- (1.) Heard learned counsel for the parties. These petitioners have come before this court seeking quashing of reasoned order contained at Annexure-5 passed in their respective cases dated 4/6.11.2003 and 4/6.11.2003 by which their claim for compassionate appointment have been rejected.
(2.) The case of these petitioners is that their fathers, who were permanent employees of the respondent's company, died-in-harness on 9.11.1997 and 20.12.1998 respectively.
(3.) They had earlier come before this Court in C.W.J.C. No. 4299 of 2000, which was disposed on 3.1.2003 directing the respondents to dispose of representation of the petitioner within an specified time. The respondents had preferred Letters Patent Appeal being LPA No. 151 of 2003 and analogous LPA, which were heard together and dismissed by judgment dated 10.4.2003 by the Division Bench of this Court without interfering in the direction passed by learned single Judge.;