JAGANNATH DHANGAR Vs. COAL INDIA LTD. & OTHERS

JUDGEMENT

(1.) Let the affidavit-of-service filed in Court today be kept with the record.

(2.) The petitioner's father was an employee of respondent No. 2. He died in the year 1998 while still in service. The case of the petitioner was that at the relevant time he was a minor and on attaining the majority he approached the respondents for an employment on compassionate ground. The respondents have not taken any steps towards the petitioner's claim. By this writ petition, he inter alia seeks a mandamus directing the respondents to immediately give compassionate appointment to the petitioner.

(3.) Mrs. Barman Roy, the learned Advocate for the respondents authorities, submits and factually refutes that the petitioner was a minor, on the contrary, she has produced a copy of the service excerpts of the deceased employee from which it appears that the petitioner's year of birth was 1975. From another place of her service book it appears that the petitioner's year of birth has also been mentioned as 1975. She submits that the petitioner was already 23 years old and the question of waiting for the petitioner's attaining majority is not factually correct.