- (1.) MR . Alam who was employed in Jitpur Colliery of M/s. Indian Iron and Steel Company Limited dies in harness on 30.3.1997.
(2.) AN application was filed to consider the case of his son, Md. Aftab Alam, for appointment on compassionate ground on his place. The authority concerned decided to consider his case for employment as per seniority of death in harness cases. Challenging the said decision dated 30.5.2001, W.P.(S) No.3896 of 2001 was filed in this Court, which has been disposed of by the impugned order dated 6.12.2001, with a direction to consider his case for appointment on compassionate ground against the post to which he was eligible. If there was no vacancy, his claim was to be considered against near future vacancy, i.e, for the post, which may fall vacant within one year.
(3.) THE appellant -Company challenged part of the direction to consider the case of other similarly situated persons for compassionate appointment along with son of late Md. Alam.;