HIRALAL MAHTO Vs. CENTRAL COALFIELDS LIMITED

JUDGEMENT

(1.) Heard learned counsel for the parties through V.C.

(2.) The instant writ application has been preferred by the petitioner praying therein for quashing of the order dated 21/22/8/2008 (Annexure-7), issued by respondent No. 3, whereby the petitioner who was earlier Prop Mistry, Cat IV was demoted to the post of Helper, Cat-II.

(3.) The petitioner has also assailed the appellate order dtd. 21/9/2010 (Annexure-8 A), passed by the respondent No. 2, whereby the appeal preferred by the petitioner was dismissed.