Shravan Kumar & Ors vs Jharkhand Urja Vikas Nigam ...
2021 Latest Caselaw 2226 Jhar

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         W.P. (S) No. 681 of 2019
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Shravan Kumar & Ors. ... ... ... ...Petitioners

-Versus-

Jharkhand Urja Vikas Nigam Limited & Ors. ... ... ... ...Respondents With W.P.(S) No. 4187 of 2018 Rishi Nandan & Ors. ... ... ... ...Petitioners

-Versus-

Jharkhand Urja Vikas Nigam Limited & Ors. ... ... ... ...Respondents

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CORAM: THE HON'BLE MR. JUSTICE DR. S.N.PATHAK (Through: Video Conferencing) For the Petitioners : Mr. Indrajit Sinha, Advocate (in W.P.(S) No.681 of 2019) Mr. Ajit Kumar, Sr. Advocate.

Mr. Sumit Gadodia, Advocate.

[in W.P. (S) No.4187 of 2018] For the Respondents : Mr. Navniti Prasad Singh, Sr. Advocate Mr. Manoj Tandon, Advocate.

Mr. Sumit Gadodia, Advocate.

[in W.P. (S) No.681 of 2019)

For the J.U.V.N.L. : Mr. Rajiv Ranjan, Sr. Advocate : Mr. Mukesh Kumar Sinha, Advocate. (in both the cases)

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08/ 06.07.2021 Heard Mr. Navniti Prasad Singh, learned Sr. Counsel assisted by Mr. Dhananjay Kumar Pathak in W.P. (S) No.681 of 2019 and Mr. Ajit Kumar Sr. Advocate assisted by Mr. Sumeet Gadodia in (W.P.(S) No.4187 of 20918).

The matter relates to seniority of the direct recruits vis. a vis. promotees who were appointed as Assistant Engineers in the year 1999-2000.

Respective Counsels are directed to come with the list of dates, synopsis as well as written arguments and the judgments on which they are relying upon.

Parties may exchange their respective written arguments with each other.

List these cases on 05.08.2021.

No further adjournment shall be granted.

[Dr. S.N.Pathak,J] P.K.S.