Chattisgarh High Court
Ramgopal vs South Eastern Coalfields Limited 47 ... on 7 January, 2019
Author: P. Sam Koshy
Bench: P. Sam Koshy
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WRIT PETITION (S) NO. 8551 OF 2018
1. Ramgopal S/o Late Sukul Gond, aged about 40 years, R/o Village Khond,
Post and Police Station Pandopara, Tahsil Baikunthpur, District Koriya
(C.G.)
---- Petitioner
Versus
1. South Eastern Coalfields Limited, through Chairman-cum-Managing
Director South Eastern Coalfields Limited, Basant Vihar, Seepat Road,
Bilaspur, District Bilaspur (C.G.)
2. The Director (Personnel) Head Office, South Eastern Coalfields Limited,
Basant Vihar, Seepat Road, Bilaspur, District Bilaspur (C.G.)
3. The General Manager, South Eastern Coalfields Limited, Baikunthpur,
District Koriya (C.G.)
4. Sub-Area Manager, Jhilmili Sub- Area, Baikunthpur Area, District Koriya
(C.G.)
... Respondent(s)
For Petitioner : Shri Atanu Ghosh, Advocate. For Respondents-State : Shri Vinod Deshmukh, Advocate.
Hon'ble Shri Justice P. Sam Koshy Order on Board 07.01.2019
1. The limited grievance which the petitioner has sought for in this writ petition is for a direction to the respondent No.2 to decide the departmental appeal which has been filed by the petitioner against the order of termination from service dated 04.07.2018 (Annexure- P/1).
2. The said limited prayer is not opposed by the learned State counsel.
3. Accordingly, the writ petition stands disposed off with a direction to the respondent No. 2 to decide the petitioner's appeal as early as possible in accordance with the rules and regulations governing the 2 field preferably within a period of four months from the date of receipt of copy of this order.
4. With the aforesaid observation, the writ petition stands disposed off.
5. No order as to costs.
Sd/-
(P. Sam Koshy) Judge Priyanka