SHAKALDEO RAM, SON OF LATTE SHIV NATH RAVIDAS AND LATE CHINIA KAMIN, RESIDENT OF AT & PO BALSAGRA, PS MANDU DISTRICT RAMGARH, JHARKHAND Vs. CENTRAL COALFIELDS LIMITED THROUGH ITS CHAIRMAN

JUDGEMENT

(1.) The instant petition is at admission stage, however, with the consent of learned counsel for both the sides, taken on board for final consideration.

(2.) Heard learned counsel for both the sides and perused the records.

(3.) Appellant-writ petitioner (hereinafter referred to as petitioner) sought compassionate appointment on account of death of his mother, late Chinia Devi, who died on 20thth Sept., 1991, in harness while working as Piece Rated Worker in Pindara Colliery, C.C.L, Mandu, Ramgarh (hereinafter referred to as C.C.L). At that time, he was of the age of about 12 years as is clear from Annexure - 1 prepared by C.C.L itself. After attaining majority, the petitioner applied for compassionate appointment in the year 1994 but his case was rejected in 1998.