S. N. Pathak, J. - (1.) Heard learned counsel for the parties.
(2.) In the instant writ application, the petitioner has prayed for quashing the order, dated 11.02.2015 [Annexure-6 to the writ petition], whereby the application of the petitioner's mother recommending name of the petitioner for appointment on compassionate ground has been rejected and further for a direction to the respondents to issue letter of appointment in favour of the petitioner in pursuance of paras-9.3.0, 9.4.0 and 9.5.0 of the NCWA-VIII.
(3.) The factual exposition as has been delineated in the writ petition is that petitioner's father who was an employee of the respondent - Company posted as Tripman at Kargali, OCP, B & K Area, was declared unfit by the respondent - Company on 05.01.2013 and his name was struck off from the rolls of Kargali OCP. Thereafter, under the provisions of NCWA, the elder son of the concerned employee applied for employment on the ground of employee being declared unfit. However, in the mean time the petitioner's father died in harness on 31.10.2014. Thereafter, the petitioner's mother was communicated by the officials of the respondent - Company that claim of elder brother of the petitioner has been rejected on the ground of medical unfitness. Since the petitioner's name find place as a dependent in the Service Sheet of the deceased employee, her mother filed a representation dated 20.01.2015 for recommending his name for appointment on compassionate ground. However, vide order, dated 11.02.2015, the representation filed by the petitioner's mother has been rejected on the ground that "as per service sheet records/ pension records (PS-III), the age of the petitioner namely Deep Narayan Singh is above 35 years as such we are not able to process the case for employment of Sri Deep Narayan Singh" and hence this writ petition.;