KOKO Vs. SOUTH EASTERN COALFIELDS LIMITED

JUDGEMENT

(1.) The challenge in the present writ petition is to Annexure P/1 dated 23.08.2018, whereby the petitioner has been issued with a charge sheet for a major misconduct of having obtained employment by playing fraud.

(2.) The counsel for the petitioner submits that in the past also the petitioner was issued with a charge sheet on 105.2018, which was challenged before this Court in WPS No. 4128/2018. As per the directions of this Court, the said charge sheet was subsequently withdrawn on 16.08.2018 and the fresh charge sheet under challenge has been issued.

(3.) The counsel for the petitioner alleges that there is no difference between the charge-sheet which was filed on an earlier occasion and the charge sheet which has now been filed and the petitioner has also not been provided with the documents, which they have referred to in the charge sheet and have enclosed with the charge sheet.