SANJAY BHUIYAN, Vs. CENTRAL COALFIELDS LTD

JUDGEMENT

(1.) Heard Mr. Rahul Kumar, the learned counsel assisted by Mr. Kumar Harsh, the learned vice-counsel appearing for the petitioner and Mr. Arbind Kumar, the learned counsel appearing on behalf of the respondent-CCL.

(2.) This writ petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard.

(3.) The petitioner has filed this writ petition for quashing the order dated 21.10.2017 whereby the claim of the petitioner for appointment on compassionate ground has been rejected by the respondent-CCL. The further prayer is made for issuance of letter of compassionate appointment in favour of the petitioner in view of clause-1 of NCWA-X.