S.N. Pathak, J. - (1.) Heard learned counsel for the parties.
(2.) In the instant writ petition the petitioner has prayed for quashing the letter issued under memo no. 4029 dated 23.12.2013 whereby claim of the petitioner for appointment on compassionate ground has been rejected on the ground of delay.
(3.) Brief facts of the case as disclosed in the writ petition are that father of the petitioner was a permanent employee working on the post of Wagon Loadr in Railway Siding of Urimari Project of M/s. Central Coalfields Limited. On 21.06.2000, petitioner's father Haluman Munda died in harness leaving behind his widow, two sons and four daughters. Soon thereafter, the Madan Munda, elder son of the deceased employee (elder brother of the petitioner) made an application along with death certificate and other relevant documents for his appointment on compassionate ground under the provisions of Para 9.3.2 of the National Coal Wage Agreement. During pendency of said application of Madan Munda, he died on 07.01.2007. Thereafter, on 10.07.2007 the petitioner's mother made an application before the Project Officer, Urimari Project intimating death of his elder son with a further request for consideration of case of the petitioner being her second son for his employment. Vide notice dated 05.11.2011, the Deputy Personnel Manager, asked the petitioner to appear before him along with original Death Certificate of the ex-employee and other authenticated documents on 11.11.2011. On appearance, the petitioner was intimated to submit fresh certificate and no-objection for consideration of the case vide memo no. 1612 dated 03.05.2013. The petitioner, in compliance of the directions issued by the respondents submitted no objection certificate of other surviving dependents of Late Haluman Munda and other documents in the office of the Deputy Personnel Manager, Urimari Project. However, by the impugned letter issued under memo no. 4029, dated 23.12.2013, claim of the petitioner was rejected. Being aggrieved by the said rejection, petitioner has preferred instant writ petition for the aforesaid reliefs.;