Arijit Banerjee, J. - (1.) IN this writ application the petitioner prays for quashing of the order of dismissal issued by the Deputy Manager dated 22 October, 2003 and also the order dated 14 March 2014 issued by the Appellate Authority, Perbelia Group, Eastern Coal Fields Ltd. and for being reinstated in service with back wages. The petitioner's contention: -
(2.) THE petitioner was appointed as U.G. Loader at Dubeshwari Colliery of Eastern Coalfields Ltd. on 22 March, 1991.
(3.) THE petitioner fell sick and became bed -ridden with effect from January, 2000 and was treated medically between 6 January, 2000 and 4 November, 2000. As such, he was unable to attend work. On 1 January, 2003, the petitioner met the attendance clerk and requested him to allow him to join. As advised by the clerk he met the Manager of the Colliery, who asked him to take rest for a few days and that the order of joining would be sent to him in the meantime. In December, 2008, the petitioner received a packet sent by the Colliery Authority through post, containing copy of a charge -sheet, copy of an enquiry report and copy of an order of dismissal from service. It appeared, therefrom, that the charge against the petitioner was being absent from duty without any information or authorised leave from 15 November, 1999 till 2 December 2002.;