JANKI Vs. CENTRAL COALFIELDS LIMITED

JUDGEMENT

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

(2.) The instant intra-court appeal, under Clause 10 of the Letters Patent, is directed against the order/judgment dtd. 15/9/2020 passed by learned Single Judge in W.P. (S) No. 4315 of 2018 whereby and whereunder the writ petition was dismissed declining to interfere with order dtd. 22/6/2018 by which the writ petitioner was dismissed from service w.e.f. 10/3/2018.

(3.) The brief facts of the case, as per pleadings made in the writ petition, which are require to be enumerated, read as hereunder: