RAM SWAROOP MANJHI Vs. BHARAT COKING COAL LIMITED

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondents.

(2.) Petitioner, in this writ petition, is praying for grant of compassionate appointment, in lieu of death of the mother-in-law, who died in harness. Further, a prayer has been made to set aside the order dtd. 7/4/2017, whereby the competent authority has dismissed the claim for compassionate appointment of this petitioner.

(3.) Mother-in-law of this petitioner was a permanent employee of Bharat Coking Coal Ltd., who died in harness on 10/8/2005, leaving behind her husband and wife of this petitioner, being the daughter, who is married. This petitioner being the son-in-law of the deceased, applied for grant of compassionate appointment along with all the documents, but, as no order was passed, he approached this Court by filing W.P.(S) No.3117 of 2016. The said writ petition was disposed of on 28/10/2016, directing the respondents to consider the case and pass an order on merits and act in accordance with the said order, if the order finds favour to the petitioner.