- (1.) Heard counsel for the parties. With the consent of the parties, this application is taken up for disposal at the stage of admission.
(2.) The petitioner in this writ application has prayed for the following relief (s). (a) For quashing the terms and conditions of the petitioner's reinstatement, as contained in the order dated 21.1.2003 (Annexure-7) issued by the General Manager, BCCL, Eastern, Jharia Area (Respondent No. 2). (b) For directing the respondents not to give effect to the terms and conditions of the petitioner's reinstatement as mentioned in the impugned order and, to treat the petitioner as reinstated in service on and from January 1994 at par with the six other co-employees and to pay arrears of salary to the petitioner from January 1994 as given to the other six employees. (c) To direct the respondents to treat the period from the date of the petitioner's dismissal, till the date of resumption of duty, as on continuous service.
(3.) The petitioner's case in brief is as follows: The petitioner was in the permanent employment of the respondent BCCL and was posted as Coal Hooper Mazdoor at Bhowra Coke Plant. By Office Order dated 23rd March 1992, he was dismissed from service. Similar order of dismissal was also passed on the same day against six other workmen.;