AMARESHWAR SAHAY, J. - (1.) HEARD the parties.
(2.) THE petitioner has challenged Annexure -4, dated 12.3.2002/15.3.2002, whereby, he was informed that his application for employment on compassionate ground was rejected on the ground that the same was filed after a lapse of more than one year and, therefore, his case has not been considered for employment. The petitioner moved this Court earlier in WP (S) No. 1183 of 2002, wherein he made a prayer for a direction to the respondents to appoint him on compassionate ground and to pay the retiral dues payable to his deceased father who died -in -harness on 25.2.1999. It was contended in the said writ application that the respondents are not passing any order in that regard. This Court by order dated 14.2.2002, disposed of the said writ application with a direction to the respondents CCL that in such cases, such application for appointment on compassionate ground is pending before them, the same shall be considered and disposed of within a period of two months from the date of receipt of a copy of this order and they shall also take steps for payment of death -cum - retirement dues to the widow of the deceased. The order of this Court has been annexed as Annexure -3 to the present writ application.
(3.) IT appears that pursuant to the order of this Court as aforesaid, the impugned order as contained in Annexure -4 has been passed, rejecting the claim of the petitioner for appointment on compassionate ground on the ground of delay of more than a year in filing the application for such appointments.;