SHYAM LAL SINGH Vs. CENTRAL COALFIELDS LIMITED

JUDGEMENT

(1.) Since common issues are involved in both these writ applications; as such both are heard together and disposed of with this common order.

(2.) The respective petitioners of both the writ petitions have prayed for quashing of charge-sheet dtd. 30/9/2013 (in both these writ applications) issued by Project Officer-cum- Disciplinary Authority and also for quashing and setting aside the order of removal from service dtd. 24/12/2014 (Annexure-8 in both these writ applications).

(3.) The facts of both the writ petitions are similar, as such, for brevity facts of W.P.(S) No. 5875 of 2015 is being referred in this order. A charge-sheet was issued under the signature of Project Officer, Kargali Washery, B and K Area, CCL alleging therein that petitioner being the dealing clerk of sales department issued loading slips in bulk to the DO holders and allowed to lift the coal rejects of Kargali Washery in huge quantity without being billed. The petitioner also failed to maintain record for issuance of loading slips and further failed to reconcile records of about 4150 MT of coal rejects valuing Rs.85.00 lakh approx. Similar charges were also levelled against the petitioner of W.P.(S) No. 5874 of 2015.