(Manoj Bhuiyan vs . Central Coalfields Ltd. & Ors.)
2023 Latest Caselaw 1694 Jhar

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          W.P.(S). No. 2501 of 2018
              (Manoj Bhuiyan Vs. Central Coalfields Ltd. & Ors.)
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CORAM : HON'BLE DR. JUSTICE S.N. PATHAK For the Petitioner : Mr. A.K. Sahani, Advocate Mr. Ajit Kumar, Advocate For the Respondents : Mr. D.K. Chakraborty, Advocate

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05/ 20.04.2023 It has been submitted by learned counsel for the petitioner that in absence of any educational certificate, the petitioner was sent for medical assessment of age of the petitioner in which his age was assessed between 35-40 years but the respondents has considered average of the same as 37½ years and has rejected the case of the petitioner.

Learned counsel for the petitioner places heavy reliance on the judgment passed by this Court in case of Chandradeo Singh vs. M/s. CCL & Ors. (W.P.S. No. 6879 of 2017) passed on 02.09.2021, which has been affirmed upto the Hon'ble Apex Court in SLP (C). No. 19183 of 2022.

However, nothing has been brought on record to show that age of the petitioner has been assessed as 35-40 years.

List this case on 13.05.2023.

In the meantime respondent is directed to bring on record the document showing the age of petitioner as assessed by the Medical Board.

(Dr. S. N. Pathak, J.) kunal