RANJAN GOSWAMI Vs. COAL INDIA LTD. & ORS.

JUDGEMENT

(1.) In the present writ application the petitioner prays for a direction on the respondent authorities to provide him with a job under the National Coal Wages Agreement Scheme (in short NCWA Scheme). The petitioner's case:-

(2.) The petitioner's father, Shiba Pada Goswami, was appointed as a General Mazdoor in 1978 by the Bharat Coking Coal Ltd. (in short BCCL) at the Basantimata Colliery. On 6th Feb., 1998 the said Shiba Pada Goswami, a permanent employee of Basantimata Colliery, died in harness.

(3.) Since the petitioner's father was the sole earning member of the family, upon his death, the family faced tremendous financial crisis. Accordingly, the petitioner made an application dated 18th May, 1998 before the Chief General Manager, Basantimata Colliery stating that the said Shiba Pada Goawami did not disclose the name of the petitioner and his brother in the service register of the company but that, in fact, they were the two sons of the deceased and as such, the service benefits should be released in their favour.