(1.) The petitioner has preferred this court for issuance of direction upon the Respondent to provide employment to the dependent son of the petitioner under the provisions/instructions of 9.4.0 of National Coal Wage Agreement (NCWA) on the ground that the petitioner was seriously ill and suffering from the multiple incurable diseases. The submissions made on behalf of the petitioner is that the petitioner was appointed on 31.10.1977 as a Pay-Loader Operator and continuously discharged his duty. Since, the month of June 2008 he could not be able to perform his duty due to serious ailment, as such application was made by him under the provisions of 9.4.0 of NCWA on 7.1.2008 for appointing the son of the petitioner (Annexure-IV). But, no decision has been taken by the Respondent Authority.
(2.) The Petitioner, ultimately was superannuated after attaining the normal age of superannuation on 31.1.2010.
(3.) Now, the grievance of the petitioner is that he had made an application on 7.1.2008, which was not considered by the respondent authority for providing appointment in favour of his son in view of the provisions as contained in 9.4.0 of NCWA.