BHOLANATH BELDAR Vs. STATE OF JHARKHAND AND ORS

JUDGEMENT

(1.) In this writ petition petition, the Petitioner has prayed for direction on the Respondents to give compassionate appointment to the Petitioner.

(2.) It has been stated that the Petitioner's father, Late Laxmi Narayan Beldar, died in harness on 29thNovember, 1989, while he was posted as Cleaning Mazdoor at Nadkhurkee Project, BlockII Area, Dhanbad. He was permanent employee of RespondentBharat Coking Coal Ltd. At the time of death of his father, the Petitioner was aged about eight years. The Petitioner's mother had filed an application along with an affidavit before the Deputy C.M.E., Nadkhurkee Project, BlockII Area through the Mazdoor Union, declaring that the Petitioner is the legal heir and claimant of her late husband and requesting that since her son was minor, a post be kept vacant for providing him compassionate appointment after attaining his majority. The Petitioner attained majority and applied for compassionate appointment in the office of the Project ManagercumDeputy Chief Mining Engineer, Nadkhurkee Project, BlockII AreaRespondent No. 6 on 30thJuly, 2001 along with supporting documents, but in spite of lapse of a long time, the Respondents have not issued appointment letter till date. The Petitioner made repeated requests and representations, but the same also remained unheeded.

(3.) Mr. Ananda Sen, learned Counsel, appearing on behalf of the Respondents, submitted that the claim of the Petitioner is not proper and reasonable. He is claiming compassionate appointment after lapse of about two decades. Learned Counsel, however, submitted that he is not certain as to whether any order has been passed on the Petitioner's application for compassionate appointment.