KRISHNA DEO MAHTO Vs. CENTRAL COALFIELDS LIMITED

JUDGEMENT

(1.) Heard learned counsel for the parties through V.C.

(2.) The instant application has been preferred by the petitioner praying for quashing the order of dismissal as contained in Memo No.127 dated 4.08.2003 and also the appellate order dated 17.03.2004, whereby the appellate authority has sustained the order of dismissal.

(3.) The brief facts of the case are that the petitioner was appointed in the year 1988. Subsequently, after a gap of 13 years, a charge-sheet was issued to him alleging therein that he had procured employment on the basis of false statement with regard to his relationship with Nanki Devi and also on the basis of land which was a Gair Majurwa land.