- (1.)Heard Mr. Rajiv Sinha, Learned Counsel for the petitioner.
(2.)Neither any body appears on behalf of the respondent- Coal India Limited nor any counter affidavit has been filed inspite of sufficient opportunity given to the respondents.
(3.)The petitioner is aggrieved by the order as contained in Annexure-6 dated 9.7.2009, whereby the Coal India Limited has passed an order for his reinstatement in service in the Company with effect from 7.11.2007 i.e. the date of judgment of the High Court, by which the conviction and sentence passed against the petitioner by the trial Court was set aside.