RASAMAY PAUL Vs. CENTRAL COALFIELDS LTD.

JUDGEMENT

(1.) THE present writ petition has been filed for issuance of an appropriate writ, order of direction commanding upon the respondents to immediately and forthwith pay full compensation amount to the petitioner on account of the fact that the petitioner sustained major injuries during the course of his employment due to roof fall in Lower Semana Seam of Sirka (Under Ground) on 5.6.2001.

(2.) IT has also been prayed to grant employment to the petitioners son Raja Paul on compassionate ground under Rule 9.4.0 of National Coal Wage Agreement No. 6 on the ground that he had applied for early retirement way back in 1997 due to bad health. He has further prayed for issuance of a writ of mandamus to allow him to retain the quarter and to pay all retiral benefits.

(3.) THE counsel for the respondent submits that the Medical Board was duly constituted under clause 9.4.0 of NCWA and the decision was duly communicated to the petitioner vide letter No. PO/Sirka/PD -9.4.0/98/7639 dated 30.10.1998 and he was declared fit for the job and duty by the Medical Board.