Chandradeo Singh vs M/S Central Coalfields Limited & ...
2021 Latest Caselaw 2035 Jhar

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          W.P. (S) No. 6879 of 2017
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Chandradeo Singh. ... ... ... ...Petitioner

-Versus-

M/s Central Coalfields Limited & Ors. ... ... ... ...Respondents

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CORAM: THE HON'BLE MR. JUSTICE DR. S.N.PATHAK (Through: Video Conferencing) For the Petitioner : Mr. Ajit Kumar, Advocate. For the Respondents : Ms. Pooja Kumari, Advocate.

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07/23.06.2021 Heard the parties.

Mr. Ajit Kumar, learned Counsel for the petitioner has thrown challenge to Annexure-5 the order of rejection and submits that the same is not tenable in the eyes of law.

To buttress his argument, learned Counsel places heavy reliance on the judgment of this Court passed in W.P.(S) No.3141 of 2016 (Sahzad Alam vrs. Central Coalfields Limited & Ors.) which has been affirmed up to the Hon'ble Apex Court.

Ms. Pooja Kumari, learned Counsel for the respondents by placing heavy reliance on the order passed by the Division Bench of this Court in L.P.A.No.493 of 2017 (Central Coalfields Limited vrs. Dara Singh & Ors.) submits that compassionate appointment is not the right of the petitioner and in facts and circumstances of the present case he is not entitled for the same. Supporting the impugned order she argues that as the petitioner has crossed the age rightly the order has been passed not to entertain his claim for compassionate appointment.

Counter-affidavit has already been filed.

On the request of the learned Counsel for the petitioner, put up this case on 13.07.2021.

[Dr. S.N.Pathak,J] P.K.S.