Mirza Shahzad Beg vs South Eastern Coalfield Limited
2024 Latest Caselaw 4264 MP

Madhya Pradesh High Court

Mirza Shahzad Beg vs South Eastern Coalfield Limited on 13 February, 2024

Author: Vivek Agarwal

Bench: Vivek Agarwal

                                                          1
                           IN      THE    HIGH COURT OF MADHYA PRADESH
                                               AT JABALPUR
                                                    BEFORE
                                      HON'BLE SHRI JUSTICE VIVEK AGARWAL
                                            ON THE 13 th OF FEBRUARY, 2024
                                            WRIT PETITION No. 31652 of 2023

                          BETWEEN:-
                          MIRZA SHAHZAD BEG S/O SHRI MIRZA INAYAT BEG,
                          AGED ABOUT 30 YEARS, OCCUPATION: UNEMPLOYED,
                          R/O IQBAL CHOUK DHANPURI POLICE STATION
                          DHANPURI DISTRICT SHAHDOL (MADHYA PRADESH)

                                                                                     .....PETITIONER
                          (BY SHRI SHIVANSH CHOUKSEY - ADVOCATE)

                          AND
                          1.    SOUTH EASTERN COALFIELD LIMITED THROUGH
                                ITS MANAGING DIRECTOR HEAD OFFICE OF
                                SECL BILASPUR (CHHATTISGARH)

                          2.    DIRECTOR,(PERSONNEL), HEAD OFFICE OF SECL
                                BILASPUR BILASPUR (CHHATTISGARH)

                          3.    GENERAL MANAGER, SECL SOHAGPUR AREA,
                                POST OFFICE DHANPURI DISTRICT SHAHDOL
                                (MADHYA PRADESH)

                          4.    REGIONAL    MANAGER    (PERSONNE) SECL
                                SOHAGPUR     AREA POST OFFICE DHANPURI
                                DISTRICT SHAHDOL (MADHYA PRADESH)

                          5.    DEPUTY REGIONAL MANAGER, DHANPURI
                                O.C.M. SUB AREA DHANPURI DISTRICT SHAHDOL
                                (MADHYA PRADESH)

                          6.    MINES MANAGER, O.C.M. SUB AREA, DHANPURI
                                DISTRICT SHAHDOL (MADHYA PRADESH)

                                                                                  .....RESPONDENTS
                          (NONE)

                                This petition coming on for admission this day, th e court passed the
Signature Not Verified
Signed by: TULSA SINGH
Signing time: 2/13/2024
6:20:01 PM
                                                              2
                          following:
                                                               ORDER

Petitioner's contention is that petitioner had moved an application for grant of compassionate appointment. He has been denied compassionate appointment under the aegis of South Eastern Coalfields Limited on account of pendency of a criminal case pertaining to family matter.

2. It is submitted that respondents have given him an understanding that as soon as that case is settled, they will consider petitioner's application for grant of compassionate appointment.

3. In view of such facts, this petition can be disposed of that as and when petitioner's criminal case is settled, then petitioner shall file copy of the

judgment passed by the concerned Criminal Court before the authority i.e. respondents No.3 and 4 within 15 days of such judgment and the respondents shall consider and decide the eligibility of the petitioner strictly in accordance with the policy of the respondents within further period of 45 days.

4. This Court has not expressed any opinion on the merits of the case.

5. In above terms, this petition is disposed of.

(VIVEK AGARWAL) JUDGE ts