SANJOY YADAV Vs. COAL INDIA LTD. AND OTHERS

JUDGEMENT

(1.) The petitioner is alleging that Eastern Coal Fields Limited acted wrongfully in that it failed and neglected to provide him an employment on compassionate grounds, though he was entitled to that according to rules.

(2.) His father was an employee in the company. He died in harness on Dec. 21, 1997. It has been claimed that mother of the petitioner applied for compassionate appointment for the petitioner. Nothing has been produced to show that any application for compassionate appointment was ever made.

(3.) My attention has been drawn to an indemnity bond dated Feb. 25th, 1998 allegedly submitted by the mother of the petitioner. I find that in that document it was stated that mother of the petitioner had applied for compassionate appointment of the petitioner. From the letter dated Jun, 10th, 1999 issued by the welfare officer of the colliery concerned, I find that a dependant of the deceased employee was one of the persons who were called upon to appear before the screening committee with original papers. It has been stated in the writ petition (para 9) that the petitioner duly appeared before the screening committee, but appointment was not given to him, though similarly situated other persons were favoured with compassionate appointment.