AJAY KUMAR Vs. CENTRAL COALFIELDS LIMITED AND ORS.

JUDGEMENT

(1.) In this writ application, the petitioner has prayed for quashing the letter dated 28.08.2009 issued by the respondent No. 5, wherein the claim for compassionate appointment of the petitioner was rejected.

(2.) The father of the petitioner namely Narendra Singh was working as a Store Keeper in Sirka Colliery, Argada Area of M/s. CCL, who died in harness on 24.08.2007. An application was submitted by the mother of the petitioner on 15.09.2007 requesting therein to provide compassionate appointment to the petitioner. The siblings of the petitioner had already given a No objection with respect to the claim for compassionate appointment of the petitioner. However, by virtue of order dated 28.08.2009, passed by the respondent No. 5, the claim of the petitioner for compassionate appointment was rejected as the name of Ajay Kumar (petitioner) does not figure in the list of dependent of late Narendra Singh.

(3.) Heard Mr. Bishwambhar Shastri, learned counsel for the petitioner and Mr. Ananda Sen, learned counsel for the respondents.