S.N. Pathak, J. - (1.) Heard the parties.
(2.) The petitioner has filed the instant writ petition with a prayer to show cause the respondents as to why no employment on compassionate ground has been offered to him in spite of completion of all preemployment formalities including medical board and further prayed for a direction to grant him appointment on compassionate ground.
(3.) The factual exposition as delineated in the writ application is that the petitioner's mother who was a permanent employee of BCCL and posted as Aia (Maid Servant) at Regional Hospital, Bhuli died in harness on 19.12.2006. On 02.01.2007, the petitioner applied for employment on compassionate grounds. Thereafter, on 09.03.2007 the petitioner got family dependency certificate prepared from the BDO, Dhanbad. When no heed was paid on petitioner's application for appointment on compassionate ground, he represented before the Medical Superintendent, Regional Hospital, Bhuli on 27.10.2011. On 04.11.2011, the Medical Superintendent, Regional Hospital, Bhuli sent the entire employment files to the Manager, Koyla Bhawan for necessary action. Thereafter, the respondent - Senior Manager, P/HOD (NEE) sought a query dated 06.12.2012 from the Chief Medical Officer, Regional Hospital Bhuli regarding actual date of submission of application of the petitioner. Thereafter, one more letter was sent by the Senior Manager P/ HOD (NEE) seeking query dated 29.08.2013 from the Chief Medical Officer, Regional Hospital, Bhuli regarding format of sending employment papers. Finally the petitioner received a letter dated 15.11.2013 by which he was asked to appear for preemployment medical board on 03.12.2013.;