UDAY GOSWAMI Vs. EASTERN COALFIELDS LTD.

JUDGEMENT

(1.) Heard Mr.Siddhartha Banerjee, learned counsel for the petitioner. None appears for the respondents.

(2.) This writ petition is filed by the petitioners to quash the impugned order dtd. 12/1/2018 passed by the third respondent and to direct the respondents to forthwith appoint petitioner no.2 in a suitable permanent post in lieu of the acquisition of the plot of land.

(3.) Brief facts are as follows:-