GOVIND GANJHU Vs. CENTRAL COALFIELD LTD.

JUDGEMENT

(1.) LEARNED counsel has put in appearance on behalf of the all the respondents, and hence the service is complete.

(2.) THE delay of 15 days in filing the instant appeal is condoned.

(3.) ADMITTEDLY , the employee died on 9.5.1995 and sought for compassionate appointment and according to the appellant, the appellant submitted the application for compassionate appointment in the year 1995 itself. However, according to the learned counsel for the appellant, even when the appellant was facing criminal trial of fake allegation of committing murder of his own father, he tried to pursue, for compassionate appointment in the year 1998 and ultimately his application was rejected vide order dated 14th March, 2009 (Annexure -6), whereas according to the Respondent, the applicant moved the application on 11.3.2006 i.e., after a lapse of ten years and therefore, his application was rejected.