GULAB SINGH Vs. CENTRAL COALFIELDS LIMITED

JUDGEMENT

(1.) Heard Mr. Ratnesh Kumar, learned counsel appearing on behalf of the petitioner.

(2.) Heard Mr. A.K. Das, learned counsel appearing on behalf of the respondents along with Mr. Sahay Gaurav Piyush, Advocate.

(3.) The learned counsel for the petitioner submits that this writ petition has been filed for quashing the order dtd. 27/1/2009 (part of annexure-7 series) passed by the Respondent No. 4 whereby the claim of compassionate appointment of the petitioner has been rejected without proper verification of the claim/entitlement of the petitioner. The learned counsel submits that the impugned order has been passed pursuant to the order passed by this court in W.P. (S) No. 5357 of 2007 dtd. 27/11/2008 (Annexure-1).