MAHESH CHANDRA JHA Vs. CENTRAL COALFIELDS LIMITED

JUDGEMENT

(1.) This is an admitted matter by virtue of the order dtd. 23/10/2019 and the writ Court's records have been attached with the present Letters Patent Appeal.

(2.) This Letters Patent Appeal has been preferred against the order dtd. 11/1/2018 passed in W.P.(S) No.5316 of 2008.

(3.) By the said order, the learned writ Court quashed the order of punishment dtd. 16/5/2008, however, remanded the matter back to the disciplinary authority who was arrayed as respondent no.5 in the writ proceeding.