CENTRAL COALFIELDS LIMITED Vs. DINESH MUNDA

JUDGEMENT

(1.) The appellant-M/s CCL has filed an affidavit dated 16.07.2018 on service of Dasti summons upon the respondent no. 1. In this affidavit the appellant has asserted that Dasti summons has been served upon respondent no. 1, on 11.07.2018.

(2.) No one appears on behalf of the respondent no. 1.

(3.) The appellant-M/s Central Coalfields Limited is in appeal against the order dated 16.12.2016 passed in W.P.(S) No. 6384 of 2014 by which a direction has been issued to M/s Central Coalfields Limited (hereinafter referred to as M/s CCL) to take a decision afresh on the claim of the writ-petitioner-respondent no.1 for his appointment on compassionate grounds.