Parden Oraon vs The State Of Jharkhand And Another
2021 Latest Caselaw 2763 Jhar

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       Cont. Case (Civil) No. 1218 of 2019
Parden Oraon, wife of Late Binod Oraon @ Vinod Oraon, Ex-Operator,
Helper Cat.-II, Gidi Washery, P.O & P.S-Giddi 'Á', District- Hazaribagh,
Jharkhand                                                ....... Petitioner
                              vs.
The State of Jharkhand and Another                  ... Opposite Parties
                                  -------

(Through V.C.)

CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR

For the Petitioner : Mr. Binod Kumar Jha, Advocate For M/s CCL : Mr. Amit Kumar Sinha, Advocate

-------

Order No.05 /Dated: 6th August, 2021

In W.P.(S) No. 5651 of 2016, the following order was passed by this Court:

"7. The impugned order dated 03.08.2016 by which claim for compassionate appointment to the petitioner's son has been declined, is held illegal. The respondent no.4 shall assess suitability of the petitioner's son within 6 weeks. The Project Officer- respondent no.4 shall forward necessary papers for payment of the Contributory Provident Fund contributions to the petitioner within 6 weeks. Gratuity payable to the ex-employee for the service rendered by him shall also be paid to the petitioner within the same period.

8. The writ petition stands allowed, in the aforesaid terms."

2. Mr. Amit Kumar Sinha, the learned counsel appearing for the contemnor-M/s CCL states that against the writ Court's order the Management of M/s CCL preferred Letters Patent Appeal No.718 2018 which was dismissed by an order dated 28.01.2020. He further states that a Special Leave Petition was preferred by M/s CCL challenging the order dated 28.01.2020 of the Hon'ble Letters Patent Court and by judgment dated 09.04.2021 passed in Civil Appeal No.897 of 2021, the Hon'ble Supreme Court has set-aside the order passed by the Hon'ble Letters Patent Court.

3. In view of the aforesaid, the present contempt case does not survive and, accordingly, it is dismissed.

(Shree Chandrashekhar, J.)

sudhir