BIKRAM KUMAR MUNDA Vs. CHIEF MANAGING DIRECTOR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) The petitioner is the son of the deceased Santosh Munda who died in harness on 13/12/2007 while working in M/s Bharat Coking Coal Limited. Thereafter the petitioner had approached the Hon'ble Calcutta High Court for grant of compassionate appointment by filing WP No. 468 of 2015 which was disposed of on 7/7/2015. While disposing the said writ application, the Single Judge, Hon'ble Calcutta High Court has held that:

(3.) The petitioner thereafter in terms of the aforesaid order filed a representation before the respondent-Authority which was considered and dismissed by the impugned order dtd. 16/5/2017. In the impugned order it has been held that as per the matriculation certificate of the petitioner, his date of birth is recorded as 3/6/1996 (this fact is admitted by the petitioner), then as per the said date of birth, petitioner was admittedly 11 years 1 month and 10 days on the date of death of his father i.e. on 13/12/2007. As per National Coal Wage Agreement a minor of 11 years 1 month and 10 days cannot be kept in live roster to get the benefit of compassionate appointment on attaining majority. The scheme does not provide for such. On this ground his claim for compassionate appointment was rejected.