(An Application Under Article 226 ... vs Union Of India
2021 Latest Caselaw 4063 Jhar

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 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                  W.P.(S) No. 6309 of 2011
(An application under Article 226 of the Constitution of India)
 Prabir Kumar Mandal                        ..... Petitioner
                       Versus
1. Union of India
2. The General Manager M/s Uranium Corporation of India Ltd.
   Jadugora, Jadugora Mines, P.O. & P.S. Jadugora, Town-
   Jamshedpur, Dist- East Singhbhum
3. Asst. Administrative Officer (Personal) TMD M/s Uranium
   Corporation of India Ltd. Jadugora, Jadugora Mines, P.O. &
   P.S. Jadugora, Town Jamshedpur, Dist-East Singhbhum
4. DGM (Mines) M/s Uranium Corporation of India Ltd.
   Jadugora, Jadugora Mines, P.O. & P.S. Jadugora, Town
   Jamshedpur, Dist- East Singhbhum
                                            ..... Respondents
                       ---------
For the Petitioners    : Mr. Prem Mardi, Advocate
For the Respondents : Mr. S. Srivastava, Advcoate
                         Mr. M. B. Lal, Advocate
                       --------
                       PRESENT
             HON'BLE MR. JUSTICE DEEPAK ROSHAN
                       ---------
                       JUDGMENT

By Court: Heard through V.C.

2. Mr. Prem Mardi learned counsel for the petitioner,

after some argument, submits that the instant writ application

may be disposed of by giving liberty to the petitioner to

approach the "Grievance Cell" (Grievance Redressal

Committee) as per Clause 4.1.1 sub clause 3 of R&R Policy. He

further submits that the grievance cell may be directed to

adjudicate the issue raised by the petitioner in the instant writ

application and pass an appropriate order by giving appointment

to this petitioner.

3. Mr. Sudarshan Srivastava assisted by Mr. M.B. Lal,

learned counsel for the respondents submits that it is only the

grievance cell which can adjudicate the issue involved in this

case. He further referred to the supplementary counter affidavit

dated 03.04.2013 wherein at paragraph 12 aforesaid clause has

been quoted which clearly transpires that any grievance received

in this regard will be referred to the Grievance Redressal

Committee and the decision of the committee will be final and

binding to all the parties. As such, this writ application may be

disposed of with the liberty to the petitioner as aforesaid.

4. In view of the limited submissions of learned

counsel for the parties, without going into merits of this case, the

instant writ application, is, hereby disposed of by giving liberty

to the petitioners to approach the Grievance Redressal

Committee for redressal of his grievance which has been

constituted as per Clause 4.1.1 sub clause 3 of R&R Policy.

If any such representation / claim is received by the

said Grievance Redressal Committee; same shall be disposed of

after hearing all the parties by passing a reasoned and speaking

order within a period of six months from the date of receipt of

such representation/claim.

5. With the aforesaid observation, the instant writ

application stands disposed of.

(Deepak Roshan, J.)

Jharkhand High Court, Ranchi Dated 28th October, 2021 Pramanik/ NAFR