S. N. Pathak, J. - (1.) Heard Mr. Sardhu Mahto, learned counsel for the petitioner and Mr. Rajiv Ranjan, learned Senior Counsel appearing on behalf of the respondents assisted by Mr. Shresth Gautam and Mr. Piyush Chitresh.
(2.) The petitioner has filed this case for consideration of his case for appointment on compassionate ground and also for compensation for the delay caused by the respondents.
(3.) The brief fact of the case is that petitioner's father Binod Kumar Paswan was working as Machine Shop 'Operative' in the Heat Treatment Section. After 32 years 3 months and 8 days of his satisfactory service, he met with an accident during duty hours within the Plant itself. He was admitted to the Bokaro Steel Hospital and thereafter shifted to Bokaro General Hospital where he succumbed to his injuries. The family members were assured by the Management to provide rehabilitation after report of the Medical Board. After death of the employee, his case was examined by a Medical Board which opined that death occurred due to 'Respiratory Arrest - accelerated hypertension with massive RA sided - Intra cerebral hemorrhage with mass effect . Wife of the deceased employee duly applied for appointment of her son on compassionate ground. The said representation of the petitioner's mother was duly forwarded by the Assistant General Manager (H/T) Machine to the General Manager (Shops) but no order has been passed on the said representation.;