- (1.) PETITIONER claims to be son of Late Ram Bahadur, a former employee of the Respondent -Company who died in -harness on 20th May, 1995. He applied for com -compassionate appointment after the death of the deceased employee. His claim was earlier rejected vide order dated 23rd/26th April, 1999.
(2.) PETITIONER filed a writ petition before this Court, being C.W.J.C. No. 3382 of 1999(R). This petition was disposed of vide order dated 21st June, 2001, wherein following directions were issued: - "In the aforesaid background the impugned letter cannot be upheld. Accordingly, the order contained in letter dated 23/26.4.99 is set aside. The case is remitted to the respondents to decide the claim of petitioner for compassionate appointment taking into consideration the evidences as brought on record of the present case. If necessary, the respondents may request the S.P. to enquire the question as to whether the petitioner is the son of Late Ram Bahadur or not and obtain affidavit from the widow. Smt. Tika Devi In view of the above directions of the Court, petitioner appears to have made representation, which has been considered, and order dated 6th17th November, 2001 passed upon this representation rejecting his claim on the ground that it is not established that he is the son of the deceased employee.
(3.) RESPONDENTS have relied upon some declaration made by the deceased employee in his LTC Form -A, somewhere in the year 1983. Even the School Certificate produced by the petitioner has not been accepted.;