- (1.) The petitioner has approached this Court for issuance of writ in the nature of Mandamus commanding upon respondent No. 1 to forthwith reinstate the petitioner in the post of Sepoy who had been terminated on the ground of producing forged caste certificate at the time of appointment. He has filed a writ petition on the ground that criminal case was initiated against the similarly situated persons who have been acquitted by the competent Court of jurisdiction vide judgment dated 14th February, 2008.
(2.) It has been submitted on behalf of the petitioner that petitioner was appointed as Sepoy on 15.4.1982 under the Life Insurance Corporation of India Ltd. and on the said post he was confirmed on 16.10.1982.
(3.) It has been submitted that on the ground of submission of forged caste certificate at the time of joining of the petitioner, a memorandum of charge was issued to him for commission of forgery dated 31.1.1985, in terms thereof he had submitted due reply on 22.2.1985. Thereafter, finally the order of dismissal from service was passed against the petitioner on 14.12.1991 against which the petitioner preferred an appeal which was rejected vide order dated 27.2.1992. subsequently, he preferred a memorial before the Chairman, Life Insurance Corporation of India Ltd., which was also rejected vide order dated 5.12.1992. Thereafter, the petitioner preferred writ application before the Hon'ble Patna High Court, Ranchi Bench, Ranchi being C.W.J.C. No. 3929/1992(R) which was disposed of vide order dated 7.9.1993 with direction to the respondents to consider the case of the petitioner sympathetically. In terms thereof, the petitioner had made representation before the competent authority but since no action was taken in the said representation, it compelled the petitioner to prefer another writ petition before the Hon'ble Patna High Court, Ranchi Bench, Ranchi being C.W.J.C. No. 985/1995(R), which was disposed of vide order dated 7.2.1996, giving liberty to the petitioner to file another representation directing the respondents authority to consider the same and take decision within a period of two months. But the respondents authority have not passed any order, the petitioner again approached the Hon'ble Patna High Court, Ranchi Bench, Ranchi being C.W.J.C. No. 3478/1997(R) but it was dismissed as being without merit vide order dated 16.4.1999. The petitioner again preferred an appeal being L.P.A. No. 150/1999(R) which was also dismissed vide order dated 2.8.1999. Again he moved before this Hon'ble Court vide W.P. (S) No. 67 of 2006 which was also dismissed on 7.8.2006 and thereafter the petitioner preferred an appeal being L.P.A. No. 482 of 2006 which was also dismissed on 29.8.2007.;