DALESHWAR PRAJAPATI Vs. CENTRAL COALFIELDS LIMITED

JUDGEMENT

(1.) By filing this writ petition, the petitioner has prayed for the following reliefs :-

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

(3.) The father of this petitioner, who was employed in the Central Coalfields Limited (C.C.L.), dies in harness on 30/5/2020.