COAL INDIA LIMITED Vs. CAPT. HARI SANKAR AIRY

JUDGEMENT

(1.) The decision under scrutiny in the instant appeal has been rendered in W.P.(C) No.13570 of 2014 whereby the orders dated 22.07.2014/23.07.2014 transferring/relieving the respondent herein to join the Central Coalfields Limited (for short, hereinafter referred to as the "CCL") under the appellants i.e. the Coal India Limited (for short, hereinafter referred to "CIL") have been nullified.

(2.) We have heard Mr S.D. Das, learned Sr. Advocate for the appellants and Mr S.K. Das, learned counsel for the respondent.

(3.) A brief outline of the pleaded assertions would be essential.