JAHIRUDIN Vs. CENTRAL COALFIELDS LIMITED

JUDGEMENT

(1.) The petitioner has approached this Court challenging order dated 07.06.2012 whereby, the representation of the petitioner seeking appointment on compassionate ground has been rejected.

(2.) Heard learned counsel for the parties and perused the documents on record.

(3.) The brief facts of the case are that, the father of the petitioner died on 23.10.2011 and an application seeking appointment on compassionate ground was made on 14.05.2012. The claim of the petitioner was rejected by order dated 07.06.2012.