VIJAY PATHAK Vs. BHARAT COKING COAL LTD.

JUDGEMENT

(1.) HEARD the parties.

(2.) IN this writ application, the petitioner has challenged the order dated 16/ 17.8.2007 contained in Annexure -7, issued under the signature of Project Officer, East Katras Colliery, Bharat Coking Coal Ltd., whereby, the petitioner who was a Fitter working in Bharat Coking Coal Ltd., was dismissed from the service after an enquiry made by the Chief Personnel Manager, B.C.C.L.

(3.) AFTER receipt of such report by the Superintendent of Police, Balia (U.P.), the management initiated a disciplinary action against said Vijay Pathak and a detailed enquiry was made by the Chief Personnel Manager after giving full chance to the so called Vijay Pathak (petitioner herein) to defend himself and thereafter, by enquiry report as contained in Annexure -5. it was held that the concerned workman working in the name of Vijay Pathak is an imposter as per the report and actually his name is Mandeo Singh, son of Shri Pradeep Singh, Resident of Village - Bhawantola, P.O. -Jayprakash Nagar, P.S. -Bairia, District -Balia (U.P.).