DIPAK BAURI Vs. M/S EASTERN COALFIELDS LIMITED

JUDGEMENT

(1.) Heard learned counsel representing the petitioner and learned counsel representing the respondent "" M/s Eastern Coalfields Limited.

(2.) The petitioner in this case, seeks appointment under the Female Voluntary Retirement Scheme (FVRS) on the ground that his grandmother Sabi Bauri, who was in employment of M/s Eastern Coalfields Limited, had taken the benefit of VRS Scheme and under the FVRS, the appointment should have been given but an imposter was appointed in place of son of Sabi Bauri.

(3.) Learned counsel representing the petitioner submits that since later on it was detected that an imposter had taken appointment, this petitioner who is the grandson of Sabi Bauri, should be appointed.