DEBU GOPE Vs. EASTERN COALFIELDS LIMITED

JUDGEMENT

(1.) Affidavit-of-service filed on behalf of the petitioner is taken on record.

(2.) Matter is heard extensively in presence of the learned advocates representing the petitioner and the Eastern Coalfields Limited (hereinafter referred to as ECL ).

(3.) In terms of the order dtd. 19/1/2026, petitioner was medically examined by a Medical Board constituted by the concerned authority of All India Institute of Medical Sciences (AIIMS) Kalyani on 24/1/2026, which is few days prior to retirement of the petitioner, i.e., on 26/1/2026/ 31/1/2026. Medical Board was constituted vide office order dtd. 21/1/2026 issued by Deputy Medical Superintendent, AIIMS Kalyani. Findings of the Medical Board run infra: Findings: