PRADEEP KUMAR Vs. MINERAL AREA DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) IN this writ application the petitioner has prayed for quashing the letter No. 149 dated 24.6.2004 issued by the Mineral Area Development Authority, Dhanbad whereby the petitioner 's application for compassionate appointment has been rejected on the ground that he has crossed the age limit of 35 years.

(2.) THE petitioner 'scase is that his mother died in harness on 31.10.2001. Thereafter, the petitioner made an application for his compassionate appointment on 6.12.2001. The petitioner 'sdate of birth is 5.4.1967 and as such on the date of application the petitioner 'sage was 31 years 8 months and one day.

(3.) A counter affidavit has been filed denying the claim and supporting the impugned order (Annexure -8). It has been stated that the petitioner is not entitled to compassionate appointment as he became over age at the time when his application was placed before the committee and the same was considered and rejected. The only ground for denial of the Compassionate appointment to the petitioner is his crossing the maximum age limit of 35 years on the date of consideration of the application. Mr. R.S. Mazumdar the learned. counsel appearing for the petitioner submitted that this case is squarely covered by the decision of this Court (supra) and also the decision of case of Babujan Ansari v. State of Jharkhand and Ors. reported in 2003 (4) JCR 676.