SATYAWAN NAHAK Vs. SOUTH EASTERN COALFIELDS LTD

JUDGEMENT

(1.) HEARD learned Counsel for the parties.

(2.) THIS writ appeal has been filed against the impugned order dated 06.05.2010 passed by the learned Single Judge in W.P. (s) No. 7285/2007 dismissing the writ petition.

(3.) WE also think that a person like the writ appellant, who could not qualify after getting three years training and could obtain passing certificate only in the year 2005, cannot be given parity with others who had submitted their certificates and were declared qualified to hold the post when the vacancies of Mining Sirdars were available after completion of their training i.e. after 1994. Therefore, no benefit can be given to the writ appellant on that ground.