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Judgment
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Goutam Bhaduri, J
Heard.
The issue involved in the present writ petition is about the dismissal of the application of the petitioner for compassionate appointment on the ground
that the petitioner is married daughter of the deceased employee.
Learned counsel for petitioner submits that the issue involved in this petition is squarely covered by order dated 15-03-2016 (Annexure P-12) passed
by the coordinate Bench of this Court in WPS No.4994 of 2015 (Smt. Asha Pandey vs. Coal India Ltd. and others), wherein it has been held that
there cannot be any discrimination against married daughter in the matter of consideration for grant of compassionate appointment.
The only operative reason for rejection of petitioner's application for grant of compassionate appointment is that the petitioner happens to be a
married daughter. In view of order, which has been passed by this Court, the petitioner's claim could not have been rejected on this ground.
Accordingly, the order dated 06.05.2020 (Annexure P-1) is set aside. The respondents are directed to consider the claim of the petitioner in the light
of order passed in the case of Smt. Asha Pandey (Supra) within a period of 4 months from the date of receipt of this order.
With the aforesaid observation, the writ petition stands disposed of.