BINOD RAM TIRKEY SON OF LATE NAGENDAR RAM, RESIDENT OF VILLAGE NADIYA, PO AND PS Vs. CENTRAL COALFIELDS LIMITED THROUGH ITS CHAIRMAN

JUDGEMENT

(1.) Heard the parties.

(2.) The petitioner is aggrieved by the order dated 01.03.2011 (Annexure-8) filed by way of I.A. No. 2068 of 2012, which is on record.

(3.) Learned counsel for the petitioner submits that the case of the petitioner has been rejected only on the ground of limitation i.e. delay of one and half months. The application for compassionate appointment was filed on by the petitioner on 17.02.2004 and the death of his father had occurred on 28.06.2002, so admittedly, there was a delay of one and half months. Learned counsel further submits that prior to his application for compassionate appointment filed on 17.02.2004, the petitioner had informed the department by way of a representation on 01.08.2003, however, it was not filed in proper proforma as per the requirement of Central Coalfields Limited but, it cannot be said that the respondents authorities were not informed regarding the death of the father of the petitioner or they were not aware of the representation of the petitioner for compassionate appointment.