DAYANIDHI PRADHAN Vs. MAHANADI COALFIELDS LIMITED

JUDGEMENT

(1.) Heard. The petitioner was appointed as a Mazdoor on the basis that he was a land oustee and the appointment order was issued by the Additional Chief Personnel Manager, I.B. Valley, Area, Mahanadi Coal fields Ltd., Jharsuguda. Subsequently, after the petitioner worked for about 18 years, a proceeding was initiated against him for having obtained the appointment by adopting impersonation.

(2.) The Enquiry Officer-found charges to have been proved. Thereupon, the second show cause notice was issued by the Senior Manager (Mining) Colliery Manager, Belpahar under Annexure-7 granting three days time to file a second show cause.

(3.) The petitioner prayed for two months time within that three days period as at Annexure-8.