ARVIND KUMAR SHARMA Vs. COAL INDIA LIMITED

JUDGEMENT

(1.) The instant appeal preferred under Clause-10 of Letters Patent is directed against the order dtd. 31/8/2024 passed by the learned Single Judge of this Court in W.P.(S) No.6086 of 2022, whereby and whereunder, the writ petition has been dismissed by declining to interfere with the order of punishment dtd. 14/9/2022 passed against the petitioner/appellant after conclusion of the departmental proceeding.

(2.) The brief facts of the case, as per the pleading made in the writ petition, required to be enumerated, which read as under:

(3.) It is the case of the writ petitioner that he was initially appointed as Junior Executive Trainee (Mining) on 4/9/1993.