Shree Chandrashekhar, J. - (1.) THE petitioner has prayed: (i) For issuance of an appropriate writ(s)/order(s) and/or direction(s) for payment of retrial benefits like gratuity with interest and to consider compassionate appointment to his son. (ii) For issuance of writ(s)/order(s) and/or direction(s) for allotment of owned possessed Quarter No. 2001 in Sector 4 -A, Street -3, Bokaro Steel City, Bokaro, to handicapped Employee No. 421264 (petitioner) on honorarium basis and to facilitate the expenses of new Artificial Right Leg with adequate compensation. The brief facts of the case as disclosed in the writ petition are that, the petitioner met with an accident on 28.09.1975. He had served for more than 30 years and superannuated from service on 30.09.2009. It is the case of the petitioner that the company provided a quarter on priority basis in Sector 4 -A, Street 3, Bokaro Steel City with an assurance that employment assistance would be provided to one of the wards on compassionate ground, so that for rest of his life, he can properly maintain himself.
(2.) THE petitioner has brought on record the injury report and the handicapped certificates dated 30.01.1976 and 09.03.2006. Reliance has been placed on the circular dated 12.09.1988 also. The petitioner issued legal notice, however, none of his grievances were redressed and therefore, he has moved this Court seeking relief as noticed above. Heard learned counsel for both the parties and perused the documents on record.
(3.) THE learned counsel for the petitioner has raised a plea that the petitioner was given an assurance and as per the circular of the company, the petitioner is entitled for allotment of quarter on, out of turn basis. He has further submitted that the amount of the gratuity has not been paid to the petitioner.;