SURAJ KUMAR RAWANI @ SURAJ RAM, SON OF LATE ETWARI RAM Vs. BHARAT COKING COAL LIMITED THROUGH ITS CHAIRMAN-CUM-MANAGING DIRECTOR

JUDGEMENT

(1.) Ms. Madhulika Dasgupta, the learned counsel appears for the respondent no. 6.

(2.) The petitioner is aggrieved of order dated 22/27.08.2016 by which his claim for compassionate appointment has been declined.

(3.) Plea urged on behalf of the petitioner is that the decision on compassionate appointment to the petitioner, which was kept in abeyance in view of pendency of Reference No. 253 of 2000, after the aforesaid industrial dispute ended in "No Dispute Award" stands revived.