ESTERN COALFIELDS LTD Vs. SIKANDER B P

JUDGEMENT

(1.) HEARD the learned Advocates appearing for the parties.

(2.) CHALLENGING the judgment and order passed by the learned trialjudge on 13th June, 2005 and 20th June, 2005 in the writ petition, being W. P. No. 7744 (W) of 2001, two appeals have been preferred by Eastern Coalfields Ltd. as appellant which have been registered as M. A. T. 611 of 2007 and F. M. A. 1905 of 2006 respectively. Both the appeals are taken up for analogous hearing.

(3.) BY the first order dated 13th June, 2005 the learned trial Judge though by setting aside the charge sheet and the order of dismissal, directed the authority to allow the writ petitioner's joining in the service who admittedly is a workman and also granted medical leave by considering the medical certificate as produced relating to the absence from duty for about eleven months, but kept the matter open for further hearing of respondents as they were absent on that date. Subsequently by the order dated 20th June, 2005 on hearing the learned Advocate for the present appellant, the earlier order dated 13th. June, 2005 was confirmed.