DEBI PRASAD BADU Vs. MAHANADI COALFIELDS LIMITED

JUDGEMENT

(1.) IN this writ application, petitioner has made prayer to quash the written test held on 4.7.1999 by the opposite parties for recruitment to the posts of Junior Overman and Mining Sirdar.

(2.) OPPOSITE party nos.2 and 3 are Chief General Managers of Jagannath Area and Ib Valley Area respectivelyunder opposite party no.1 Mahanadi Coalfields Limited.

(3.) PETITIONER 's case is that he has completed three years Diploma course in Mining Engineering in the year 1993. He worked as an Apprentice Trainee for one year with Mahanadi Coalfields Limited after which he was granted "Certificate of Practical Experience". In the month of February, 1999 opposite party nos.2 and 3 requested different employment exchanges in the State for sponsoring the names of eligible apprentices and other eligible candidates for appointment to the posts of Junior Overman and Mining Sirdar in their establishments. Accordingly, names were sponsored by the employment exchanges. Petitioner directly submitted applications with complete bio -data before opposite party nos.2 and 3 on 26.4.1999. He was communicated with call letters under Annexures -1 and 2 to appear in the written test to be held on 4.7.1999 for appointment to the posts of Junior Overman and Mining Sirdar respectively. However, he was not allowed to appear in the written test.