MD. TUFAIL KHAN Vs. CENTRAL COALFIELDS LIMITED

JUDGEMENT

(1.) The petitioner, son of the deceased-employee, namely, Md. Irshad Khan, is aggrieved of order dated 24.01.2014 by which his prayer for compassionate appointment has been rejected.

(2.) Plea taken by the petitioner is that when claim of his mother for compassionate appointment was declined he had attained the age of majority and accordingly, he made an application for his appointment on compassionate grounds which has been erroneously rejected by the respondent-authority.

(3.) The employee-Md. Irshad Khan who was employed as Security Guard under the respondent- M/s CCL at Dhori Khas Colliery was killed while preventing theft of coal on 14.01.1994. Mother of the petitioner was the sole nominee in Form-A of the Coal Mines Provident Fund. Claiming compassionate appointment for herself she has submitted an application on 04.07.1996 which was rejected by the respondent-authority by an order dated 17.01999 on the ground that this application was submitted beyond six months' period which was prescribed by the Coal company for entertaining an application for compassionate appointment. His mother again submitted an application on 25.11.1999 for her own appointment on compassionate grounds and subsequently she has submitted another application for compassionate appointment of the petitioner, her son. It appears that the petitioner came to this Court in W.P.(S) No.3175 of 2013 for a direction upon the respondents to dispose of his representations. Pursuant to order dated 29.10.2013 by which the writ petition stood disposed of, the respondent-authority has passed the impugned order dated 24.01.2014 declining claim of the petitioner for compassionate appointment.