COAL INDIA LIMITED Vs. MANIK DUTTA

JUDGEMENT

(1.) Heard learned counsel for the parties on the application for condonation of delay as the present appeal has been filed after a delay of 78 days. In view of the reasons stated in the application, the delay in filing the appeal is condoned. I.A. No. 1827 of 2012 is allowed.

(2.) Heard learned counsel for the parties on merit.

(3.) By filing writ petition being W.P. (S) No. 283 of 2010, the petitioner challenged the charge-sheet served upon him for the alleged misconduct pertaining to the year 1997-98 to 2000-2001. Learned single Judge has allowed the writ petition and quashed the disciplinary proceedings, hence, the appellant has come in the L.P.A. to challenge the judgment of learned single Judge dated 22.2.2012 by which alongwith W.P. (S) No. 283 of 2010, petitioner's another writ petition being W.P. (S) No. 5099 of 2009 has also been allowed. The present appellant is not aggrieved against the judgment rendered in W.P. (S) No. 5099 of 2009, therefore, facts of this case are not relevant.