SUDIP KUMAR BAJPAYEE Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner is the son of a female employee of Eastern Coalfields Ltd. Coal India Ltd. published a "Special Female Voluntary Retirement Scheme-2014" on 4th March, 2014. The Scheme was effective from 17th March, 2014 for a period of six months i.e. upto 16th September, 2014.

(2.) The mother of the petitioner being eligible for the said Scheme applied for providing employment to her son being the petitioner herein on 25th June, 2014. The application of the mother of the petitioner was scrutinised and being found eligible the nominated son, that is, the petitioner was directed to appear before the screening committee with all original documents vide a communication dated 15th/16th July, 2014. The petitioner was subjected to a medical examination by the Medical Examination Board on 12th August, 2014.

(3.) Coal India Limited published a revised Scheme on 26th November, 2014 under the name and style of Coal India Special Female Voluntary Retirement Scheme-2014 Revised.