Sanjay K. Agrawal, J
1. Learned counsel for the petitioner would submit that identical writ petition has been disposed of by this Court in WPS No. 6916 of 2017 Babu v.
South Eastern Coal Fields Limited and Others, decided on 11.12.2017, in which this Court has directed as under :-
It goes without saying that the petitioner has any grievance against detailed charge-sheet, if any, issued in future, it will always be open for the
petitioner to challenge the same in accordance with law.
In that view of the matter, the petition is disposed off placing on record the statement of the respondent -SECL with the clear direction that if the
respondent-SECL intend to proceed in departmental enquiry against the petitioner, then shall issue a proper charge-sheet along with the list of
document and witnesses.
2. On the other hand, learned counsel appearing on behalf of SECL has no objection to the submission made by learned counsel for the petitioner.
3. With the consent of parties, the writ petition is disposed of in terms of order passed by this Court in Babu v. South Eastern Coalfields Limited
(supra). No order as to cost(s).
