ARIJIT BANERJEE, J. - (1.) In this application the petitioner challenges the departmental proceeding culminating in the letter of termination of his service dated 11/13 December, 2013 and prays for a direction on the respondents to allow him to resume duty forthwith and for payment of all arrears for the period from February, 2002 till date. The petitioner's case: -
(2.) On 18 April, 1995 the petitioner was appointed as underground loader under Eastern Coalfields Ltd. (in short 'ECL'). He was then 22 years old.
(3.) By an office order dated 5 May, 1999, the petitioner was allowed to join as Switch Board Attendant for three months with effect from 6 May, 1999.;