NARESH MANJHI S/O LATE MOTI MANJHI, R/O VILLAGE BAHERA P.O & P.S. CHARI DIST. HAZARIBAGH Vs. M/S CENTRAL COALFIELDS LTD. THROUGH ITS CHAIRMAN

JUDGEMENT

(1.) Heard the parties.

(2.) The prayer has been made for appointment on compassionate ground and challenge has been made to the order dated 18.07.2013 by which case of the petitioner has been rejected by the respondents-CCL.

(3.) Father of the petitioner was an employee of M/S Central Coal Fields Limited working as Pump Operator in Tapin Project , Ramgarh, who died in harness on 6.12.2006. After the death of his father, the petitioner filed an application before the respondent no.5 for his appointment on compassionate ground as per Rule annexing requisite documents and he has also filed Family Certificate issued by the B.D.O Charhi, Dist. Hazaribagh on 27.07.2007. The application of the petitioner was forwarded to respondent no.4 for appointment on compassionate ground and also forwarded the same to respondent no.3 with recommendation for employment of the petitioner. Mother of the petitioner already died in harness on 12.06.1998. After lapse of more than four years the respondent no.6 has issued letter dated 15/16.2010 that the application for appointment on compassionate ground has been rejected on the ground that the age of the petitioner has been found more than 35 years in the L.T.C. Hence, this writ application.