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.