- (1.) PUNDEO Singh, the sole respondent was employed as Security Inspector in Heavy Engineering Corporation Limited, Dhurwa, Ranchi. On 1.7.1992, on being found medically unit for the job by the Medical Board, he was removed from service, under clause 36 of the Standing Orders. Against the above decision of the management, he filed C.W.J.C. No. 2860 of 1992 (R), which was disposed of on 18.3.1993 with the following observations and directions: "Having regard to the facts of the case, we are of the opinion that the ends of justice would be served by directing the respondents to consider the case of the petitioner as to whether it is not possible to adjust him against any other suitable post, or in the alternative, if he was found unfit or disabled to the extent of being unable to perform any duty in the services of the Corporation. to have his ward/son considered for employment in terms of the memorandum of settlement dated 14.5.1987." It was also observed that at this stage question of giving Voluntary Retirement Scheme, 1990 to him, shall also be considered in accordance with law.
(2.) PURSUANT to the above direction, the Management constituted a Committee consisting of Manager (P)/HQ, Deputy Manager (Safety) FFP and Deputy Manager (Personnel), HMBP. The said Committee in its report recommended that Pundeo Singh be asked to give details of his ward/son for any future employment, to which he declined and as such the Committee recommended that, as and when he furnishes the details of his ward/son as has been done by Shri Bhudwa Oraon, his case should also be considered at par. The Committee observed that the Corporation was having surplus man power in all areas and in order to reduce manpower, the management has been accepting requests for voluntary retirement of workers in all trades and therefore it was not possible for the Corporation to provide them with any alternative job. However, taking a compassionate view of the case, Pundeo Singh was asked to give name of his dependent/male ward with required particulars so that he could be considered for employment in future as and when such occasion arise.
(3.) IN the meantime, Pundeo Singh filed M.J.C. No. 550 of 2000 (R) in this Court alleging that the order passed by this court on 14.5.1987 in C. W.J. C. no. 2860 of 1992 (R) has not been complied with. Show cause therein was filed by the Corporation and the said case was disposed of on 18.9.2000 with observation that his case was considered by the Committee and he was asked to give the name of his dependent for appointment, but he refused and prayed for his re -appointment. The proceeding was dropped holding that the aforesaid order of the Court was duly complied with.;