BAIJNATH MANJHI Vs. CENTRAL COALFIELDS LTD.

JUDGEMENT

(1.) Heard Mr. Om Prakash Prasad, learned counsel for the petitioner and Mr. D. K. Chakravarty, learned counsel for the respondents.

(2.) By way of this writ petition, the petitioner has prayed for a direction upon the respondents to consider his case for compassionate appointment.

(3.) From the facts appearing from the writ petition, it appears that the mother of the petitioner had died on 03.08.1999 while working under the respondent M/s. Central Coalfields Ltd. (CCL). At the time of death of the mother of the petitioner, the petitioner was aged about 15 years 04 months and in consonance with the provisions of the National Coal Wage Agreement (NCWA), the petitioner had made an application that he shall fill-up the necessary forms in the year 2002 after attaining the age of majority.