CHANDRIKA PRASAD Vs. CENTRAL COAL FIELDS

JUDGEMENT

(1.) The present writ petition has been preferred by the petitioner for getting compassionate appointment because his father has expired on 30th March, 1997, while in service of the respondents.

(2.) Learned counsel for the petitioner submitted that the only reason advanced by the respondents is that the name of the petitioner was not reflected in the service.

(3.) Learned counsel for the respondents submitted that over and above the aforesaid grounds, even otherwise also, much time has lapsed and, thus, the very purpose for compassionate appointment has been frustrated by now. Learned counsel for the respondents has further relied upon the decisions, rendered by the Hon'ble Supreme Court in the case of State of U.P. v. Paras Nath, 1998 2 SCC 412, as also Sanjay Kumar v. State of Bihar & Ors., 2000 7 SCC 192.