CENTRAL COALFIELDS LIMITED Vs. BALESHWAR BEDIA

JUDGEMENT

(1.) With the consent of the parties, hearing of the matter has been done through video conferencing and there is no complaint whatsoever regarding audio and/or video quality.

(2.) The instant intra-Court appeal is under Clause 10 of the Letters Patent directed against the order/judgment dtd. 31/7/2019 passed by learned Single Judge of this Court in W.P.(S) No. 1719 of 2012 whereby and whereunder the learned Single Judge has allowed the writ petition and has quashed the letter dtd. 10/9/2002 whereby the claim of the petitioner for compassionate appointment under National Coal Wage Agreement has been rejected.

(3.) The brief facts of the case which need to be enumerated herein, read as under :-