RITU SINGH KHOKHER Vs. COAL INDIA LTD

JUDGEMENT

(1.) Heard Mr. M.M. Sudame, learned Senior Counsel a/b Mr. A.M. Sudame, learned Counsel for the Petitioner, Mr. A.M. Ghare, learned Counsel for the Respondent Nos. 1 & 2 and Ms. S. Tripathi, learned Counsel for the Respondent Nos. 5, 9, 13 & 17. None appears for the other respondents though they have been served in view of the order dtd. 21/06/2024 and the statement of Mr. Ghare, learned Counsel for Respondent Nos.1 and 2, as recorded in the order dtd. 29/08/2024.

(2.) The Petition questions the communication dtd. 18/11/2022 (Page No. 129), by which the request of the Petitioner for granting promotion and consequential benefits at par with the Employees, who were selected and appointed along with her, has been turned down on the ground that she has been declared fit to join the duties after six weeks of delivery as per the Extant Medical Attendance Rules of the company, on account of which, though she was selected on 04/01/2012, but since she has joined on 28/06/2012, consequent to being declared fit as a result of her delivery, her request could not be accepted.

(3.) The following position came to be recorded on 05/09/2024:-