SAMBHU DUSHAD Vs. COAL INDIA LIMITED AND OTHERS

JUDGEMENT

(1.) The petitioner complains of the respondent authorities rejecting the petitioner's claim for a compassionate appointment following the death of the petitioner's father in the year 1988.

(2.) The petitioner says that a previous order of July 3, 2014 directed the respondents to consider the petitioner's case.

(3.) Pursuant to the order of this Court of July 3, 2014 on the previous petition of this petitioner, the respondent authorities have considered the entire matter and, by a reasoned order of Oct. 4, 2014, have rejected the application. Cogent grounds have been indicated in the order, not the least of them being that the petitioner was ineligible to be considered for employment at the time that this father died and that the petitioner had not pursued the matter for a period of nearly three decades.