MUDGAR PRADHAN Vs. MAHANADI COAL FIELDS

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) THE petitioner has filed this writ application for a direction to the opposite parties to give an employment to his son -in -law under the provisions of the National Coal Wage Agreement -VI.

(3.) A counter -affidavit has been filed by the opposite parties and it is submitted by Mrs. Sikdar, the learned counsel for the opposite parties, that the person, who seeks an appointment under the opp.parties for which this writ application has been filed, being the brother -in -law of the deceased, is not entitled to get the benefit since there is no such provision.