AMARESHWAR SAHAY,J. - (1.) .The petitioner joined service of the respondent no. 2 -Bokaro Steel Plant under Steel Authority of India Ltd. on 7.12.1977.
(2.) HE is challenging the order of his dismissal from the service as contained in Annexure -3 as well as the order passed by the appellate authority on 22.10.2001, contained in Annexure -9/1, dismissing his appeal against the order of dismissal from service passed by the disciplinary authority. The relevant facts in short is that the petitioner was served with a chargesheet contained in Annexures -1 and 1/A asking him to submit his reply to the allegations against him that he was in habit of absenting unauthorisedly from the duty quite often. A chart containing the number of days he absented in between July, 1997 to February, 1998 was annexed with the charge -sheet. Thereafter, a departmental proceeding was initiated and on conclusion of the departmental inquiry, a report was submitted by the inquiry officer holding that the charge leveled against the petitioner stood proved. The finding of the inquiry officer was that the petitioner, in spite of giving sufficient opportunity to defend, his case, he appeared on two dates only and, thereafter, did not appear in the proceeding and, thereby failed to explain why he remained absent unauthorisedly for the period he was charge -sheeted.
(3.) THE disciplinary authority, on consideration of facts, as well as the inquiry report, passed an order (Annexure -3) for dismissal of the petitioner from his service and he was directed to vacate the company's quarter which he was occupying. Thereafter, the petitioner filed an appeal before the General Manager. Since the petitioner was being pressurized to vacate the quarter and as such, he filed a writ petition being W.P.(S) No. 3025 of 2001 challenging the order of his dismissal from service as also the notice of vacation of the quarter.;