JAGDISH DAS Vs. CENTRAL COALFIELDS LIMITED

JUDGEMENT

(1.) Heard learned counsel representing the petitioner and learned counsel representing the respondents.

(2.) By filing this writ petition, the petitioner has challenged the Memo No.PO(G)/PD/9.3.0/16/1713 dtd. 11/9/2016 (Annexure-4 to the writ petition), whereby the claim of the petitioner for grant of compassionate appointment has been rejected by the respondent-Central Coalfields Limited, on two grounds.

(3.) The first ground is that the claim for compassionate appointment of the petitioner was made after 1 1/2 years from the date of death of his father, which is beyond the period which has been prescribed by the respondents in their circulars.