BABULAL GOWALLA Vs. BHARAT COKING COAL LTD

JUDGEMENT

(1.) HEARD the parties.

(2.) THE petitioner- Babulal Gowalla claimed to be the son of late Ramjee gowalla has applied for appointment on compassionate ground, as his father died in harness on 16. 2. 1990, but as no order regarding appointment of the petitioner was made, he preferred a writ petition bearing C. W. J. C. No. 284 of 1999r, wherein the respondents took a plea that the petitioner has failed to establish the relationship as son and father in between the petitioner- Babulal Gowalla and Late ramjee Gowalla.

(3.) THEREUPON, this Court disposed of the writ petition on 11. 1. 2001 directing the petitioner to produce a copy of the order passed in C. W. J. C. No. 284 of 1999r along with the affidavit of the widow of the deceased-Ramjee Gowalla and any other document in support of the claim of the petitioner being son of late Ramjee gowalla and at the same time, option was also given to the respondents to get the matter inquired into from the concerned Superintendent of Police.