Ms. Divya Choubey vs South Eastern Coal Field Limited
2026 Latest Caselaw 824 Chatt

Chattisgarh High Court

Ms. Divya Choubey vs South Eastern Coal Field Limited on 20 March, 2026

Author: Parth Prateem Sahu

Bench: Parth Prateem Sahu

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                                                          2026:CGHC:13550


                                                                     NAFR

             HIGH COURT OF CHHATTISGARH AT BILASPUR


                           WPS No. 413 of 2026

Ms. Divya Choubey D/o Shri Anil Sharma Aged About 23 Years Presently
Posted As General Assistant, Law Department, South Eastern Coal Fields
Limited Seepat Road, Bilaspur Chhattisgarh Permanent R/o Ward No. 2,
Gram Nimha, Post Office Chukaan, Police Station Ramnagar, Tehsil Kotma,
District Annupur, Madhya Pradesh
                                                          ... Petitioner(s)
                                   Versus
1 - South Eastern Coal Field Limited Through Cmd Having Its Offices At Secl
Headquarters, Seepat Road, Bilaspur Chhattisgarh
2 - South Eastern Coal Field Limited Through General Manager (H.R.-I.R.-
N.E.E.) Having Its Offices At Secl Headquarters, Seepat Road, Bilaspur
Chhattisgarh
3 - South Eastern Coal Fields Limited Through Its Director (Personnel)
Having Its Offices At Secl Headquarters, Seepat Road, Bilaspur Chhattisgarh
4 - South Eastern Coal Field Limited Through Head Of Department Legal
Having Its Offices At Secl Headquarters, Seepat Road, Bilaspur Chhattisgarh
                                                          ... Respondent(s)

For petitioner : Mr. Harmander Rastogi, Advocate For Respondents : Mr. Rajnish Singh Baghel, Advocate

HON'BLE SHRI PARTH PRATEEM SAHU, JUDGE ORDER ON BOARD 20/03/2026

1. Counsel for the petitioner submits that in view of the reply submitted by

the respondents and further observations made by coordinate bench of

this Court in Para 20 of the order dated 30.11.2015 passed in WPS No.

832 of 2012, he may be permitted to withdraw this petition with liberty

to file appropriate application/proceedings before appropriate authority

challenging Clause 6.10.0 of NCWA.

2. In view of above submission made by counsel for the petitioner, the

petition is disposed of with liberty as prayed for.

Sd/-

                                                                (Parth Prateem Sahu)
Saurabh                                                               JUDGE