LAWS(JHAR)-2011-11-61

JAI NATH MAHATO Vs. CENTRAL COALFIELDS LIMITED

Decided On November 17, 2011
Jai Nath Mahato Appellant
V/S
CENTRAL COALFIELDS LIMITED Respondents

JUDGEMENT

(1.) Heard counsel for the petitioners as well as Counsel appearing on behalf of the Central Coalfields Limited & OtheRs.

(2.) The prayer in the instant writ petition is for quashing the order dated 5th May, 2008 (Annexure-6 to the writ petition) passed by the Registrar General, Jharkhand High Court, Ranchi pursuant to a direction of the Apex Court deciding the two claim of the petitioners as the erstwhile workmen of the Central Coalfields Limited.

(3.) It is asserted that the coalfield was taken over by the Central Government and out of 125 workmen. 74 were absorbed by the Government. This order was upheld by the High Court and also by the Apex Court. A duty was cast on the Registrar General to identify 74 workmen and do the needful.