Food Corporation Of India Through ... vs Krishna Bihari Mishra
2021 Latest Caselaw 4725 Jhar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          [Civil Writ Jurisdiction]
                          W.P.(L) No. 3969 of 2018
      Food Corporation of India through its General manager (Region)... .. ... Petitioner
                                    Versus
      Krishna Bihari Mishra                                           .. ... ... Respondent
                                    WITH
                         W.P.(L) No. 2123 of 2016
      Food Corporation of India through its General manager (Region)... .. ... Petitioner
                                    Versus
      Hans Raj Singh, ex-Assistant General- II (Deport)               .. ... ... Respondent
                                    WITH
                         W.P.(L) No. 3336 of 2016
      Food Corporation of India through its General manager (Region)... .. ... Petitioner
                                    Versus
      Ajay Kumar Singh                                                .. ... ... Respondent
                                    WITH
                         W.P.(L) No. 3965 of 2018
      Food Corporation of India through its General manager (Region)... .. ... Petitioner
                                    Versus
      Motilal Ram                                                     .. ... ... Respondent
                                    WITH
                         W.P.(L) No. 3970 of 2018
      Food Corporation of India through its General manager (Region)... .. ... Petitioner
                                    Versus
      Jagnarayan Singh                                                .. ... ... Respondent
                                     ...........

CORAM :HON'BLE MR. JUSTICE KAILASH PRASAD DEO .........

For the Petitioner : Mr. Nipun Bakshi, Advocate. (in all cases) For the Respondents : Mr. Manoj Kumar Sinha, Advocate (in W.P.(L) Case Nos.3969/18, 3965/18 & 3970/18) Mrs. M.M. Pal, Sr. Advocate (in W.P.(L) Case No.3336/16) ......

11/ 09.12.2021.

Learned counsel for the petitioner, Mr. Nipun Bakshi has submitted that during pendency of the present writ petition, the Assistant Labour Commissioner, (Centeral), Patna vide order dated 23/24.08.2021 has directed the General manager (Region), Food Corporation of India, Regional Office, Arunanchal Bhawan, Exhibition Road, Patna- 800001 to submit show-cause as to why legal action under Section 29 of the I.D. Act should not be initiated against him for non-implementation of the said award, for which he has filed I.A. No.5379 of 2021 in W.P.(L) No.3969 of 2018, I.A. No.5381 of 2021 in W.P.(L) No.3965 of 2018 and I.A. No.5380 of 2021 in W.P.(L) No.3970 of 2018.

Learned counsel for the respondents, Mr. Manoj Kumar Sinha (in W.P.(L) Case Nos.3969/2018, 3965/2018 & 3970/2018) has submitted that matter may be listed on 16.12.2021 so as to assist this Court properly by filing reply to the Interlocutory Applications.

Learned Sr. counsel for the respondents, Mrs. M.M. Pal (in W.P.(L) Case No.3336/2016) has submitted that all these issues have been decided by the co- ordinate Bench of this Court in terms of order dated 05.02.2016 passed in W.P.(L) No.2032 of 2014 and analogous cases, which has been brought on record as Annexure- 7 to the writ petition bearing W.P.(L) No.3336 of 2016 as well as in the recent judgment passed by co-ordinate Bench of this Court vide order dated 27.03.2019, passed in W.P.(L) No.4549 of 2018, as such, petitioner has no case, but only to delay the award such writ petitions have been filed.

Considering the same, let the matters be appeared on 16.12.2021.

(Kailash Prasad Deo, J.) R.S.