RANDHIR KUMAR SINGH, SON OF LATE SUKHDEO PRASAD SINGH, RESIDENT OF VILLAGE SAHARJORI, PO AND PS CHITRA, DISTRICT DEOGHAR Vs. EASTERN COALFIELDS LIMITED THROUGH ITS CHAIRMAN CUM MANAGING DIRECTOR, HAVING ITS OFFICE AT SANCTORIA, DISHERGARH, DISTRICT BURDWAN, WEST BENGAL

JUDGEMENT

(1.) Grievance of the petitioner is that by a stroke of pen promotions granted to him have been withdrawn and he has been reverted to the post of General Mazdoor Category I.

(2.) Heard.

(3.) Mr. Mrinal Kanti Roy, the learned counsel for the petitioner submits that without a notice and without affording an opportunity of hearing, impugned order dated 13/15.12.2005 has been passed, whereby as many as 5 promotions granted to the petitioner have been withdrawn. Referring to orders dated 20.10.2006/01.11.2006, the learned counsel contends that an order for recovery of Rs. 1,07,550/has also been passed without notice to the petitioner. The learned counsel for the respondent-M/ s Eastern Coalfields Limited (ECL) does not dispute that no notice/show-cause notice was issued to the petitioner before the aforesaid orders were passed, however, it is contended that the petitioner who was granted promotion and double promotions contrary to the statutory rules has rightly been reverted back in General Mazdoor Category-I.