Dipak Mandal @ Dipak Kumar Mandal vs Steel Authority Of India Limited & ...
2021 Latest Caselaw 603 Jhar

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                       W.P. (S) No. 3977 of 2017
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Dipak Mandal @ Dipak Kumar Mandal --- --- Petitioner Versus Steel Authority of India Limited & others --- --- Respondents

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CORAM: Hon'ble Mr. Justice Aparesh Kumar Singh Hon'ble Mrs. Justice Anubha Rawat Choudhary Through Video Conferencing

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For the Petitioner: Mr. Suraj Singh, Advocate For the Respondents: Mr. Vijay Kant Dubey, Advocate

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04 / 08.02.2021 Learned counsel for the petitioner submits that during pendency of the writ application, petitioner has superannuated on 30.06.2018. He has sought to challenge the superannuation notice dated 09.05.2018 (Annexure-9) through I.A. No. 1197/2020.

2. Learned counsel for the Respondents prays for time to file counter affidavit to the main petition and also to the instant I.A. He however submits in respect of the query made vide order dated 27.01.2020 that the judgment passed in LPA No. 425/2015 had attained finality by dismissal of Special Leave Petition (Civil) No. 32083/2016 vide order dated 31.10.2016. However, Hon'ble Supreme Court has made it clear that the impugned order of the High Court shall not be treated as precedent.

3. Counter affidavit be filed by 01.03.2021. Matter be listed in the week thereafter, so that the petitioner, if so advised, may rejoinder thereto in the meantime.

Let the name of Mr. Vijay Kant Dubey be reflected in cause list for the Respondent SAIL in place of erstwhile counsel Mr. Kaustav Panda.

(Aparesh Kumar Singh, J.)

(Anubha Rawat Choudhary, J.) Ranjeet/