- (1.) Heard the learned counsel for the parties. The grievance of the petitioner is that his appointment on compassionate ground has been cancelled by an order dated 14.05.2011, Annexure 3, on the ground that he was implicated in a criminal case of murder under Section 302 of the Indian Penal Code in connection with Ramgarh P.S. Case No. 106 of 2010.
(2.) It is the case of the petitioner that on the death of his father late Rajdeo Dom, an employee of Central Coal Field Limited, Bhurkunda in harness on 27.10.2008, the petitioner claimed appointment on compassionate ground and offer of appointment was made vide letter dated 25.05.2010 to the petitioner. However, the petitioner was implicated in a criminal case i.e. Ramgarh P.S. Case No. 106 of 2010 on false pretext, which was registered on 02.05.2010. It is stated that the petitioner was granted anticipatory bail by this Court in A.B.A. No. 2470 of 2010 vide order dated 28.09.2010.
(3.) It is submitted on behalf of the petitioner that the impugned order has been passed on 14.05.2011 without giving any opportunity or show cause to the petitioner though on 18.04.2011 itself, the trial Court had accepted the final form submitted in respect of the present petitioner and others. In the said criminal case cognizance was taken against absconding accused Mital Ram, while the petitioner was exonerated. The said order is enclosed as Annexure 1 to the supplementary affidavit filed on behalf of the petitioner.;