GOPI Vs. COAL INDIA LTD

JUDGEMENT

(1.) The petitioner was working in the post of Loader from June 1, 1975 to May 20, 1990 in the office of New Rajnagar Colliery, Hasdeo Area, SECL, Tahsil-Kotma, District Shahdol.

(2.) The petitioner was declared medically unfit by the Area Medical Board on April 6, 1990. The service of the petitioner was terminated w. e.f. May 21, 1990 vide dated May 17, 1990 (Annexure R/l). The petitioner did not challenge the said order and accepted the same.

(3.) The petitioner thereafter submitted his application on July 2, 1990 (Annexure P/2), seeking appointment of his wife Smt. Uttara Bai on compassionate ground. The Respondent Coalfield considered application of the petitioner dated July 2, 1990 and granted employment to Smt. Uttara Bai on the post of the General Mazdoor Category-I by order dated July 25, 1992. Smt. Uttara Bai joined the post on September 7, 1992 and has been continuing to work on the said post.