KASMIR TRILOK SINGH Vs. CENTRAL COALFIELDS LIMITED

JUDGEMENT

(1.) The petitioner is aggrieved of penalty order dated 15.03.2015 and the appellate order dated 02.02.2016.

(2.) The petitioner claims that he was appointed as General Mazdoor Category-I on 04.04.1989 and subsequently, he was promoted to the post of Mechanical Fitter. He asserts that since 2002 he was suffering from mental illness, for which he was admitted at Central Institute of Psychiatry (CIP), Kanke, Ranchi. It is pleaded that in 2010 he went missing and his family members informed the local police by lodging a Sanha on 20.01.2010 and on 201.2010 his son wrote to the Project Officer, Sial-D colliery under M/s Central Coalfields Limited. In the meantime, a departmental proceeding was initiated, in which he was inflicted a penalty of dismissal from service vide order dated 15.03.2015.

(3.) Mr. Ashok Kumar Yadav, the learned counsel for the petitioner contends that the department was duly informed about the petitioner's abscondance and in the departmental proceeding neither a charge-sheet was served upon the petitioner nor a show-cause notice was given to him, and in an ex-parte proceeding an order of dismissal from service has been passed which is liable to be interfered with.