Pramath Patnaik, J. - (1.) In the instant writ application, the petitioner has inter alia prayed for direction upon the respondents for reinstatement of petitioner in services by setting aside letter dated 21/23.06.1999 by which the petitioner has been dismissed from services.
(2.) Heard Mr. Kalyan Banerjee, learned counsel for the petitioner and Mr. Kaustav Panda, learned counsel for the respondents-BCCL.
(3.) Learned counsel for the petitioner submitted that though initially the petitioner was appointed on the post of PRUG Minor Loader, but, after serving for about two years, the condition of the colliery did not suit the petitioner, as such he regularly fell ill, hence, due to illness and difficulties in performing underground duty, the petitioner made regular representation before the authority concerned to consider him for working on surface area, but, it did not evoke any response. It has further been submitted that due to illness the for certain period, the petitioner could not attend his duty, but, that fact has not been considered, and he has been straightway dismissed from services.;