- (1.) Heard learned counsel for the appellants and learned counsel for the respondent.
(2.) This Letters Patent Appeal is directed against the Judgment passed by the learned Single Judge on 21.04.2008 in W.P.(S) No. 5491 of 2003, whereby the writ application filed by the petitioner-respondent was allowed by this Court.
(3.) The facts of the case lie in a short compass. The petitioner-respondent's father late Soren Manjhi was in service of the respondent-BCCL, who died in harness. After the death of his father, the petitioner-respondent applied for appointment in place of his father's service in terms of provision of National Coal Wage Agreement-V. The application was processed by the appellant-BCCL following the prescribed procedure and after due consideration of all relevant aspects and due verification, including police verification, the appointment was given to the petitioner-respondent as Underground Mazdoor in Category-I by letter dated 31.12.1999 / 06.01.2000. The services of the petitioner-respondent was also confirmed by the appellants.;