Ananda Sen, J. - (1.) Heard Mrs. Ritu Kumar, learned counsel appearing for the petitioner and Mr. Shrestha Gautam, learned counsel appearing for the respondents.
(2.) In this writ application, the petitioner had prayed to quash the order dated 16.08.2005 communicated to the petitioner on 22.08.2005 (Annexure 13), by which the petitioner has been dismissed from the services of Bokaro Steel Plant, Steel Authority of India Limited. Further a prayer has been made to quash the communication dated 18.08.2006 (Annexure 15) along with the order by which the appellate authority has dismissed the appeal of the petitioner.
(3.) The petitioner was appointed as Recorder-cum-Chaser on 27.03.1982 in Bokaro Steel Plant, Steel Authority of India Limited. At the relevant time, the petitioner was a Senior Planner when a departmental chargesheet dated 08.05.2004 was issued to the petitioner by the Deputy General Manager. It was alleged that the petitioner has committed an act of misconduct under the Standing Orders of the Company, as such, a departmental proceeding is liable to be initiated against him. The charge against the petitioner is as follows: - "Married with another woman without prior permission of the Management, while first wife is alive.";