ASIT KUMAR GURIA Vs. SOUTH EASTERN COALFIELDS LTD

JUDGEMENT

(1.) Heard. Out of several reliefs claimed by the petitioners, now, they are only praying for a direction to the respondents to provide employment to the dependent-son of petitioner No. 1, who, according to them, has become disabled owing to the injuries sustained by him during the course of employment.

(2.) The facts in nutshell as projected by the petitioners are that: on 29.06.2002, petitioner No. 1 sustained injuries resulting in loss of hearing to the extent of 95%. On reference, he was also treated in All India Institute of Medical Science, New Delhi. However, he retired on 31.12.2002 on attaining the age of superannuation. Before retirement, the petitioner filed a representation before the respondents for giving appointment to one of his dependents i.e. petitioner No. 2. However, no order has been passed by the respondents till now.

(3.) By referring to Clause 9.4.0 of the Coal Wage Agreement (Annexure P/10), Mr. Mukhopadhyaya submits that the respondents are bound to give employment to one of his dependents.