CENTRAL COALFIELDS LTD. Vs. RANA ANAND PRAKASH SINGH

JUDGEMENT

(1.) With the consent of both the parties, the Letters Patent Appeal has been taken up together with the Writ Petition(S) No. 6937 of 2011 for hearing.

(2.) The Letters Patent Appeal is directed against the judgment dated 30.01.2013 passed in W.P.(S) No. 6937 of 2011 whereby the learned Single Judge rejected the Interlocutory Application No. 71 of 2013, filed by the appellants to vacate the stay.

(3.) The respondent - petitioner had filed the aforesaid writ challenging the charge - sheet and the departmental proceeding initiated by the appellants.