RAJKUMAR Vs. SOUTH EASTERN COALFIELDS LIMITED

JUDGEMENT

(1.) The petitioner was dismissed from service by the SECL, by order dtd. 11/8/2014. Feeling aggrieved against the order of dismissal, he preferred appeal on 5/12/2014 before the appellate authority of the SECL. The appellate authority by its impugned order dtd. 12/3/2015, disposed of the appeal, rather dismissed the appeal, against which this writ petition under Article 226 of the Constitution of India has been filed.

(2.) Learned counsel for the petitioner would submit that the appellate authority has relied upon the family tree of the petitioner dtd. 21/2/2014 along with the enquiry report. He would further submit that the family tree dtd. 21/2/2014 has been set aside by the Additional Collector, Surajpur by its order dtd. 27/11/2014 and the appeal preferred by the SECL against the said order of the Additional Collector has been dismissed by the Additional Commissioner, Surguja Division, Ambikapur by order dtd. 26/2/2016, despite that, the family tree dtd. 21/2/2014 issued by the Revenue Inspector and countersigned by the Tahsildar, has been relied upon by the appellate authority.

(3.) Learned counsel for the respondents would submit that the appellate authority has properly considered the appeal on merits and therefore no interference is required.