MD ELIAS KHAN Vs. STEEL AUTHORITY OF INDIA LTD
LAWS(CAL)-2006-6-50
HIGH COURT OF CALCUTTA
Decided on June 08,2006

MD.EUAS KHAN Appellant
VERSUS
STEEL AUTHORITY OF INDIA LTD. Respondents

JUDGEMENT

ARUN KUMAR MITRA, J. - (1.) The writ petition relates to a claim for absorption as Trade Apprentice in Durgapur Steel Plant. FACTS IN BRIEF
(2.) A publication was announced in the newspaper on 15th October, 1993. This was for recruitment of Trade Apprentice under Durgapur Steel Plant. In that advertisement qualification was prescribed as Madhyamik passed with Group of Science and the age of the claimants was declared to be 18 to 23 years as on 1st September, 1993.
(3.) Pursuant to the said advertisement the petitioner made an application and as he was registered under the local Employment Exchange, the Employment Exchange also sponsored his name and many other names for the said post.;


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