SOUTH EASTERN COALFIELDS LTD Vs. KARLU RAM

JUDGEMENT

(1.) Appeal has been preferred by the South Eastern Coalfields Limited (SECL) against an order dated 19.07.2018 passed by the learned Single Judge who gave the following directions :

(2.) The above direction was passed in the background that the employee in question who is also private Respondent filed an application for constitution of Medical Board for the first time on 09.09.2015 to be medically de-categorized . When nothing came to be done despite several remainders, thereafter, WPS No.3049 of 2017 was filed by the private Respondent which was disposed off with following direction :

(3.) Again nothing was done by the Appellants despite such a direction, therefore, the poor employee was compelled to come to the High Court yet again through WP(S) No.4445 of 2018. Writ application was allowed in terms of the direction reproduced in the earlier part of the order, against which the present appeal has been preferred.