PRANAY KUMAR SAHU Vs. SOUTH EASTERN COALFIELDS LTD.

JUDGEMENT

(1.) This writ appeal is by one named in the pleadings as Shri Pranay Kumar Sahu; the writ petitioner in WPS No.4485 of 2017 which has been disposed of by the learned Single Judge through impugned common judgment.

(2.) We have heard the learned counsel for the Appellant and the learned counsel for the SECL, the establishment where the appellant is employed.

(3.) The sum and substance of the case is that the respondent - SECL has proceeded with an action, proposed on the premise that the appellant obtained employment in SECL by impersonating himself as Pranay Kumar Sahu and obtaining employment on compassionate ground referable to the father-in-law of Pranay Kumar Sahu. The case appears to be that the father-in-law of Pranay Kumar Sahu was discharged from service as medically unfit. Such exit of the father-in-law is treated as a ground for appointment of the son-in-law in SECL which is an institution of public employment. Be that as it may, as of now the dispute is as to whether it is too late in day for the SECL to raise the issue.