NARAYAN GANJHU Vs. CENTRAL COALFIELDS LIMITED

JUDGEMENT

(1.) In view of outbreak of COVID-19 pandemic, case has been taken up through Video Conferencing and heard at length. Concerned lawyers have no objection with regard to the proceeding which has been held through Video Conferencing and there is no complaint in respect to audio and video clarity and quality and after hearing at length, the matter is being disposed of finally.

(2.) Heard the parties.

(3.) Petitioner has approached this Court with a prayer for quashing the Letter No. 2545, dated 20/21/9/2017, whereby prayer of the petitioner for his appointment on compassionate ground has been rejected by the respondent no. 3. Petitioner has further prayed for a direction upon the respondents to consider his case for appointment on compassionate ground against death of his father.