- (1.) Steel Authority of India (SAIL) has preferred the present appeal against the order dated 16.11.2011 passed in W.P (S) No.3899/2007 allowing the writ petition preferred by the respondent and quashing the order dated 8.3.2007 passed by the Chairman, SAIL.
(2.) The respondent, Bhimendra Kumar Kashap, Pl.No.956 joined RDCIS, SAIL, on 9.11.1982 as a Senior Draftsman Assistant in S-5 Grade disclosing his marital status as unmarried at the time of joining. One Ms.Geeta Devi, daughter of Muneshwar Sahu, Village and Post Torpa, sent a letter stating that she was married to the respondent on 16.7.1983 and she had submitted a photocopy of marriage invitation card and a pair photo as proof of marriage. On such complaint, a memo dated 7.5.1987 was issued to the respondent asking his marital status. The respondent, vide letter dated 11.5.1987, stated that he was still unmarried as on 11.5.1987.
(3.) The said Ms.Geeta Devi again sent a letter dated 15.4.1993 along with a copy of the judgment passed by the Judicial Magistrate, 1st Class, Khunti, in Misc. Case No.M4/1987, wherein it was declared that the marriage of Ms.Geeta Devi to the respondent was solemnized on 16.7.1983 and that she was the legal married wife of the respondent and the respondent was directed to pay Rs.225/- p.m. as maintenance to Ms. Geeta Devi from 29.6.1987 to 25.4.1991. In the said case, the court further directed RDCIS, SAIL, vide order dated August, 1994, to deduct the maintenance amount from the salary of the respondent and deposit the same in the court.;