Rajesh Kumar, J. - (1.) Heard counsels for the parties.
(2.) Present writ petition has been filed against the Award dated 29.03.2004 passed by the Presiding Officer, Central Government Industrial Tribunal No.2, Dhanbad in Reference No.258 of 1999 whereby learned Tribunal has answered the reference in favour of the workman, directing the management to give compassionate appointment to the dependent.
(3.) From the pleading and argument, it appears that the deceased employee namely, late Talo Devi was Badli/Casual worker under the petitioner- BCCL, who died in harness on 26.03.1984. At the time of her death, age of her son namely, Sri Pati Ram Sao was 10 years and he has applied for compassionate appointment on 26.07.1994 on attaining the age of majority. The application for compassionate appointment has been made after 10 years of her death.;