (NITIN W. SAMBRE, J.) LANJEWAR
Signed by: Prashant D. Lanjewar Designation: Senior Pvt. Secretary Date: 07/08/2024 17:13:05
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