- (1.) The instant appeal is at admission stage and with the consent of learned counsel for both the sides, we have taken it on Board for its final consideration.
(2.) Appellant-Writ petitioner (hereinafter referred to as petitioner only) is aggrieved of the impugned judgment of the learned Single Judge, whereby her writ petition being W.P.(S) No. 1345 of 2014 for compassionate appointment with Central Coalfields Limited, respondent herein, (for short C.C.L) stands dismissed.
(3.) It appears that the cliam of the petitioner has been rejected by the learned Writ Court primarily on two grounds that - (i) there is a long delay on the part of the petitioner to knock at the door of the Writ Court and (ii) the service records of the deceased-employee (husband of the petitioner) did not refer the name of the petitioner as his wife.;