DHANESHWAR RAMANI Vs. EASTERN COALFIELD LIMITED

JUDGEMENT

(1.) Heard learned counsels for the parties.

(2.) The instant writ application has been preferred by the petitioner praying therein for the following reliefs:- For directing the concerned respondents to make

(3.) The brief fact of the case is that the petitioner was appointed as Shovel Operator under the respondent coal company. On 21/2/1998, two letters of provisional appointment has been issued to the petitioner and thereafter, the petitioner was appointed under the land loser scheme.