SHREE CHANDRASHEKHAR,J. - (1.) The petitioner is aggrieved of order dated 30.12.2006 passed by the appellate authority.
(2.) Facts disclosed in the writ petition disclose a chequered history of litigation. When on the application dated 06.11.1999 of the petitioner the Chief Inspector of Factories, Jharkhand did not move, the petitioner moved this Court in C.W.J.C. No. 1441 of 2001. Consequently, an order was passed on 10.09.2001 by the Chief Inspector of Factories which was quashed by the appellate authority (Secretary, Department of Labour, Employment and Training, Government of Jharkhand) vide its order dated 03.08.2002 on the ground that the said order was passed without proper enquiry in the matter. On remand, by an order dated 10.10.2002 the Chief Inspector of Factories quashed the order of pre-mature retirement, however, this order was again interfered by the appellate authority vide an order dated 17.01.2005. Order dated 21.10.2005 passed thereafter by the Chief Inspector of Factories was the order impugned before the appellate authority. It is the order of the Secretary dated 30.12.2006, quashing order dated 21.10.2005, which has been challenged in the present proceeding.
(3.) Heard.;