M.Y.EQBAL, J. - (1.) HEARD Mrs. M.M. Pal, learned counsel for the petitioner and Mr. R, Mukhopadhyay, learned counsel for the respondent -Heavy Engineering Corporation Ltd.
(2.) IN this writ application, the petitioner has challenged the orders passed by the respondents, whereby and whereunder, the name of the petitioner has been struck -off from the roll of the Corporation with effect from 26.11.1988 by invoking clause 15(x) of the Certified Standing Order of the respondent - Corporation. The facts of the case lie in a narrow compass.
(3.) THE petitioner came in service of the respondent -HEC in 1970 and continuously rendered his services under the respondents. While in service, the petitioner made an application for leave on medical ground. The respondents by letter, dated 23.12.1988 asked the petitioner to submit medical certificate in support of his illness from the registered medical practitioner. The petitioner alleged to have been suffering from mental disorder and he was under the treatment of Medical Officer, Ranchi Mansik Arogyashala. Kanke from 27.11.1988 to 17.2.1989. It is contended that immediately after recovery from ailment, he went to the office along with medical certificate and submitted his joining but instead of allowing the petitioner to join services he was served with an office order, dated 15th June. 1989 terminating the services of the petitioner and striking -off his name from the roll of the Corporation in terms of clause 15(x) of the Standing Order.;