- (1.) None appears on behalf of the respondent Nos. 8 and 9 in spite of service.
(2.) The reasoned order dated 14th February, 2019 passed by the Managing Director, Bankola area, Eastern Coalfields Ltd. (ECL for short) rejecting the prayer of the petitioner for appointment on compassionate ground is under challenge in the instant writ petition.
(3.) The brief facts of the case as narrated by the petitioner are that he is the son of Nirmal Banerjee who was an employee of ECL. The employee died in harness on 24th September, 2015. On his death the petitioner applied before the respondent for being appointed on compassionate ground as dependent of the deceased employee in accordance with the provisions of the National Coal Wages Agreement (NCWA for short). The said application was made by the petitioner on 10th November, 2015 followed up by a reminder on 12th December, 2015.;