BHARAT COKING COAL LTD Vs. UJJAWAL KUMAR RAY

JUDGEMENT

(1.) Heard Mr. Mehta, learned Counsel for the appellants and Mr. Ajit Kumar, learned Counsel for the respondents on the point of limitation as well as merit of the case.

(2.) It is an admitted fact that limitation for filing the appeal expired on 19.3.97 and the instant appeal was filed on 23.6.97 and therefore, there is more than three months delay in filing the appeal and as such, the same is barred by limitation. However, considering the important point of law canvassed by the appellants in this appeal, the delay is condoned.

(3.) the question as to whether an illegitimate son of a deceased employee is entitled for appointment on compassionate ground has been answered by the learned Single Judge in affirmative and thus this appeal.