AYUSH KUMAR VERMA Vs. CENTRAL COALFIELDS LIMITED

JUDGEMENT

(1.) C.A.V. on 10/11/2022 Delivered on 06/12/2022 09/6/12/2022. Heard learned counsel for the petitioner and learned counsel for the respondents.

(2.) The petitioner, in this writ application, has prayed for a direction upon the respondents to consider the case of the petitioner for his employment on compassionate ground under the National Coal Wage Agreement.

(3.) The grandfather of this petitioner Late Bhuneshwar Ram was a permanent employee of the respondent Central Coalfields Limited. He died on 17/12/1997. On 10/5/1998, Pradeep Ram, the youngest son of Late Bhuneshwar Ram applied for compassionate appointment. On the ground of belated application, the prayer of compassionate appointment was rejected on 16/4/2012. On 4/5/2012, the Deputy General Manager (P) requested the General Manager (P& IR) to reconsider the claim for compassionate appointment, but on 2/5/2014, said Pradeep Ram expired. After the death of Pradeep Ram, the father of this petitioner namely Rajendra Prasad claimed compassionate appointment. On 23/7/2014, Rajendra Prasad, i.e. the father of this petitioner made an application to substitute him in place of deceased Pradeep Ram. His father also died on 2/8/2014, which prompted this petitioner to seek compassionate appointment. As the respondents have not granted compassionate appointment to this petitioner nor have taken a decision, the petitioner has approached this Court.