PRATIVA BISWAS Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS appeal has been preferred at the instance of the writ petitioners assailing the judgment and order dated 12th April, 2006 passed by the learned single Judge whereby and whereunder the said learned Judge refused to grant any relief to the writ petitioners.

(2.) THE writ petitioners are the Nursing staff of the hospitals which were previously under the administrative control of the Coal Mines Labour Welfare organisation and subsequently, transferred to the Eastern Coalfields Ltd, a subsidiary of Coal India Limited.

(3.) IN view of abolition of the Coal Mines Labour Welfare Organisation, government of India decided to transfer the hospitals which were under the administrative control of the said Coal Mines Labour Welfare Organisation to the subsidiaries of Coal India Limited. The appellants/writ petitioners were also given option to join in the services of the Coal Company. The writ petitioners joined the Coal Company upon exercising their option.