RAJESH KUMAR SON OF LATE RAJENDRA BHUIYA Vs. CENTRAL COAL FIELD LIMITED
LAWS(JHAR)-2018-7-131
HIGH COURT OF JHARKHAND
Decided on July 02,2018

Rajesh Kumar Son Of Late Rajendra Bhuiya Appellant
VERSUS
Central Coal Field Limited Respondents

JUDGEMENT

Shree Chandrashekhar, J. - (1.) The petitioner, son of the employee-Kalo Devi, is aggrieved of order dated 11/12.02.2004 by which he has been declined appointment on compassionate ground.
(2.) Pursuant to order dated 17.05.2018 a supplementary counter-affidavit has been prepared by the respondents, a copy of which is tendered in the Court. This affidavit is a summary of the facts pleaded in the counter-affidavit dated 03.11.2006.
(3.) Taken on record.;


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