D.G.R.PATNAIK, J. - (1.) PETITIONER in this writ application, has prayed for issuance of a direction commanding upon the respondents to pay forthwith all his retiral benefits including gratuity, leave salary, insurance, bonus and other consequential benefits of Equivalent Citation:2009 -JX(Jhar) -0 -1154 voluntary retirement. A further prayer has been made for a direction to the respondents to allow the son of the petitioner to join in service under the respondents in terms of letter dated 4.1.1995 (Annexure -3), within a specified period.
(2.) HEARD Shri A.K. Shanai, learned Counsel for the petitioner and Shri Rajan Raj, learned Counsel for the respondent BCCL. Facts of the petitioner's case in brief are as follows: The petitioner was initially appointed as a Timber Mistry in Ghanudih Colliery under the respondent BCCL on 12.01.1964. His Service Record was opened and statement of particulars of his service records containing his name, date of birth, post held, date of appointment, CMPF number and list of dependants was given to him on 10.9.1997.
(3.) AFTER having rendered about 30 years of service, the petitioner was found medically unfit to continue in service, although according to his date of birth, he would have attained the age of superannuation sometime in the month of July 1998.;