PUNWASI CHOUHAN Vs. BHARAT COKING COAL LTD

JUDGEMENT

(1.) W.P.(S) No.7163 of 2011 has been filed for a direction upon the respondent-M/s BCCL to appoint the petitioner on the post of drill man or any equivalent post on compassionate ground.

(2.) W.P.(S) No.4674 of 2012 has been filed for quashing of letter of intimation dated 07/19.04.2010 by which petitioner's father was intimated that he would superannuate from service with effect from 01.09.2010.

(3.) Before that, father of the petitioner namely, Basudeo Nonia came to this Court in W.P.(S) No.4017 of 2010 challenging the aforesaid intimation dated 07/19.04.2010 but before any effective order was passed in the writ petition father of the petitioner died on 06.01.2011 and by an order dated 08.08.2012 the writ petition was disposed of as withdrawn. It appears that thereafter the petitioner has filed W.P.(S) No.4674 of 2012 challenging the intimation letter dated 07/19.04.2010. Apparent reason for challenging the letter of intimation dated 07/19.04.2010 is that the petitioner is seeking compassionate appointment which can be allowed only when it is found that his father has died in harness.