GAFFAR KHAN Vs. BHARAT COKING COALLTD

JUDGEMENT

(1.) IN this writ application, the petitioner has prayed for issuance of an appropriate writ for quashing the order dated 18-8-) 989 issued under the signature of the Deputy General Manager, Area No. 9 of M/s. Bharat Coking Coal Ltd. (respondent No. 1), whereby and whereunder charges have been drawn up against the petitioner and a departmental proceeding initiated in respect of the alleged misconduct committed by the petitioner.

(2.) A counter affidavit has been filed on behalf of the respondent No. 1 and thus, having heard the counsel for the parties, we are of the opinion that this writ application can be disposed of at this stage.

(3.) ON 7-7-1989, a first information report was lodged by one of the partners of one M/s. Continental Transport and Construction Corporation, Dhanbad, alleging inter alia that the employees of the said firm had committed acts of fraud or dishonesty in collusion and conspiracy with the petitioner, who is an employee of respondent.