RAJESH KUMAR Vs. CENTRAL COAL FIELDS LTD.

JUDGEMENT

(1.) HEARD the parties finally.

(2.) IN this writ petition, the order dated 9.4.2003 (Annexure -7) was challenged by the petitioner, by which his claim for appointment on compassionate ground was rejected on the ground that his name does not appear in the official records of the ex -employee.

(3.) MR . Ananda Sen, appearing for the respondents, on the other hand submitted as follows. The respondents are required to go by the service records of ex -employee. Petitioner's name did not find place in the service records. The endorsement made at the bottom of the service excerpts to the effect that petitioner was son of the ex -employee, appears to have been made afterwards as there is no counter signature of any competent authority over the same. PS -3 Form is also doubtful as it will mean that at the time of petitioner's birth, the age of his mother was only 13 years, and moreover the said document is sent to CMPF office, and is not part of the records of the Company.