ARINDAM LODH,J. - (1.)This is an intra-court appeal filed by the appellants challenging the legality and validity of the judgment and order dated 21- 11-2019 passed by a learned Single Judge of this court in case No. WP(C) No.1192/2018, titled as Sri Subrata Debbarma v. Oil and Natural Gas Corporation Ltd. and two Ors. whereby and whereunder the learned Single Judge interfered with the penalty imposed by the Disciplinary Authority on the writ petitioner (respondent herein).
(2.)We have heard Mr. S.K.Deb, learned senior counsel assisted by Mr. A. L. Saha, learned counsel appearing for the appellants and Mr. P. Roy Barman, learned senior counsel assisted by Ms. A. Debbarma, learned counsel appearing for the respondent.
(3.)The parties in the instant appeal are addressed here-in-below according to their original status in the writ petition.
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