RAJ KUMAR PATEL Vs. COAL INDIA LIMITED 10

JUDGEMENT

(1.) The alleged lethargy on part of the Respondent-Company in granting benefits to the Petitioners/Appellants with regard to their right to get employment in the Company after the apprenticeship training undergone in the very same Company and the different levels of litigation pursued at different points of time, are projected in these appeals.

(2.) Grievance is against the judgment passed by the learned Single Judge whereby the writ petitions came to be dismissed, which according to the Appellants is without properly appreciating the facts and figures and the relevant provisions of law, including the observations/declarations made by this Court and also by the Apex Court.

(3.) Shri B.P.Rao, the learned counsel for the Appellant {in Writ Appeal No.48/ 2018 arising from Writ Petition (S) No. 1829 of 2012} led the arguments.