Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 119-120/2011
EASTERN COALFIELDS LTD. APPELLANT(S)
VERSUS
BIBHAS CHANDRA BAKSHI & ORS. RESPONDENT(S)
J U D G M E N T
KURIAN, J.
1. It is seen that respondent No.1-incumbent has
retired from service as early as in 1996.
2. In that view of the matter, we do not find this a
fit case for interference. Hence, in the peculiar
facts of this case, we dismiss these appeals, leaving
the question of law open.
3. Needless to say that this judgment will not be
treated as a precedent.
4. Pending applications, if any, shall stand
disposed of.
5. There shall be no orders as to costs.
......................J.
[KURIAN JOSEPH]
.......................J.
[A.M. KHANWILKAR]
NEW DELHI;
OCTOBER 25, 2018.
Signature Not Verified
Digitally signed by
NARENDRA PRASAD
Date: 2018.10.31
18:35:10 IST
Reason: