RAMA SHANKAR SHARMA Vs. COAL INDIA LTD.

JUDGEMENT

(1.) This matter has come up 'for orders' pursuant to my earlier direction dated December 1, 1992, when this Court has given liberty to the Petitioner to annex the office order 'dated October 23, 1992', issued by Mr. N.K. Jha, General Manager (Constn.), B.C.C.L.

(2.) By the said said order, the Petitioner, Rama Shankar Sharma, Senior Store -keeper, who was placed Under/Order of suspension' dated August 24/26, 1992, was shifted from Bhuli Stores to Regional Stores at Koyla Nagar with immediate effect by the said order dated October 23, 1992, and also to mark his attendance in a register which would be kept separately by the Deputy Materials Manager, Koyla Nagar Regional Stores.

(3.) The said office order has been annexed as Annexure 'R' to the supplementary affidavit.