GOVIND GANJHU Vs. CENTRAL COALFIELD LIMITED

JUDGEMENT

(1.) I have heard learned counsel for the petitioner and learned counsel for the respondents.

(2.) By this writ petition, the petitioner seeks quashing of order of the respondents, by which the petitioner's claim for compassionate appointment in place of his deceased father has been rejected and further seeks reconsideration of his case for compassionate appointment by the respondents.

(3.) As the facts transpire from the records, the petitioner's father was murdered while in service and on the very next day a criminal case was registered in which the prosecution alleged that the petitioner, along with other persons, had committed the murder of his father. It was alleged by the prosecution that the mother of the petitioner had died and his father had remarried and started living with his second wife, separately from the petitioner. The petitioner wanted the job of his father as also perhaps the property and in that greed he committed the murder of his father.