- (1.) Heard learned counsel for the petitioner and learned counsel for the respondents.
(2.) The petitioner is aggrieved by the order dated 7.1.2013, passed by the Central Administrative Tribunal, Patna Bench, [Circuit Court at Ranchi], in O.A. No. 65 of 2011(R), whereby the application, filed by the petitioner, challenging the letter dated 6.5.2010, issued by the O.S.D./Commissioner, Ministry of Coal, Government of India, Dhanbad, informing that he was not entitled to get the pension, under Rule 8 of the CCS [Pension] Rules, 1972, has been dismissed by the Central Administrative Tribunal.
(3.) The facts of the case lie in a short compass. The petitioner was an employee of Coal Mines Labour Welfare Organisation [CMLWO, in short], appointed on 11.8.1971 and posted at BCCL and after merger of CMLWO with Coal India Limited w.e.f., 1.10.1986. The petitioner was working as Ward and Kitchen Servant, Central Hospital at Dhanbad. The petitioner was suspended vide order dated 15.1.1987 by the Medical Superintendent, Central Hospital, Dhanbad, as he was detained for more than 48 hours in police custody in connection with a criminal case, but subsequently he was taken into service and he was allowed to render his services till his retirement 20.5.2008, as no evidence was found against the petitioner in the enquiry made by the department. It is the case of the petitioner that during the entire service period of the petitioner, no departmental proceeding was ever conducted against him by the Coal India Ltd.;