CHAIRMAN AND MANAGING DIRECTOR Vs. ABHILASHA JOSHI

JUDGEMENT

(1.) Letters Patent Appeal No.1505 of 2022 has been filed by the Oil and Natural Gas Corporation ("ONGC" for short) aggrieved by the oral judgment dtd. 19/9/2022 passed in Special Civil Application No.780 of 2009.

(2.) By the aforesaid judgment in a petition filed by the respondent in this appeal wherein, respondent had challenged the decision of the Chief Commissioner closing the file by an order dtd. 18/2/2008 and had also challenged the order of penalty dtd. 14/5/2008 removing the respondent herein from service, the learned Single Judge by the oral judgment dtd. 19/9/2022 set aside the order of removal respondent No.1 from service, directed the appellant - corporation to reinstate the respondent on the original post and issued consequential directions.

(3.) Letters Patent Appeal No.79 of 2024 is filed by the party- in-person, respondent No.1 in Letters Patent Appeal No.1505 of 2022 by which her petition challenging the order of the Chief Commissioner dtd. 12/8/2008 was disposed of in light of the decision rendered in Special Civil Application No.780 of 2009 dtd. 19/9/2022.