Pramath Patnaik, J. - (1.) Heard Mr. A. K. Sahani, learned counsel for the petitioner being assisted by Mr. Ajit Kumar and Mr. Arbind Kumar, learned counsel for the respondents.
(2.) In the captioned writ application, the petitioner has interalia prayed for quashing the order dated 23/24.05.2005 whereby his claim for appointment under clause 9.3.2. for providing employment has been rejected.
(3.) Learned counsel for the petitioner submits that the application for compassionate appointment which was filed after eight months from the death of his mother has been rejected only on the ground of alleged delay. Naturally, the delay of two months as per circular of the CCL application has been made beyond the period of six months. Learned counsel for the petitioner submits that subsequently, the circular dated 21.01.2012 has been issued by General Manager, CCL with regard to reconsideration of cases of employment under Para 9.3.0 of National Coal Wage Agreement which were regretted earlier on the ground of time barred application.;