PARMESHWAR SAO Vs. CENTRAL COALFILDS LIMITED

JUDGEMENT

(1.) Heard the parties.

(2.) The prayer of the petitioner in this writ petition is to direct the respondents to appoint him on the regular basis on the post of Dozer Operator and to provide him the admissible salary for the said post since 1996 as because the petitioner has been continuously discharging the duties of Dozer Operator on the orders and directions of the respondents.

(3.) The case of the petitioner is that he was initially appointed as Coal Cutter in 1990. Subsequently, in November, 2001, he was sent for training of Dozer Operator Course. After the training, on the orders and directions of the respondents, the petitioner was performing the duties of Dozer Operator as well as of Loader since 1996. It is further stated that now the respondents are taking work of Dozer Operator from him.