DEOBRAT SAHAY Vs. COAL INDIA LIMITED, KOLKATA

JUDGEMENT

(1.) The present petition has been preferred for challenging the orders/communications/letters issued by the Respondents, which are at Annexure 2 dated 11th April, 2003, Annexure 4 dated 6th May, 2003, Annexure-10 dated 7th May, 2004, Annexure 11 dated 6th July, 2004 and Annexure 16 dated 5th December, 2005, whereby, the present Petitioner was denied the benefit of continuation of services for the period running from 20th February, 2003 to 7th May, 2003. Against this decision of the Respondents, the present petition has been preferred by the Petitioner and thereby, the Petitioner has also prayed that the Respondents be directed to make payment of attached pay allowances and such other service benefits for the aforesaid period.

(2.) The main issue raised in this petition is as under:

(3.) Learned Counsel appearing for the Petitioner submitted that the Petitioner was initially appointed as Chief General Manager (Personnel), Coal India Limited and, thereafter, he was appointed as Director (Personnel), Eastern Coalfields Limited, which was the tenure post i.e. for the particular period only. Thereafter, time and again tenure of the present Petitioner as a Director (Personnel) was extended and he was transferred at Central Coalfields Limited. The Petitioner was appointed as Director (Personnel) on 27th May, 1997 and again the tenure of the present Petitioner was extended time to time and ultimately the tenure of the present Petitioner was brought to an end with effect from 19th February, 2003 as a Director (Personnel), Central Coalfields Limited and, thereafter, he was also not allowed to join his original post of Chief General Manager (Personnel), Central Coalfields Limited.