CENTRAL COALFIELDS LIMITED Vs. PRAHLAD SINGH

JUDGEMENT

(1.) Central Coalfields Limited (in short, CCL) is in appeal against the order dtd. 27/10/2016 passed in W.P.(S) No. 4191 of 2010.

(2.) By the said order, the writ Court interfered with the punishment of dismissal from service awarded to the writ petitioner who is the respondent in the present appeal and remanded the matter to CCL to consider the case of the respondent on the question of quantum of punishment.

(3.) In the order dtd. 27/10/2016 the writ Court has observed as under: