SANCHI CHAMAR Vs. CENTRAL COALFIELDS LTD.

JUDGEMENT

(1.) THE matter relates to compassionate appointment. Petitioners seeks appointment on compassionate ground. In 2002 the respondent -management informed the petitioner that the death certificate of his father was doubtful as death certificate of his father was obtained from two different districts. The petitioner again tried to convince the respondent -authority the actual place of death of his father. The respondent by letter dated 24.5.2003 entertained the application of the petitioner and directed him to submit the original death certificate. It is stated by the petitioner that death certificate was submitted in 2003, but no decision has been taken.

(2.) ADMITTEDLY petitioners father died in 1999. The last correspondence made between the parties was in 2003. The instant writ petition has been filed in 2005. Moreover, more than six years have passed from the date of death of the petitioners father. The claim of the petitioner has become belated one, so no relief can be granted to the petitioner is exercise of writ jurisdiction. This petition is dismissed.