COAL INDIA LTD. Vs. HAMSHIKHA MALLICK

JUDGEMENT

(1.) Heard on I.A.No.01/2016, application for condonation of delay in filing the appeal.

(2.) For the reasons stated in the application, we allow the application and condone the delay in filing the appeal.

(3.) The challenge in this appeal is to the judgment delivered by a learned Single Judge of this Court whereby he held that the clause discriminating between legally adopted son and legally adopted daughter violates Article 14 of the Constitution of India, and therefore, even the adopted daughter would be a daughter entitled to claim compassionate appointment under the Scheme for grant of compassionate appointment to dependents of a workman, who dies while in service.