R.K.MERATHIA, J. - (1.) HEARD the parties.
(2.) IN this writ petition, petitioner has challenged the order dated 20.12.2002. whereby his claim for compassionate appointment was rejected by the respondents. According to the petitioner, his father Degan Mahto died in harness on 13.8.2000. His elder brother Kauleshwar Mahto was not interested for appointment. Petitioner being his second son applied for compassionate appointment on 6.11.2000, but his claim was rejected wrongly.
(3.) THE case of the respondents in short is that the name of petitioner did not appear in any service record of the company and therefore his claim was rightly rejected.;