PRABIR KUMAR ROY Vs. BHARAT COCKING COAL LIMITED

JUDGEMENT

(1.) With consent of the parties, hearing of the matter has been done through video conferencing and there is no complaint whatsoever regarding audio and visual quality.

(2.) The instant intra-court appeal is preferred against the order/judgment dtd. 24/7/2020 passed by learned Single Judge in W.P. (S) No. 92 of 2020, whereby and where under the learned Single Judge while dismissing the writ petition has refused to interfere with order dtd. 6/8/2019, by which departmental proceeding was initiated against the petitioner and further refused to stay departmental proceeding which was initiated against the petitioner vide order dtd. 6/8/2019.

(3.) The brief facts of the case, which are required to be enumerated herein for proper adjudication of the Us, are as under: