KULDIP CHOUHAN Vs. BHARAT COKING COAL LIMITED

JUDGEMENT

(1.) In the accompanied writ application, the petitioner has sought for issuance of writ of certiorari for quashing the order dated 12.08.2004 vide Annexure-14 to the writ application pertaining to rejection of the claim of the petitioner which has been passed in W.P.(S) No.973 of 2003 dated 14.05.2004 and further prayer has been made by the petitioner for direction to the respondents for payment of arrears of salary for the period from 08.03.2001 to 20.03.2002 in the scale of Rs.11,500/- per month.

(2.) The factual aspect in brief is that the petitioner earlier approached this Court in W.P.(S) No.973 of 2003 being aggrieved by the order for nonpayment of the wages vide Annexure-10 to the said writ application and the aforesaid writ petition was disposed of with a direction by setting aside the order at Annexure-10 and the matter was remitted to the Chairman-cumManaging Director, B.C.C.L, Dhanbad to pass appropriate orders in accordance with law, accordingly, the order dated 108.2004 has been passed which is impugned in this writ application. Being aggrieved by the said order, the petitioner left with no other alternative has knocked the door of this Court under Article 226 of the Constitution of India for redressal of his grievance.

(3.) Ms. Shatakshi, learned counsel for the petitioner submits that the impugned order passed by the respondent in Annexure-14 is illegal, arbitrary and without jurisdiction. Learned counsel for the petitioner further submits that the impugned order has been passed on frivolous and flimsy grounds without appreciating the material facts.