SUMITRA DEVI Vs. M/S COAL INDIA LTD.

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned counsel for the Eastern Coalfields Limited.

(2.) The petitioner has filed this writ application for a direction upon the respondent, Eastern Coalfields Limited, to give the benefits of the Female Voluntary Retirement Scheme, 2002, to the petitioner, thereby accepting the voluntary retirement of the petitioner and to give an employment to her son.

(3.) The scheme was floated by the Eastern Coalfields Limited on 7/12.11.2002 which is known as "Special Female Retirement Scheme" and has been brought on record as Annexure-2 to the writ application. According to the said scheme, the scheme was applicable only to regular/permanent female employees of the Company, as may be considered surplus to the requirement. The petitioner, being a permanent employee under the Eastern Coalfields Limited, also gave her application under the Special Female Retirement Scheme on 2.12.2012, which has been brought on record as Annexure-1 to the writ application. The petitioner has prayed for employment of her son at her place under the said scheme.