LILWA BHUIYAN Vs. CENTRAL COALFIELDS LIMITED

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 visual quality.

(2.) The instant intra-Court appeal is under Clause 10 of the Letters Patent directed against the order/judgment dtd. 8/7/2019 passed by learned Single Judge of this Court in W.P.(S) No. 2424 of 2019 whereby and whereunder the prayer for direction upon the respondents to consider the case of the writ petitioner for appointment on compassionate ground on account of death of his mother, who died in harness, having been denied by the respondents, has been refused to be interfered with by the learned Single Judge vide impugned order. The brief facts of the case which need to be enumerated herein, read as under:-

(3.) Learned counsel appearing for the petitioner before the writ court has taken the ground that if the age of the dependant is medically assessed, the lower age ought to have been considered instead of considering the higher age and as such, the order dtd. 16/6/2015 is arbitrary, illegal and fit to be quashed and set aside.