SAHUD MIAN Vs. CENTRAL COALFIELDS LIMITED

JUDGEMENT

(1.) This Letters Patent Appeal has been preferred by original petitioner against order dated 22nd February, 2016 passed by the learned Single Judge in W.P.(S) No. 1903 of 2015, vide which, the said petition has been dismissed and the prayer of the present appellant for compassionate appointment on the ground of medical illness was rejected.

(2.) Having heard counsels appearing for both sides and looking to the facts and circumstances of the case, it appears that father of this appellant was appointed on 5th May, 1973 as a Clerk in Grade III post in the service of the respondents.

(3.) It further appears that father of the appellant started developing weakness in his limbs in the year 2006 and later on, in the year 2007, he was referred to Hospital at C.M.C., Vellore, Tamilnadu. An operation was carried out in the year 2008 and he was discharged from the said hospital on 12th February, 2008.