RAM RATAN RAM Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The present writ petition has been filed against the order of refusal as contained in letter dated 19.02.2018. The impugned order of refusal reads as under:-

(3.) The petitioner-workman was appointed on the post of Miner Loader under the respondent-BCCL on 11.02.1999. It further appears that the petitioner-workman became absent since 29.05.2001. On such absenteeism, departmental proceeding has been initiated and his service has been terminated vide order dated 23.04.2005. This order of termination has been accepted by the petitioner-workman as it is evident from the Annexure-3 i.e. application dated 21.07.2008. Application is quoted hereinbelow:-