- (1.) Heard the learned counsel for the parties.
(2.) The petitioner, in this writ application, has prayed for quashing the office order dated-30.04.2002 (Annexure-5) issued under the signature of the Project Officer, Central Saunda Colliery, P.O. And P.S. -Saunda, District -Hazaribagh by which the petitioner was retired from service from the post of Store Keeper of the Company with effect from 30.04.2002 (A.N.) and his name has been struck off from the muster roll of the Colliery.
(3.) A preliminary objection has been raised by the learned counsel for the Respondents to the maintainability of this writ application on the ground that earlier, the petitioner had filed a writ application containing the same prayer, which was registered as W.P. (S) No. 3081 of 2002. The petitioner had, however, sought for withdrawal of the writ application with liberty to file a suit for redressal of his grievance. The prayer of withdrawal in terms of the liberty, as prayed for, was granted and accordingly, by order dated-21.09.2006, the writ application was disposed of.;