SMT. LALMANI SHARMA Vs. CENTRAL COALFIELDS LIMITED

JUDGEMENT

(1.) Heard learned counsel appearing for the petitioners and the learned counsel for the respondents.

(2.) The prayer of the petitioners, in this application, is for quashing of the decisions contained in the letter dated 07.02.2011 (Annex 5), issued by the Deputy General Manager (P and IR) as well as in the letters dated 28.01.2012 (Annex 9), 29.09.2012 (Annex 11) and 06.11.2012 (Annex 11/1), issued by the General Manager (P and IR), whereby the prayer of petitioner no. 1, to appoint her son (petitioner no. 2) in her place in terms of the recommendations of the Functional Directors of the Central Coalfields Limited pursuant to their meeting held on 13.03.1992, has been refused.

(3.) Petitioner no. 2 claims appointment on account of death of his father, Rajendra Prasad Sharma, who was officiating as the Senior Security Inspector, Central Coalfields Limited, Kathara Project. Petitioner no. 1 is the widow of the deceased and mother of petitioner no.2.