JUDGEMENT
Shree Chandrashekhar, J. -
(1.)The petitioner is aggrieved of order dated 12.06.2018 by which his application for compassionate appointment has been rejected on the ground that it was submitted beyond one and half years from the date of death of the ex-employee.
(2.)Petitioner's father namely, Baijnath Mahto was a permanent employee under the respondent-M/s Central Coalfields Limited. He who was employed as "Pump Operator" Cat.-IV at Pundi Project, Kujju Area died in harness on 11.09.2014. On the application of his mother seeking compassionate appointment for the petitioner's elder brother, his age was verified by the Medical Board on 23.12015 and finding that he had already crossed the maximum age for employment under the respondent-M/s Central Coalfields Limited, that is, 35 years, the application seeking compassionate appointment for him was rejected on 103.2016. The petitioner has asserted, and the respondents have not denied, that on 103.2016 itself his mother has submitted a representation now for his compassionate appointment. At that time, that is, on 103.2016 the petitioner was aged about 21 years. He was also called for his age assessment by the Medical Board on 23.07.2016, however, when he did not receive further communication, compelled, he has come to the Court.
(3.)During pendency of the writ petition by the impugned order dated 12.06.2018 application for his appointment on compassionate ground was rejected on the ground of delay.
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