SARFUDDIN ANSARI Vs. BHARAT COCKING COAL LIMITED

JUDGEMENT

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

(2.) The instant writ application has been preferred by the petitioner praying therein for quashing and setting aside the order of dismissal issued under Office Order No.2299 dtd. 11/7/2009 (Annexure-10) and also for quashing the appellate order issued under Memo No.2664 dtd. 24/6/2014 (Annexure-15) whereby the appeal filed by the petitioner has been rejected.

(3.) The relevant facts necessary for disposal of the instant writ application are that an agreement was executed by and between one Rabul Ansari with respondent no. 1 for sale of his land who was father-in-law of the petitioner. The said land owner Rabul Ansari also sworn an affidavit to the effect that he had no son; as such, the petitioner is being nominated for employment in lieu of lands acquired and possessed by the respondent no.l. Pursuant thereto, the documents were processed and finally an appointment letter was issued in favour of this petitioner on 11/2/1988 for the post of temporary minor/ loader.