CHANDAN RAVIDAS Vs. BHARAT COKING COAL LIMITED

JUDGEMENT

(1.) Heard learned counsel appearing for the appellant and learned counsel appearing for the BCCL.

(2.) One Braham Deo Ravidas was under the employment of Bharat Coking Coal Limited (hereinafter referred to as "BCCL"). He was made to retire on 31.07.2004. The said Braham Deo Ravidas expired on 29.10.2005.

(3.) Thereupon, Chandan Ravidas, son of late Braham Deo Ravidas, filed an application before the authority for his appointment on compassionate ground in the establishment of BCCL. When no decision was taken, he filed a writ application before this Court vide W.P.(S) No.7123 of 2006. That writ application was disposed of on 11.12.2006, directing the Director (Personnel), Bharat Coking Coal Limited, Dhanbad to consider the claim of the petitioner and to pass appropriate order in accordance with law.