AMARESHWAR SAHAY, J. - (1.) HEARD the parties.
(2.) THE prayer of the petitioner in this application is to quash the communication as contained in Annexure -9 made to the petitioner by the respondent C.C.L. dated 09/10.03.2004 rejecting the application of the petitioner for appointment on compassionate ground. Further prayer of the petitioner is for a direction to the respondents to appoint him on compassionate ground. The relevant facts in short for consideration of the present case are that the father of the petitioner Somra Manjhi was employed as a labourer under the respondent C.C.L and he died in harness on 18.03.1999.
(3.) ACCORDING to the petitioner, he applied for appointment on compassionate ground in his father's place under the Scheme of 9.3.2 of National Coal Wage Agreement. He appeared before the Screening Committee but his claim for appointment on compassionate ground was rejected on 16.03.2002 on the ground that the application for appointment on compassionate ground was made after a lapse of more than one year i.e. beyond the period prescribed for making application for such appointment.;