TETAR BHUIAN Vs. BHARAT COKING COAL LTD.

JUDGEMENT

(1.) THE grievance of the petitioner in this case is that although his father expired on 23rd January, 1992 and although the respondents went on giving out indications to make necessary correction etc. right up to 1997, and although he informed the respondents on 11.8.2001 vide An -nexure -8 that he has made all necessary corrections as required in the year 1994, yet, the respondents are not taking any positive steps in relation to granting him compassionate appointment in accordance with Law.

(2.) THIS Court normally would not have interferred in this case because a long period of time has lapsed, but because of the fact that the petitioner has brought on record various documents issued under the seal and signature of the respondents themselves, the last of which appears to have been given on 13.7.1997 as contained in Annexure -7 to the writ petition, therefore the only course open to ensure justice to the petitioner is to give him liberty to move a fresh detailed representation before the General Manager, B.C.C.L., Kustaur Area No. 9, Dhanbad, for redressal of his grievance along with a copy of the writ petition which has been filed in this Court as also along with a copy of this order. This representation should be filed within a period of 15 days. Immediately on receipt of the said representation, the General Manager, stated above, shall look into the matter and pass a reasoned order in accordance with Law within a period of three months thereafter.