Smt. Indrawati Sahu vs South Eastern Coalfields Limited
2022 Latest Caselaw 4861 Chatt

                       HIGH COURT OF CHHATTISGARH, BILASPUR
                                             Order Sheet
                                       WPS No. 4911 of 2022
                     Smt. Indrawati Sahu Versus South Eastern Coalfields Limited




28.07.2022       Mr. Ashok Kumar Shukla, counsel for the petitioner.
                 Mr. Abhishek Sinha, Sr. Advocate with Mr. Pankaj Agrawal, counsel for the
             respondents.

Learned Sr. Advocate Mr. Sinha assisted with Mr. Agrawal, counsel for the respondents would submit that one week's time may be granted to file reply and would further submit that the subsequent petition filed by the petitioner has been decided by the coordinate Bench in view of the judgment passed by this Court in Smt. Asha Pandey vs Coal India Ltd. (Writ Petition (S) No. 4994/2015 dated 15.03.2016) therefore, the matter cannot be re-examined by this Court. This Court has granted liberty to the petitioner to get his case examined on administrative side.

The respondents are directed to file reply indicating whether the petitioner's case has been examined by the SECL in the light of Smt. Asha Pandey (surpa) along with any other ground they intend to raise. List on 8th August, 2022.

Sd/-

(Narendra Kumar Vyas) JUDGE

Deshmukh