/ 16.03.2021 At The Very Outset vs Unknown
2021 Latest Caselaw 1336 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         W.P.(S). No. 1785 of 2018
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CORAM: HON'BLE MR. JUSTICE DR. S. N. PATHAK (Through: Video Conferencing)

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10/ 16.03.2021 At the very outset, Mr. Anoop Kumar Mehta, learned counsel appearing for the respondent-CCL raises the point of maintainability. Relying on the judgments of Hon'ble Supreme Court, learned counsel submits that though petitioner has the remedy to approach the Industrial Tribunal for redressal of his grievances but without exhausting the said remedy, the petitioner has directly come to this Court.

However, Mr. Kumar Harsh, learned counsel appearing for the petitioner seeks some time to reply to the arguments advanced by learned counsel for the respondent-CCL.

As prayed, list this case after two weeks. The point of maintainability shall be considered at the time of hearing the case.

(Dr. S.N. Pathak, J.)

kunal/