NAWAL KISHOR SINGH Vs. S.E.C.L.

JUDGEMENT

(1.) Heard on I.A. No. 6233/2013 an application by respondents for vacating the stay order dated 03.4.2013.

(2.) By order dated 03.4.2013 the respondents are restrained from proceeding further in pursuance to the charge-sheet dated 17.1.2013.

(3.) Petitioner, a Senior Storekeeper, clerical Special Grade Regional Store, Sohagpur Area, Amlai Colliery was served with a charge-sheet on 17.1.2013 being charged for violating Clause 26.1 and clause 26.9 of certified standing order of the company, as the petitioner despite of repeated reminders had failed to furnish original and certified copy of matriculation certificate.