SURESH KUMAR SINGH Vs. CENTRAL COALFIELDS LIMITED

JUDGEMENT

(1.) Heard Mr. Anil Kumar Sinha, the learned Senior counsel assisted by Mr. A.K. Sahani and Mr. Ajit Kumar, the learned counsel appearing in W.P.(S) No.6725 of 2017, Mr. A.K. Sahani, the learned counsel assisted by vice counsel Mr. Ajit Kumar in W.P.(S) No. 3229 of 2018, W.P.(S) No. 2448 of 2018 and W.P.(S) No.2804 of 2018 on behalf of the petitioner(s) and Mr. A. K. Das and Mr. V. K. Dubey, the learned counsels appearing in WP(S) No.6725 of 2017 and WP(S) No.2448 of 2018 on behalf of respondent-CCL, respectively, Mr. Rajesh Lala, the learned counsel for respondent-ECL and Mr. Abhay Kumar Mishra, the learned counsel appearing on behalf of respondent no.4 in WP(S) No.2804 of 2018, and Mr. Amit Kumar Sinha, the learned counsel appearing in WP(S) No.3229 of 2018 on behalf of respondent-CCL.

(2.) These writ petitions have been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None ofthe parties have complained about any technical snag of audio-video and with their consent these matters have been heard.

(3.) In all these writ petitions, the common question of law and fact are involved and in that view of the matter, all these writ petitions have been heard together.