BHIM LAL MANJHI Vs. CENTRAL COALFIELDS LIMITED

JUDGEMENT

(1.) With consent of the parties, hearing of the matter has been done through video conferencing and there is no complaint whatsoever regarding audio and visual quality

(2.) The instant intra-court appeal, preferred under Clause 10 of the Letters Patent, is directed against the order/judgment dtd. 9/4/2019 passed by the learned Single Judge of this Court in W.P. (S) No. 2500 of 2012 whereby and whereunder the learned Single Judge, while dismissing the writ petition, has refused to interfere with the order as contained under memo no. 3436 dtd. 21/3/2012 by which the claim of the writ petitioner for appointment on compassionate ground, has been rejected.

(3.) The brief facts of the case, as per the pleadings in the writ petition, which are required to be enumerated, are as hereunder:-