RAMLAL DUSAD SON OF LATE RAMDHYAN DUSAD, EX TIMBER MISTRY, RESIDENT OF VILLAGE KAJARU KHURD, P.O. KAJARU KHURD, P.S. BISRAMPUR, DIST PALAMU, JHARKHAND Vs. CENTRAL COALFIELDS LIMITED, THROUGH ITS CHAIRMAN

JUDGEMENT

(1.) In this application, the petitioner has prayed for a direction upon the respondents to take immediate steps for appointment of the petitioner on compassionate ground as the father of the petitioner had died in harness on 02.01.2010.

(2.) Briefly stated the facts are that the father of the petitioner namely late Ram Dhayan Dusadh was employed as a Timber Mistry in Bhurkunda Colliery of M/s. Central Coalfields Limited who had died in harness on 02.01.2010. An application was submitted by the mother of the petitioner for employment of her elder son namely Jagjiwan Dusadh on compassionate ground but the same was rejected as the elder son had already crossed the upper age limit of thirty five years.

(3.) An application was submitted by the mother of the petitioner in which a request was made for payment of monetary compensation to her and to keep the petitioner in the live roster for employment on compassionate ground as the petitioner was a minor. Since no steps were taken by the Management for providing compassionate appointment to the petitioner the present writ application has been filed.