PRADIP KUMAR SAHA Vs. COAL INDIA LTD

JUDGEMENT

(1.) CHALLENGING the office order dated 7th December, 2007 being annexure- "p-36" and the order dated 8th February, 2008 being Annexure- "p-39", the petitioner approached this Court by way of filing an application under Article 226 of the constitution.

(2.) THE office order dated 7. 12. 2007 is reproduced hereunder:-

(3.) IT appears that the writ petitioner made an appeal before the Chairman-cum-Managing Director, M. C. L on 14th January, 2008 seeking revocation/cancellation of transfer order from M. C. L. , Kolkata Office to Belpahar Training Institute, Kalhanpur Area, m. C. L. The prayer of the petitioner for revocation of the transfer order was turned down. Mr. Sengupta, as learned Counsel for the petitioner, at the very outset, invited attention of the Court to the written complaint made by the Chairman of Coal India Ltd. addressed to the Officer-in-Charge of the Alipore Police Station, Kolkata Police. This written complaint was treated as FIR and on its basis a case was started under Sections 120b/387 of the Indian penal Code. The petitioner, as accused person, approached this Court with the prayer for anticipatory bail under Section 438 of the Code of Criminal Procedure. By order dated 18th january, 2008, the said application was disposed of and the petitioner subsequently got an order of bail. He was directed to attend Police Station.