NARAYAN DAS Vs. CENTRAL COALFIELDS LTD. AND ORS.

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The present writ petition has been filed by the petitioner for issuance of direction upon the respondents to appoint the petitioner on compassionate ground under the provisions of Clause 9.3.2 of National Coal Wage Agreement-VI (hereinafter referred to as "NCWA-VI").

(3.) The factual matrix of the case is that the father of the petitioner was in service of respondent No. 1 (CCL) since 16.01973 and he was posted as Piece-Rated Mazdoor at C.P. Siding of 26 No. Incline of Giridih Project under the respondent no. 4. During the service period, the father of the petitioner fell ill, who ultimately died in harness on 10.09.200 Thereafter, the mother of the petitioner applied for her compassionate appointment on 17.10.2003, but since she had already attained 52 years of age and was physically weak, she and other dependants in the family nominated the petitioner for compassionate appointment. Accordingly, the petitioner applied for compassionate appointment with all the details as per rules, but no action was taken by the respondent-CCL leading to filing of the present writ petition.