- (1.) Heard learned counsel for the parties. Petitioner's prayer for monetary compensation and compassionate appointment has been rejected by the impugned order (Annexure7), which runs as follows: "Dear Madam, Your application/case on the above subject was referred to the competent authority for consideration who has regretted the same on the ground of the belated case. This is for your information." Admittedly, the order is laconic and nonspeaking.
(2.) It does not clarify as to how the case is belated. The order is violative of the rule of fairness and natural justice and is nullity.
(3.) The impugned order, as contained in Annexure7, is quashed. The matter is remitted to the Project Officer, A.K.W.M. Colliery, Bharat Coking Coal Limited, Jogta, DhanbadRespondent no.4, directing him to consider the petitioner's claim and pass speaking order in accordance with law within a period of six weeks from the date of receipt/production of a copy of this order. This writ petition is, accordingly, disposed of.;