SAMPAT SINGH RAJPUT Vs. SOUTH EASTERN COALFIELDS LIMITED

JUDGEMENT

(1.) The present writ petition has been filed seeking for an appropriate direction to the respondents to consider the candidature of the petitioner for dependent employment.

(2.) The facts relevant for the disposal of the present writ petition are that father of the petitioner was an employee under the respondents who died in harness on 25/5/1983. It is said that at the time of death of the father of the petitioner, he was only around one month old. Subsequently, after attaining the age of majority he has been making correspondences with the respondents seeking for dependent employment in terms of the policy of the dependent employment applicable in the respondents' establishment.

(3.) A perusal of the pleadings would show that the petitioner reached the age of majority of 18 years in the year 2001. The instant writ petition has been filed in January 2022 that is after around 21-22 years after the petitioner attained the age of majority. The writ petition in fact is being filed after 39 years from the date of death of the deceased employee which took place in May, 1983.