Ramesh Kumar vs South Eastern Coalfield Limited 45 ... on 4 October, 2018

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Chattisgarh High Court

Ramesh Kumar vs South Eastern Coalfield Limited 45 ... on 4 October, 2018

Bench: P. Sam Koshy

                                       1


                                                                      NAFR
               HIGH COURT OF CHHATTISGARH AT BILASPUR

                            WPS No. 6543 of 2018

        1. Ramesh Kumar S/o Basant Lal, Aged About 40 Years, Posted
           And Serving As Category II Electric Helper, Kathona Colliery,
           Post Katgona, Tehsil Patna, District- Korea, Chhattisgarh.
        2. Deepak Kumar Sahu S/o Shree Ram Subhag, Aged About 27
           Years, Posted And Serving As Labourer, Katkona Colliery, Post
           Katkona, Tehsil Patna, District- Korea, Chhattisgarh.
        3. Narendra Kumar Sahu S/o Madan Lal Sahu, Aged About 23
           Years, Posted And Serving As Labourer, Katkona Colliery, Post
           Katkona, Tehsil Patna, District- Korea, Chhattisgarh.
        4. Bhuneshwar Prasad Sahu S/o Sukhlal Sahu, Aged About 27
           Years, Posted And Serving As Labourer, Katkona Colliery, Post
           Katkona, Tehsil Patna, Disrtict- Korea, Chhattisgarh.
                                                             ---Petitioners
                                          Versus
        1. South Eastern Coalfield Limited (S E C L), Through-Its
           Chairman-Cum-Managing Director (C M D), S E C L Bhawan,
           Seepat Road, Bilaspur, District- Bilaspur, Chhattisgarh.
        2. General Manager (Personnel/ N E E / P F / Pension), South
           Eastern Coalfield Limited (S E C L), Secl Bhawan, Seepat Road,
           Bilaspur, District- Bilaspur, Chhattisgarh.
        3. Chief General Manager South Eastern Coalfield Limited (S E C
           L),   Baikunthpur       Area,   Baikunthpur,   District- Korea,
           Chhattisgarh.
                                                           ---Respondents

For petitioners : Shri Nimesh Kumar Jha, Advocate.

       For State       :    Shri Syed Majid Ali, Dy.G.A.


                     Hon'ble Shri Justice P. Sam Koshy
                              Order on Board
04/10/2018

1. The grievance of the petitioners is that the respondents have initiated a recruitment process for filling up the post of Security Guard and the petitioners are eligible for the said post but the applications which the petitioners have filled up are not being forwarded by respondent no.3 to respondent no.2.

2. Given the limited grievance which the petitioners have raised, this Court does not intend to keep the petition pending rather ends of justice would serve if the writ petition is disposed of with a 2 specific direction to respondent no.3 to ensure that if the petitioners are found eligible and suitable for participating in the recruitment for the post of Security Guard and they have made applications in this regard, the same should be forwarded to the competent authority within a period of 15 days from the date of receipt of certified copy of this order. While doing so respondent no.3 shall only ascertain whether the petitioners had filed their applications before the last date of submission of application or not. It shall be the responsibility of the petitioners also to bring to the notice of the respondent no. 2 & 3 with respect to the order passed by this Court.

Sd/-


                                                   (P. Sam Koshy)
Sumit                                                   JUDGE

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