CENTRAL COALFIELDS LTD Vs. HALAYA

JUDGEMENT

(1.) IN view of the law laid down by the Supreme Court in the case of Commissioner of Public Instructions vs. K.R. Vishwanath reported in (2005) 7 SCC 206 as well as law down by a Division Bench of this Court in the case of Sushil Kumar Vengra vs. Union of India reported in 2005(1) JCR 282 (Jhr.) [:2005(2) JLJR 585] the respondent cannot seek appointment on compassionate ground after lapse of six months which is the period of limitation prescribed.

(2.) IN view of the above, the order of the learned single Judge is set aside. The appeal is allowed.