SANJAY PRASAD Vs. CENTRAL COAL FIELD LTD
LAWS(JHAR)-2010-5-40
HIGH COURT OF JHARKHAND
Decided on
May 28,2010
SANJAY PRASAD
Appellant
VERSUS
AMIT KUMAR,DIRECTOR, PERSONNEL, C.C.L., RANCHI,CENTRAL COAL FIELD LTD. THROUGH ITS C.M.D., RANCHI,CHAIRMAN CUM MANAGING DIRECTOR, C.C.L., RANCHI,DIRECTOR, TECHNICAL, PROJECT AND PLANNING, C.C.L., RANCHI,GENERAL MANAGER (B.S.) BARKA SAYAL AREA, RAMGARH,PROJECT OFFICER, SAUNDA 'D' COLLIERY, BHURKUNDA, RAMGARH
Respondents
JUDGEMENT
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(1.) Heard the learned counsel for the parties.
(2.) In this writ application, the petitioner has challenged the order dated-21.11.2006, passed by the General Manager (B.S.), Barka Sayal Area, Central Coalfields Ltd. Ramgarh, (Annexure-12), whereby the petitioner's claim for employment, in lieu of the petitioner's land, which the Respondent-C.C.L. has acquired, has been rejected.
(3.) It appears that earlier, the petitioner by filing a writ application vide W.P. (S) No. 4687 of 2001, had prayed for a direction upon the Respondent-C.C.L. to consider his case for appointment as per scheme, to grant employment to one of the member of the family of which land has been acquired.;
(2.) In this writ application, the petitioner has challenged the order dated-21.11.2006, passed by the General Manager (B.S.), Barka Sayal Area, Central Coalfields Ltd. Ramgarh, (Annexure-12), whereby the petitioner's claim for employment, in lieu of the petitioner's land, which the Respondent-C.C.L. has acquired, has been rejected.
(3.) It appears that earlier, the petitioner by filing a writ application vide W.P. (S) No. 4687 of 2001, had prayed for a direction upon the Respondent-C.C.L. to consider his case for appointment as per scheme, to grant employment to one of the member of the family of which land has been acquired.;
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