LAWS(JHAR)-2019-4-187

PARMESHWAR NONIA Vs. CENTRAL COALFIELDS LIMITED AND ORS.

Decided On April 11, 2019
Parmeshwar Nonia Appellant
V/S
Central Coalfields Limited And Ors. Respondents

JUDGEMENT

(1.) Petitioner challenges the order dtd. 5/8/2013, by which his application for grant of compassionate appointment has been rejected. He prays for mandamus to grant appointment to the petitioner.

(2.) The facts, as pleaded by the petitioner in the writ application are as follows:-

(3.) From the aforesaid pleadings, the petitioner gave an impression before this Court that the petitioner applied on 28/5/2003 and as one of his brother was in employment, he was given an impression that his case will not be considered as this is a case of double employment.