- (1.) This writ application has been filed for quashing the letter no. GM ( P&IR)/UP/KUJU/Writ/312/1554 dated 17.05.2013( Annexure -7), whereby respondent no.3 refused to provide appointment to the petitioner as per N.C.W.A -IV. Petitioner further prayed for issuance of a direction commanding the respondents to give appointment to the petitioner as per N.C.W.A -IV.
(2.) It is stated that petitioner's mother was working in CCL, Ara Colliery, Kuju Area, Ramgarh and she died on 04.12.1993 in harness. It is an admitted position that at that time, petitioner was minor, aged about 10 years. It is stated that at that time, all the monetary benefits relating to her mother had already been given to the petitioner. Thereafter, petitioner applied for appointment on compassionate ground in the year 2002. The aforesaid application of the petitioner rejected by the respondents - CCL. Thereafter, petitioner filed writ application bearing W.P.(S) No. 2118 of 2004, which was dismissed on 19.06.2006. Petitioner then challenged the aforesaid order by filing letters patent appeal bearing L.P.A.No. 453 of 2006, which was also dismissed on 07.11.2006. Thereafter, petitioner filed special leave petition before the Hon'ble Supreme Court being S.L.P.(C) No. CC16037/2008, but the same also dismissed on 12.12.2008.
(3.) It appears that thereafter, petitioner filed an application before His Excellency the President of India. It appears from Annexure -6 series that representation of the petitioner sent to the Ministry of Coal, Govt. of India for consideration. The Ministry of Coal, Govt. of India vide letter dated 22.03.2013 sent the aforesaid representation of the petitioner to the Chairman -cum - Managing Director, CCL for consideration with the following directions : (i) All grievances need to be acknowledged within three days; (ii) All grievances are to be finally redressed within 60 days. If longer period is involved, the complainant is to be informed through an interim reply within 60 days indicating the reason for delay and additional time required for final redress. (iii) In case it is not feasible to accede to his/her petition, a reasoned reply may be issued to aggrieved citizen." ;