Upendra Kumar Pandey @ Upendra ... vs The Management Of Vidya Vikash ...
2021 Latest Caselaw 2577 Jhar

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          A.C(D.B) No. 01 of 2019
      Upendra Kumar Pandey @ Upendra Pandey                            Appellant
                                        Versus
      The Management of Vidya Vikash Samiti (Affiliated to Vidya
      Bharti All India Educational Institution)        ...               Respondent

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

                  Through Video Conferencing

      For the Appellant       : Mr. Ramawatar Chamaria, Advocate
      For the Respondent      : Mr. Srijit Choudhary, Advocate
                                     ---

08/27.07.2021 The plea of maintainability of this appeal has been raised by learned counsel for the respondent since Jharkhand Education Tribunal Act, 2015, Section 15 does not permit a second appeal in the High Court. The present appeal before this Division Bench has been preferred against the judgment passed in appellate jurisdiction by leaned Single Judge under Section 15 of the Act of 2015.

Learned counsel for the appellant prays for short indulgence to come prepared. Matter be listed on 2nd August, 2021.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Jk/