Payment of rehabilitation benefits to eligible family members forecloses a further compassionate appointment claim.

The petitioner’s father, an Indian Oil Corporation employee, died in harness on 16 August 1999.

The petitioner and his mother sought compassionate appointment. The mother received monthly benefits under Option R-1 of the SBF Scheme until her death on 23 December 2016; a lump-sum payment of Rs. 3,80,339 was subsequently disbursed to the deceased employee’s daughter, Jaheda Begum.

Following an earlier direction to consider the petitioner’s representation, the Corporation rejected his claim by communication dated 14 August 2026.

The petitioner challenged that decision in this writ petition.

Whether the Corporation’s rejection of the petitioner’s claim for compassionate appointment was illegal or otherwise warranted interference by the Court

Whether any further claim survived after the benefits under the applicable scheme had been paid to the deceased employee’s eligible beneficiaries

The judgment identifies no specific statute, precedent, or general legal test.

It applies the terms of the applicable rehabilitation/SBF Scheme and the nomination on record: post-death benefits were payable to the eligible beneficiary in accordance with the scheme and nomination, and the Corporation’s obligations in respect of those employment-related benefits were discharged once the admissible amounts were paid.

The Court accepted the Corporation’s uncontroverted documents showing that the deceased employee’s wife had opted for benefits under the scheme, received a monthly pension of Rs. 3,607 until her death, and that the nominated daughter subsequently received the admissible lump sum.

In light of those records, and the authorities’ consideration of the petitioner’s representation following the Court’s earlier direction, the petitioner did not establish any illegality or infirmity in the rejection of his claim.

The Court concluded that the Corporation had discharged its relevant financial obligations and that no further claim survived.

The petition was dismissed.