EDCIL INDIA LTD. Vs. G. L. SAGAR

JUDGEMENT

(1.) This appeal under Clause X of the Letters Patent applicable to this Court challenges judgment dtd. 31/1/2025, passed by a learned Single Judge of this Court in WP (C) 10023/2016 G. L. Sagar v EDCIL (India) Ltd.

(2.) The services of the respondent, who was working as General Manager (Project Executive) with EDCIL (India), was terminated by order dtd. 1/4/2003. He challenged the said termination before this Court by way of CWP 3009/2003. While the writ petition was pending, the appellant, vide order dtd. 4/2/2004, withdrew the termination order dtd. 1/4/2003 and permitted the respondent to join duty on 6/2/2004. In the circumstances, CWP 3009/2003 was disposed of as infructuous on 25/2/2004. This Court also directed that the respondent be paid his wages for the period 1/4/2003 to 6/2/2004 as per applicable Rules.

(3.) The appellant again issued a charge memo to the respondent on 9/4/2004 which was challenged by the respondent before this Court by way of WP (C) 6755/2004. By order dtd. 12/1/2005, this Court disposed of the said WP (C) 6755/2004 with the consent of parties, appointing a retried Additional District and Sessions Judge as Inquiry Officer 'IO' to inquire into the charges against the respondent.