LAWS(CHH)-2018-12-64

AJAY KUMAR Vs. SOUTH EASTERN COALFIELDS LIMITED

Decided On December 10, 2018
AJAY KUMAR Appellant
V/S
SOUTH EASTERN COALFIELDS LIMITED Respondents

JUDGEMENT

(1.) The present Writ Petition has been filed seeking quashment of departmental enquiry initiated against the petitioner.

(2.) It would be relevant at this juncture to take note of the fact that, the petitioner on an earlier occasion also had filed a Writ Petition i.e. WPS No. 7361/2018 which got disposed off on 01/11/2018. The stand taken by the petitioner at that point of time was that, the petitioner was not feeling well and was under treatment at the Apollo Hospital, Bilaspur and therefore he was unable to attend the departmental enquiry proceedings initiated by the respondents.

(3.) The counsel for the petitioner made a limited prayer that the enquiry may differ till he is discharged from the Apollo Hospital.