DEEPAK RAM Vs. CENTRAL COALFIELDS LIMITED

JUDGEMENT

(1.) THE present writ petition has been preferred by the petitioner for getting compassionate appointment, because his father has expired on 18th January, 1993 while in service of the respondents. The petitioner, being the son of the deceased employee, applied within the stipulated time for getting compassionate appointment and since the respondents have not appointed the petitioner, the present writ petition has been preferred in the year, 2011.

(2.) HAVING heard learned Counsel for both the sides and looking to the facts and circumstances of the case, I see no reason to entertain this writ petition, mainly for the following reasons: