- (1.) Having lost the legal battle in connection with the order and judgment dated 30.01.2015, passed in W.P. 10654/2013, this disgruntled appellant, by filing this mandamus appeal called in question the legality and validity of the impugned judgment.
(2.) As against, this respondent No. 1 to 3 i.e. Coal India Ltd. has filed affidavit in opposition, so also respondent No. 4 i.e. Chief Vigilance Commissioner, in which they submitted that the Learned Trial Judge has taken care of all relevant aspects & passed a well-reasoned order, which does not call for any interference.
(3.) In the interest of effective adjudication, factual aspect needs to be reiterated. Filtering out unnecessary details, appellant's case in a nutshell is such that he has obtained a 1st class Mine Manager's certificate of competency (coal) from Director General of Mines Safety, Dhanbad in the year 1984 and worked as Assistant Colliery Manager in Central Coalfields Ltd. from 10th January, 1985 to till 11th September, 1988 and time to time he got promotion. He was posted as Chief General Manager, Eastern Coalfields Ltd. on and from 21st June, 2007 to till 24th July, 2012. Thereafter, he was promoted to the post of Executive Director (Safety and Rescue) and joined there on 25th July, 2012.;