- (1.) The petitioner has approached this Court seeking a direction upon the respondents for granting appointment on compassionate ground. The brief facts of the case are that, the mother of the petitioner died on 16.12.1999 in a road accident and since the petitioner was a minor at that time, he was not offered appointment. The petitioner submitted a representation on 04.03.2013 specifically stating that his date of birth is 23.03.1995 and thus, he would be attaining age of 18 years on 23.03.2013 and therefore, in terms of National Coal Wage Agreement-VI he should be offered appointment.
(2.) Heard learned counsel for the parties and perused the documents on record.
(3.) The learned counsel appearing for the petitioner submits that the provision as contained in Clause 9.5.0(iii) is violative of Article 14 of the Constitution of India. Since at the time, when the mother of the petitioner died in a road accident, the petitioner was minor and for that no fault can be found with the petitioner and denial of an offer of appointment to the petitioner is therefore, arbitrary and unjustified.;