SANJAY DOM Vs. CENTRAL COALFIELDS LTD. AND ORS.

JUDGEMENT

(1.) HEARD the counsel for the parties.

(2.) THE petitioner has challenged the order contained in letter No. 659 dated . 12th April, 2002 (Annexure -8) whereby and whereunder his claim for appointment on compassionate ground under para 9.3.2 of NCWA -V has been rejected on the ground that the application was filed after lapse of about 7 months.

(3.) SIMILAR issue fell for consideration before this Court in the case of Roopna Manjhi v. CCL and Ors., (WP (S) No. 4694 of 2002). This Court, noticed the aforesaid circular dated 12th December, 1995 and vide its Unreported) decision dated 27th November, 2002, observed that the respondents should have allowed about 1 -1/2 years time to the heirs/wards of the deceased employee to apply for compassionate appointment, taking into consideration the fact that the heirs of Hindu employees generally mourn for a period of one year from the date of death.