RAJU BOURI Vs. EASTERN COALFIELD LTD.

JUDGEMENT

(1.) The writ petition has been filed by the petitioner seeking to quash the impugned Memo dated 23/27/7/2018 and to direct the respondents to consider the claim of the petitioner for grant of employment under die-in-harness category.

(2.) The case of the petitioner is as follows:-

(3.) Respondent No.6/ECL filed affidavit-in-opposition, inter alia, stating that the concerned workman has not declared all the particulars in the Service Excerpt, but he declared all the particulars in supplementary information. On 12/6/2014, the mother of the petitioner submitted an application to provide employment to the petitioner. As per system prevalent in the ECL, one initial medical examination was conducted to find out the physical condition and approximate age of the person concerned. The initial medical examination board has assessed the age of the petitioner as 33 to 38 years as on 7/10/2015.