RAMPATI DEVI Vs. SOUTH EASTERN COALFIELDS LIMITED

JUDGEMENT

(1.) Heard Shri Arvind Dubey, learned counsel for the appellant and Shri KK Shrivastava, learned counsel for the respondents on IA-1 of 2019, which is an application for condonation of delay of 16 days in filing this appeal. For the reasons assigned in the application, we find that the appellant has satisfactorily explained the delay. Application for condonation of delay is allowed and the delay in filing appeal is hereby condoned.

(2.) Challenge in this appeal is to the order dated 20.08.2019 passed in WPS-3605 of 2017, whereby the Writ Petition seeking direction to the respondents-SECL to consider appellant's application for voluntary retirement under the scheme floated by respondents known as 'Coal India Special Female Voluntary Retirement Scheme-2015 (For brevity, SFVR Scheme) was dismissed.

(3.) Facts of the case, in a nutshell, are that appellant - Rampati Devi was initially appointed on 31.05.1991 as Gota Maker (General Mazdoor) Category-I. During the course of service, she was given benefit of service linked promotion from time to time and has been posted and working as Gota Maker General Mazdoor Category-II.