Naresh Ganjhu vs M/S Central Coalfields Limited
2025 Latest Caselaw 6458 Jhar

Jharkhand High Court

Naresh Ganjhu vs M/S Central Coalfields Limited on 14 October, 2025

Author: Ananda Sen

Bench: Ananda Sen

                                                                 2025:JHHC:31669




             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        W.P.(S) No.5732 of 2025
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Naresh Ganjhu, son of Late Sukhdeo Ganjhu, resident of Village Topa Chowk, near Hanuman Mandir, P.O. Topa, P.S. Mandu, District Ramgarh. ... ... Petitioner Versus

1. M/s Central Coalfields Limited, through its Chairman-cum- Managing Director, Darbhanga House, Ranchi, office at Kutchery Road, P.O. & P.S. Morabadi, District Ranchi.

2. The Director (Personnel), Central Coalfields Limited, Darbhanga House, Ranchi, office at Kutchery Road, P.O. & P.S. Morabadi, District Ranchi.

3. The Senior Manager (Personnel), Central Coalfields Limited, Kuju, P.O. & P.S. Kuju, District Ramgarh.

4. The Project Officer, Central Coalfields Limited, Topa Colliery, Kuju Area, P.O. & P.S. Kuju, District Ramgarh.

... ... Respondents

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               CORAM       : SRI ANANDA SEN, J
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   For the Petitioner(s) :     Md. Razaullah Ansari, Advocate
   For the Respondent(s):      Mr. Abhishek Choudhary, Advocate
                               Mr. Aalok Kumar, Advocate
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02/ 14.10.2025

The petitioner in this writ petition has prayed for the

following reliefs:-

"i) For direction upon the respondents to give appointment to the petitioner on compassionate ground in view of the fact that his father who was appointed to the post of "Cable Man" under the respondents, is missing since 2008 and under the law it will be presumed that he is no more and due to his missing the entire family is in deep financial crunch as he was the sole bread earner of the family.

ii) For direction upon the respondents to make payment of death-cum-retiral benefits of his father, along with statutory interest to the petitioner and his family members."

2. Heard learned counsel representing the petitioner and

learned counsel representing the respondents.

2025:JHHC:31669

3. It is the case of the petitioner that his father, who was a

"Cable Man" under the respondent - CCL, went missing in the year

2008, thus the petitioner is entitled for compassionate appointment

and also for grant of other death-cum-retiral benefits.

4. During the course of argument, it has been fairly

submitted by learned counsel representing the petitioner that a suit

being Civil (Title) Suit No.48 of 2015 seeking declaration in terms of

Section 108 of the Indian Evidence Act, is pending before the Civil

Judge, Junior Division, Hazaribagh, for defence evidence.

5. Admittedly, the employee went missing since 01.04.2008.

Seventeen years have already lapsed. The family has survived the

immediate financial crisis. Thus, there is no ground for giving

compassionate appointment.

5.1. Further, as on date, there is no declaration of civil death.

The issue is still pending before the appropriate Civil Court. Once the

judgment is passed by the appropriate Civil Court, the petitioner

should approach the Authority for claiming the death-cum-retiral

benefits.

6. With the aforesaid observations, this writ petition stands

disposed of.

(ANANDA SEN, J.)

14th October, 2025 Prashant. Cp-2