TRIVENI MAHTO Vs. CENTRAL COALFIELDS LTD. AND OTHERS

JUDGEMENT

(1.) This application has been preferred by petitioner against the order contained in Letter No. 151 dated 9-1-2002 whereby and whereunder the 4th respondent (Senior Personnel Officer (MP) C.C.L. Ranchi) informed the 5th respondent (Staff Officer (Personnel) C.C.L. Hazaribagh) that the claim of petitioner for compassionate appointment has been rejected.

(2.) According to the petitioner his father, Late Kanhu Mahato was an employee of Central Coalfields Limited who died in harness on 3-8-1999. He applied for compassionate appointment within two months but the respondents have illegally rejected his claim.

(3.) The counsel for the respondents referred to Letter No. 151 dated 9-1-2003 and submitted that the petitioner applied for compassionate appointment after more than six months from the date of death of his father. For the said reason, there being delay, the competent authority has not considered his case for compassionate appointment.