CENTRAL COALFIELDS LIMITED Vs. BIPIN MURMU

JUDGEMENT

(1.) Leave granted.

(2.) The appellant- Central Coal Fields Limited is aggrieved by the order dtd. 17/9/2018, passed by the Division Bench of the High Court of Jharkhand at Ranchi, whereby an intra-Court appeal filed by it against the order dtd. 2/12/2016, passed by the learned Single Judge in a writ petition, was dismissed, and it was held that the learned Single Judge was right in holding that the respondent no.1 (Son-in-law of the deceased employee of the appellant) was entitled for being granted compassionate appointment.

(3.) A brief reference to the relevant facts is considered necessary.