Calcutta High Court
Sri Mongal Chandra Pal & Anr vs The Coal India Ltd. & Ors on 1 July, 2014
Author: Arindam Sinha
Bench: Arindam Sinha
ORDER SHEET
W.P. No. 1649 of 2008
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
ORIGINAL SIDE
SRI MONGAL CHANDRA PAL & ANR.
Versus
THE COAL INDIA LTD. & ORS.
BEFORE:
The Hon'ble JUSTICE ARINDAM SINHA
Date : 1st July, 2014.
Appearance :
Mr. Satyajit Mondal, Adv.
Mr. Subrata Ganguly, Adv.
... for the petitioner
Mr. A. Banerjee, Adv.
Mr. P. K. Das, Adv.
... for the E.C.L.
The Court : The petitioners have prayed for issuance of
mandamus upon the respondent for, inter alia, obtaining employment
under the land losers scheme in the Sonerpur Bazari Open Ast Project. On behalf of the petitioners it is submitted that his name did appear under serial no. 41 in the panel prepared in May 1993.
The respondent authority namely respondent no. 3 is directed to consider a representation to be made by the petitioner regarding the challenge and prayers made in this writ petition. 2 The respondent authority will consider such representation upon giving an opportunity to the petitioner for representation and hearing and to decide by a reasoned order within a period of six weeks from the date the petitioners makes his representations.
The writ petition is disposed of.
Urgent certified photocopy of this order, if applied for, be supplied to the parties subject to the compliance with all requisite formalities.
(ARINDAM SINHA, J.) SBI