KAYUM ANSARI Vs. CENTRAL COALFIELDS LIMITED

JUDGEMENT

(1.) Heard Mr. Ajit Kumar, learned counsel appearing on behalf of the petitioner.

(2.) Heard Mr. R. N. Sahay, Senior Advocate along with Mr. Yashvardhan, learned counsel appearing on behalf of the respondents.

(3.) The present writ petition has been filed challenging the order of termination dtd. 12/1/2010 passed by the respondent no. 6 and a further relief has been sought to reinstate the petitioner with all back wages. It has been pointed out by the learned counsel for the petitioner that the appellate authority had dismissed the appeal filed by the petitioner vide order dtd. 26/6/2010 as contained in Annexure- 9 of the writ petition, but due to inadvertence, the same was not challenged in the writ petition. Accordingly, one interlocutory application being I.A. No. 1452 of 2021 was filed challenging the appellate order also. The I.A. was allowed and the interlocutory application was taken to be a part of the writ petition for future reference.