- (1.) Heard learned counsel appearing for the petitioner and learned counsel appearing for the respondents on the interlocutory application bearing no.4081 of 2010 whereby the order under which claim of the petitioner for appointment on compassionate ground has been rejected has been sought to be quashed. The prayer made in the interlocutory application is hereby allowed. Let the interlocutory application form part of the main writ application.
(2.) Heard learned counsel appearing for the petitioner and learned counsel appearing for the respondents on the merit of the case. Learned counsel appearing for the petitioner submits that late Bhadwa Munda, father of the petitioner died in harness while he was in service in the establishment of M/s. Central Coalfields Limited.
(3.) Therefore, the petitioner being son of the deceased filed an application for appointment on compassionate ground but when no decision was taken upon that application, the petitioner moved to this Court for redressal of his grievance.;