MANJU DEVI Vs. CENTRAL COALFIELDS LTD

JUDGEMENT

(1.) Heard Mr. Saurabh Shekhar, the learned counsel for the petitioner and Mr. Shivam Sahay, the learned counsel for the respondent C.C.L.

(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 preferred this writ petition for a direction upon the respondents to consider the case of the petitioner for appointment on compassionate ground on the basis of valid succession certificate issued in favour of the petitioner in Succession Case No.32 of 2013 vide judgment dated 26.02.2015 passed by the court of learned Principal District Judge, Hazaribagh.