Sambuddha Chakrabarti, J. - (1.) The case of the petitioner, inter alia, is that he was appointed as an officer of Coal India Limited, i.e., the respondent no. 1 and was posted at Bharat Coking Coal Limited, a subsidiary of the respondent no. 1 company and is respondent no. 4 herein.
(2.) By a memorandum dated November 26, 2015, the petitioner was intimated that a disciplinary proceeding against him was contemplated and he was placed under suspension. Subsequently, the suspension order was revoked with prospective effect but the Disciplinary Authority, i.e., the respondent no. 3, transferred the petitioner to a different place and position during the period of suspension. He filed an appeal to the Chairman, Coal India Limited. Since no steps were taken in the appeal, the petitioner moved this Court in the first round of litigation when a learned Single Judge had disposed of the writ petition by directing the respondent no. 2 to consider and dispose of the petitioner's appeal in accordance with law as early as possible, but positively within one month from the date of the receipt of a copy of the order.
(3.) On August 10, 2016, the respondent no. 2 dismissed the appeal. The petitioner has assailed that order in the present writ petition.;