KAPILDEO SHARMA Vs. CENTRAL COALFIELDS LTD

JUDGEMENT

(1.) The appellant who was employed as senior Overman made an application for providing employment to his son in view of the provisions under clause 9.4.0 of National Coal Wage Agreement (in short, NCWA). The case set up by him is that CCL illegally did not consider his application and in the meantime he superannuated from service on 31/1/2016.

(2.) The appellant is aggrieved of order dtd. 6/3/2019 by which WP(S) No. 2606 of 2016, which was filed by him seeking a direction upon CCL to conduct his medical examination for providing employment to his son reckoning the date of medical examination on 22/12/2015 while he was in service, has been dismissed.

(3.) Mr. Saurabh Shekhar, the learned counsel for the appellant would urge that the heart ailment suffered by the appellant must be considered of a permanent nature resulting into loss of employment and while so the application dtd. 17/8/2015 should have been processed by CCL.