MITESH CHOUKSEY Vs. SOUTH EAST CENTRAL RAILWAY

JUDGEMENT

(1.) Heard Mr. Yashkaran Singh, learned counsel holding the brief of Mr. Amrito Das, learned counsel for the appellant. Also heard Mr. Ramakant Mishra, learned Deputy Solicitor General, appearing for the respondents.

(2.) The present intra-Court appeal has been filed by the appellant against the order dtd. 15/1/2026 passed by the learned Single Judge in WPC No. 6504 of 2024 (Mitesh Chouksey vs. South East Central Railway & Others), whereby the writ petition filed by appellant/writ petitioner herein has been disposed off by the learned Single Judge.

(3.) It has been pointed out by learned counsel for the appellant as well as learned Deputy Solicitor General, appearing for the respondents that in an identical matter, this Bench had dismissed WA No. 131 of 2026 (Aslam Hussain vs. South East Central Railway & Others), vide order dtd. 11/2/2026, observing as follows: