TAPEN SEN, J. - (1.) THE petitioner, a cook under the Central Industrial Security Force is aggrieved by the following Orders : - - (a) order dated 17/18.9.1997 (Annexure 7) passed by the respondent No. 3 dismissing the petitioner from service, (b) order dated 31.9.1998 (Annexure 8) passed by the respondent No. 2 rejecting the appeal of the petitioner, and (c) order dated 16.10.2001 (Annexure 11) passed by the respondent No. 6 rejecting the revision filed by the petitioner. The petitioner, in addition to the aforementioned prayers also prays for a direction upon the respondents for his salary and other admissible benefits.
(2.) FROM the facts pleaded, it is evident that on 1.10.1975 the petitioner was appointed as a cook in the C.I.S.F. and was assigned Code No. 7517759 whereafter he was posted under the C.I.S.F. at Ghanudih Colliery, Jhaira, Area No. IX under the Bharat Coking Coal Limited. On 12.7.1990, the petitioner was transferred to the Bokaro Steel City where he was posted in 'F' Company where he worked till 1992. The petitioner has stated that while he was so posted at Bokaro Steel, City, he had filed a Writ Petition before the then Ranchi Bench of the Patna High Court which was numbered as CWJC No. 2260 of 1992(R) wherein he had made a prayer that the respondents should be directed to grant him an off day in each week as per policy decision as this was being granted to other similarly situated employees.
(3.) IT is stated that upon having come to learn about this writ petition, the respondents Nos. 3 and 4 reacted and even during the pendency of the said Writ Application, passed an order transferring the petitioner from Bokaro to the Kuteshwar Lime Stone Mine, Bari Katni Mines in the State of Madhya Pradesh. Being aggrieved, the petitioner filed another writ application which was registered as CWJC No. 2993 of 1992 (R) before the said Ranchi Bench and by order dated 1.10.1992 (Annexure 1), a Division Bench passed an interim order staying the operation of the order transferring him to Madhya Pradesh.;