SUMIT MAJUMDAR Vs. COAL INDIA LTD

JUDGEMENT

(1.) In this writ application the petitioner prays for a writ of mandamus, commanding the respondent authorities to grant promotion to the petitioner in terms of the office order dated 22nd September, 2008 issued by the General Manager (Personnel), Coal India Ltd. along with all consequential benefits and full back wages with interest and further promotion in terms of the office order dated 20th September, 2013 and 25th September, 2013 issued by the Chief Manager (Personnel/EE) of Eastern Coalfields Ltd. along with all consequential benefits and back wages with interest. The facts of the case briefly stated are as follows:-

(2.) The petitioner is working as Manager (Finance) Kajora area, Eastern Coalfields Ltd.

(3.) While the petitioner was posted as senior accounts officer in S.P Mines area, Chirta, Deoghar, Jharkhand, a charge-sheet was issued to him under cover of a memorandum dated 12th September, 2007 issued by the Chairman-cum-Managing Director of the Eastern Coalfields Ltd. By the said memorandum the petitioner was informed that a domestic enquiry would be held against him for having committed alleged acts of irregularity in the discharge of his duty. The petitioner was asked to submit his written statement of defence. The enquiring authority by his report dated 21st April, 2008 exonerated the petitioner of the charges brought against him.