Shree Chandrashekhar, J. - (1.) Petitioner seeks a direction upon the respondent-M/s BCCL to appoint him on compassionate grounds.
(2.) Father of the petitioner who was working as Tyndel at Murlidih Colliery under M/s BCCL died in harness on 11.03.1994. His mother submitted an application for her compassionate appointment, however, the respondent-M/s BCCL offered monetary compensation to her. Responding to the option offered by the respondent-M/s BCCL which is reflected in letter dated 23.12.1998 his mother reiterated her claim for compassionate appointment through her representation dated 31.12.1998. About 5 years thereafter the respondent-Deputy Chief Personal Manager, Mahuda Unit informed the petitioner's mother that her claim for compassionate appointment being suspicious and delayed has been rejected. After death of his mother on 23.04.2015, the petitioner has submitted an application on 15.05.2016 for his own appointment on compassionate grounds.
(3.) The respondents have taken a stand that claim raised by the petitioner 22 years after the death of his father cannot be granted.;