KULDIP ORAON Vs. CENTRAL COAL FIELDS LIMITED

JUDGEMENT

(1.) The appellant- writ petitioner (hereinafter referred to as the appellant) is aggrieved of the order dtd. 5/8/2016 passed in W.P.(S) No.6943 of 2013. By this order his challenge to the order dtd. 4/1/2013 by which his claim for compassionate appointment has been declined has failed.

(2.) Mr. Om Prakash Prasad, the learned counsel for the appellant submits that the employer- M/s CCL which has taken about 4 years to take a decision on the application for compassionate appointment cannot take the plea of delay in raising a claim for compassionate appointment.

(3.) It is submitted that the application for compassionate appointment for the elder brother of the appellant was submitted within time and after his death another application was submitted on 3/8/2002 which was also within time.