REGENT COMPUTRONICS PVT. LTD.

Khairat Hari, Appellant

V/S

CENTRAL COALFIELDS LIMITED Respondents

Referred Judgements :-

WARYAM SINGH VS. AMARNATH [REFERRED TO]
NAGENDRA NATH BORA LIKHIRAM COMMISSIONER OF HILLS DIVISION AND APPEALS ASSAM RAFIULLAH KHAN VS. COMMISSIONER OF HILLS DIVISION AND APPEALS ASSAM:BHANURAM PAGU:BHANURAM PEGU:AMULYA PRASAD CHALIHA [REFERRED TO]
SYED YAKOOB VS. K S RADHAKRISHNAN [REFERRED TO]
BABHUTMAL RAICHAND OSWAL VS. LAXMIBAI R TARTA [REFERRED TO]
CHANDAVARKAR SITA RATNA RAO VS. ASHALATA S GURAM [REFERRED TO]
UNION OF INDIA VS. KUNISETTY SATYANARAYANA [REFERRED TO]
STATE OF ORISSA VS. SANGRAM KESHARI MISRA [REFERRED TO]
SECRETARY MIN OF DEFENCE VS. PRABHASH CHANDRA MIRDHA [REFERRED TO]
DALMIA JAIN AIRWAYS LTD. VS. SUKUMAR MUKHERJEE [REFERRED TO]
PEPSICO INDIA HOLDING PVT LTD VS. KRISHNA KANT PANDEY [REFERRED TO]

JUDGEMENT

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

(2.) The instant intra-Court appeal preferred under Clause 10 of the Letters Patent is directed against the order/judgment dtd. 5/11/2020 passed by learned Single Judge of this Court in W.P.(S) No. 2448 of 2018 and analogous cases whereby and whereunder the learned Single Judge has refused to interfere with the memorandum of charge by dismissing the writ petition leaving it open to the petitioner to demonstrate the points before the departmental proceeding.

(3.) The brief facts of the case which require to be enumerated herein, read as under :-

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KHAIRAT HARI, Vs. CENTRAL COALFIELDS LIMITED

Referred Judgements :-

JUDGEMENT

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