CENTRAL COALFIELDS LIMITED Vs. ANITA KUMARI

JUDGEMENT

(1.) Heard learned counsel for the appellants.

(2.) The instant appeal preferred under Clause 10 of the Letters Patent is directed against the order/judgment dtd. 4/11/2020 passed by learned Single Judge of this Court in W.P.(S) No.4929 of 2018 whereby and whereunder the learned Single Judge has allowed the writ petition and quashed the impugned order dtd. 2/2/2016 by which the claim of the petitioner for compassionate appointment was rejected and further directed the appellants to take decision afresh in light of discussions made in W.P.(S) No. 2147 of 2018.

(3.) The brief facts of the case as per the pleadings made in the writ petition which require to be referred herein, read as under :-