KAJARU MUNDA Vs. CENTRAL COAL FIELDS LIMITED

JUDGEMENT

(1.) The matter has been taken up through Video Conferencing with the consent of learned counsel for the parties. They have no complaint whatsoever regarding audio/visual quality.

(2.) The instant intra-court appeal is under Clause-10 of Letters Patent directed against the order/judgment dtd. 12/3/2019 passed by the learned Single Judge of this Court in W.P.(S) No.5348 of 2017, whereby and whereunder, the claim of the writ petitioner for appointment on compassionate ground has been rejected refusing to interfere with the order dtd. 9/7/2016, passed by the respondent authority.

(3.) Admittedly, the instant intra-court appeal has been preferred after inordinate delay of 687 days, as per the office report. However, in the instant application, the prayer has been sought for to condone the delay of 699 days.