S.N.PATHAK,J. - (1.) Heard the parties.
(2.) Petitioner has approached this Court with a prayer for quashing the letter no.11226 dated 7/12.08.2002 by which his claim for compassionate appointment has been rejected. Further prayer to provide compassionate appointment on the basis of Circular No.375 dated 21.01.2012. FACTUAL MATRIX
(3.) The father of the petitioner late Jagarnath was employed under the respondent who was appointed on 01.09.1959 having C M P F No.D/732332 and the name of the petitioner appeared in the service excerpts of his father in the column of son. The father of the petitioner died in harness on 27.11.1996. Soon after the death of his father, petitioner informed the respondents and requested for compassionate appointment. When no heed was paid, petitioner on 03.03.1998 made a representation before respondent no.4 for his appointment on compassionate ground on account of death of his father. The petitioner also submitted the family member certificate issued by the Block Development Officer dated 08.09.1998. Petitioner was asked to appear along with 7 others on 28.01.1999 along with two witnesses and death certificate of the deceased. It is stated that vide Memo No.756873 dated 22.06.1999 the petitioner was asked to appear on 25.06.1999 for verification of the certificates by respondent no.5. Again the petitioner was asked to appear before the Area Screening Committee along with others on 27.08.2001 with two witnesses and relevant documents. Further, the petitioner along with others were again asked to appear before the Area Screening Committee on 16.10.2001. It was said that the case of the petitioner has been sent to the Headquarters for verification and approval. Surprisingly vide memo no.11226 dated 7/12.08.2002, the office of Deputy Chief Mining Engineer/Project Officer, Bhurkunda informed the petitioner that his case for compassionate appointment has been rejected on the ground that his case was time barred and he has applied after four years from the date of death of the deceased.;