Nimai Krishna Roy vs Eastern Coal Fields Limited

It is the case of the petitioner that one acre of land was used and purchased by Eastern Coalfields Limited in several plots in Mouza Mohanpur, and Amdiha P.S. Salanpur & Barabani, District Burdwan.

As per the land loser scheme of the Eastern Coalfields Limited, the petitioner submits that the petitioner or a person from his family was entitled to employment in the ratio of 1 acre: 1 job.

The petitioner relies on recommendation which appears at page 45 of the writ application, signed by the several officials of the Collieries dated October 24, 1992, recommending the case of the petitioner for employment as per the norms of the Company.

Thereafter, the petitioner made several representations to the authorities concerned but no steps have yet been taken in disposing of the matter as per recommendation of the Manager, and surveyor Mohanpur Colliery, Eastern Coalfields Limited and the agent.

This writ petition is disposed of granting liberty to the petitioner to make a detailed representation to the General Manager, Eastern Coalfields Limited, Salanpur Area, District Paschim Bardhaman within a week from date indicating the description of the land that was used and acquired by the Eastern Coalfields Limited and also pointing out the relevant circulars governing the field on the basis of which he had claimed employment for his son as his nominee.

The petitioner will be at liberty to nominate any other person from the family, in case his son has become overaged in the meantime.

The General Manager of the Eastern Coalfields Limited will consider and dispose of the representation of the petitioner in the light of the recommendation appearing at page 45 of the writ application as also in terms of the scheme operating in this regard. Such decision will be taken within a period of four weeks from the date of receipt of the representation of the petitioner. The reasoned order should be communicated to the petitioner within a week thereafter. The concerned authorities will give a hearing to the petitioner or his representative and also to the authorities, of the concerned colliery who were responsible for recommending the case of the petitioner in the earlier occasion.

With the above observations, this writ application stands disposed of.

There will be, however, no order as to costs.

Urgent photostat certified copy of this order be given to the parties on priority basis, if the same is applied for.