ARABINDA MISHRA Vs. COAL INDIA LIMITED

JUDGEMENT

(1.) The present writ petition has been filed, inter alia, questioning the order dtd. 19/1/2017 issued by the General Manager (P&IR), Eastern Coalfields Limited, whereby, further clarification had been sought for from the university and on the failure of the university to provide such clarification, the selection process initiated pursuant to the decision dtd. 25/8/2012 issued by the respondent no.6 would stand cancelled after expiry of six months.

(2.) The petitioner claims to be working as a ward boy in Central Hospital, Kalla, ECIL. According to the petitioner, the respondents had requested the petitioner to report for duty to Radiology Department of the Central Hospital, Kalla, ECIL with effect from 16 th April, 2003. Since then, the petitioner in the year 2011 had decided to enhance his qualification by completing diploma in Radio Imaging Technology through distance course and had accordingly applied before his superior authority. On the basis of his application, the competent authority of the respondents having scrutinized his case had accorded permission by an office order dtd. 22/6/2011, to the petitioner for studying diploma course in Radio Imaging Technology at Periyar University at Salem, on the terms and conditions appearing on the said office order.

(3.) To morefully appreciate the same, the relevant conditions are extracted hereinbelow:-