Chandrashekhar, J. - (1.) The petitioner has approached this Court seeing quashing of order dated 04/05.12.2012, by which the claim of the petitioner for appointment on compassionate ground has been declined.
(2.) Heard counsel for both the parties and perused the documents on record.
(3.) The husband of the petitioner was a permanent employee of M/s. Bharat Coking Coal Limited and he was working as Fitter. He died in harness on 26.12.2008 and thereafter, the petitioner made a representation for appointment of her son namely, Avinash Kumar Nishad on compassionate ground. Her son also made an application before the Project Officer on 24.06.2010 and enclosed all the relevant documents and thereafter, he was called for medical examination by letter dated 18.03.2012 however, by the impugned order dated 04/05.03.2012, the claim for appointment of the son of the petitioner was declined.;