KRISHNA SINGH Vs. CENTRAL COALFIELDS LTD

JUDGEMENT

(1.) THE petitioner has challenged the order dated 3rd September, 2001 and Notice for further enquiry No. RAS/IA/ CCL/2001 dated 8th September, 2001, whereby and where under, the Respondent -Chairman -cum -Managing Director of Central Coalfields Ltd. (C. C. L. for short) directed to hold further enquiry and the Enquiry Officer issued notice fixing 4th October, 2001 as the next date for enquiry.

(2.) ACCORDING to the petitioner, the enquiry in the departmental proceeding having concluded. Enquiry Officer having submitted report exonerating the petitioner, there was no occasion for the disciplinary authority to ask for further enquiry.

(3.) THE day -to -day enquiry was conducted by the Enquiry Officer, wherein the petitioner submitted written statement. On conclusion, the Enquiry officer submitted report on 21st January, 2001 exonerating the petitioner from the charges.