DHARMENDRA KUMAR GOND Vs. CENTRAL COALFIELDS LIMITED

JUDGEMENT

(1.) Petitioners have filed this writ application for issuance of an appropriate writ (s) / direction (s) in the nature of mandamus directing the Respondent authorities to allow them to participate in the further selection process as prescribed in Advertisement dtd. 28/3/2023. Petitioners have further prayed for a direction upon the Respondent authorities to determine their eligibility on all aspects, considering the Note-B of the Advertisement dtd. 28/3/2023, wherein the petitioners claim to possess the necessary qualification that meet the eligibility criteria outlined in the advertisement. They have finally prayed for issuance of a direction upon the Respondent authorities to release the final selection list based on the previously published provisional merit list and to issue appointment letter in their favour.

(2.) Case of the petitioners is that vide Employment Notice Ref. No. CCL/Recruitment Adv-Stat/032023/63 was published by the Respondent Central Coalfields Limited (CCL) on 28/3/2023, application was invited for filling up the vacancies of various posts including the post of Assistant Foreman (Electrical).

(3.) The Advertisement / Employment Notice was published under Special Recruitment Drive for SC/ST/OBC candidates.