LAWS(ALL)-2012-1-7

LALLAN KUMAR Vs. COAL INDIA LTD

Decided On January 06, 2012
LALLAN KUMAR Appellant
V/S
COAL INDIA LTD. Respondents

JUDGEMENT

(1.) Heard Sri U.N. Sharma, learned Senior Advocate assisted by Sri Chandan Sharma who appeared in support of this petition and Sri Sunil Trivedi, learned Advocate who appeared for the respondents.

(2.) By means of this petition petitioner has prayed for quashing the order dated 10/11.8.2008 (Annexure-1 to the writ petition) passed by Chairman-cum-Managing Director/Disciplinary Authority, Northern Coalfields Limited, Singrauli and the order dated 20.01.2009 (Annexure-2 to the writ petition) by the Appellate Authority by which appeal filed by the petitioner has been dismissed.

(3.) For disposal of the writ petition facts in brief will suffice.