WESTERN COALFIELDS LTD. Vs. G.N. SHAH

JUDGEMENT

(1.) Heard Shri A.S. Mehadia, the learned Advocate for the petitioner-Management and Shri Shaikh Ayyub, the learned Advocate for the respondent.

(2.) Rule. Rule made returnable forthwith.

(3.) The petitioner-Management has challenged the order passed by the Central Government, Industrial cum Labour Court, Nagpur holding that the action of the petitioner-Management in not accepting the demand of compassionate appointment of Shri Ravi Kumar s/o deceased workman Shri Puranlal is unjustified and illegal and directing the petitioner-Management to give employment to Shri Ravi Kumar commensurate to his skill and qualifications within one month from the date of award.