KISHORI SINGH Vs. CENTRAL COALFIELDS LIMITED

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The petitioner in this writ application, has prayed for quashing the order dated 17.12.2003 passed by the respondent no. 4 whereby, the petitioner's services under the respondent CCL, was terminated. The petitioner has also prayed for quashing the order dated 15.05.2004 passed by the Appellate Authority whereby, communication of dismissal of his appeal preferred against the order of his termination from service, was communicated.

(3.) From the rival submissions, the admitted facts of the case are as follows: