- (1.) Leave granted.
(2.) The appellant herein is the Coal Mines Provident Fund Commissioner through the Board of Trustees, constituted under Section 3 of the Coal Mines Provident Fund and Miscellaneous ProvisionsAct, CMPF Organisation, Dhanbad. The Respondent was appointed as a Lower Division Clerk on 16 th January, 1967, by the Chief Commissioner in the service of the Coal Mines Provident Fund Organisation, hereinafter referred to as 'CMPFO'. In connection with the forcible occupation of a Type III quarter, a departmental proceeding was commenced against the Respondent and on 16 th March, 1979, on being found guilty of the charge framed against him, the Respondent was removed from service.
(3.) Challenging his removal from service, the Respondent filed Title Suit No.78 of 1979 in the Court of Munsif at Dhanbad. Simultaneously, the Respondent also filed an appeal before the Appellate Authority under Regulation 37 of the Staff Regulations, which was dismissed on 4 th March, 1980.;