MOUSUMI MUKHERJEE @ MOUSHUMI MUKHERJEE @ MOUSUMI BHATTACHARYYA, W/O RAGHUBIR BHATTACHARYYA Vs. BHARAT COKING COAL LTD

JUDGEMENT

(1.) In the instant writ application, the petitioner has inter alia prayed for direction upon the respondents to comply their own order dated 05.12.1997 by providing three years service in the Company because petitioner has already completed the Training and obtained Nursing Grade-"A" and Midwifery Certificate.

(2.) Heard Mr. Binod Kumar Jha, learned counsel for the petitioner and Mr. Amit Kumar Sinha, learned counsel for the respondents.

(3.) Learned counsel for the petitioner submitted that in the year 1997, the respondents-BCCL invited application for the training of General Nursing & Midwifery from the eligible candidates. The petitioner being eligible applied and after going through the selection process, was selected for training. Learned counsel for the petitioner submitted that as per Clause 10 of the Selection letter, after completion of training, the candidates have to serve the company for three years provided there is vacancy. It has further been submitted that after completion of training, the petitioner approached several times showing her willingness to serve the company and waited for future vacancy and their response, but she was not called for to serve in the Company. In the meantime, the petitioner has crossed the upper age limit, hence she has no other hope other than the present one. On the strength of aforesaid submission, learned counsel for the petitioner submitted that direction may be issued upon the respondents to call her to join the respondents-Company.