Sambuddha Chakrabarti, J. - (1.) The petitioner is an employee of the Eastern Coalfields Limited at Haripur Colliery.
(2.) In the year 2015, the Coal India Limited introduced a retirement scheme known as "Coal India Special Female Voluntary Retirement Scheme (the Scheme, for short) to fulfil the objective of Mission-2020 for meeting the requirement of statutory/technical manpower by imparting training to the nominated sons of the VRS optees in different trades. It contained certain conditions to be fulfilled in order to get advantage of the same.
(3.) The petitioner applied for retirement under the said Scheme and nominated her son Shantanu Kumar in accordance with the Scheme through the application dated February 25, 2014. The grievance of the petitioner is that she had acted as per the provisions of the Scheme with the expectation that the respondents would consider her case regarding the nomination of her son in future employment. It is the case of the petitioner that on or about July 21, 2016, the nominated son of the petitioner addressed a letter to the authorities intimating them that there were some mistakes in filling up the nomination form. The mistake referred to was with regard to his date of birth. According to him, due to certain mistake in the Matriculation certificate, the authorities had initially printed June 3,1985 as the date of birth of the nominated son of the petitioner. However, it was manually corrected by the authorities as December 31, 1985. A fresh copy of the mark-sheet was forwarded to the respondents where the date of birth of the nominated son was recorded as December 31, 1985.;