CENTRAL COALFIELDS LIMITED Vs. SUDHIR RAM

JUDGEMENT

(1.) The Central Coalfields Limited (in short, 'CCL') is in appeal against the order dtd. 20/5/2016 passed in WP(S) No.4485 of 2014.

(2.) The CCL has taken exception to the aforesaid order on the ground that a direction to reconsider the claim for compassionate appointment could not have been passed by the writ Court, twenty-two years after the death of father of the writ petitioner.

(3.) The writ Court has held as under: