Satedal Mandal vs Union Of India Through Its ...
2021 Latest Caselaw 4077 Jhar

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 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                 W.P.(S) No. 4982 of 2010
(An application under Article 226 of the Constitution of India)

1. Satedal Mandal
2. Yadav Mandal
3. Khela Ram Mandal                           ..... Petitioners
                        Versus
1. Union of India through its Secretary, Ministry of Mines, Govt.
   of India, New Delhi
2. Uranium Corporation of India Ltd. P.O. & P.S. Jadugora
   Mines, District- Singhbhum (East)
3. Uranium Corporation of India Ltd. through its Chairman-
   cum-Managing Director, P.O. & P.S.-Jadugora Mines,
   District- Singhbhum (East)
4. Chief Manager (Personnel), Uranium Corporation of India
   Ltd. at Turamdih, P.O. & P.S.-Sunder Nagar Jamshedpur,
   District- Singhbhum (East)
5. Chief Manager (Personnel), Uranium Corporation of India
   Ltd. at Jadugora, P.O. & P.S.- Jadugora Mines, District-
   Singhbhum (East).                         ..... Respondents
                        ---------
For the Petitioners     : Mr. R.C.P. Sah, Advocate
For the Respondents : Mr. S. Srivastava, Advocate
                          Mr. M. B. Lal, Advocate
                        --------
                        PRESENT
 HON'BLE MR. JUSTICE DEEPAK ROSHAN
                        ---------
                        JUDGMENT

By Court: Heard through V.C.

2. Mr. R.C.P. Sah, learned counsel for the petitioners

for want of instructions from his clients is not able to press this

case.

3. Learned counsel for the respondents does not have

any objection.

4. In view of the aforesaid facts; interest of justice

would be sufficed by giving liberty to the petitioners to approach

the "Grievance Cell" (Grievance Redressal Committee)

constituted under Clause 4.1.1 sub clause 3 of R&R Policy.

If any such claim is made by these petitioners before

the Grievance Cell; the same shall be adjudicated in accordance

with the R&R Policy.

5. With the aforesaid observation, the instant writ

application stands disposed of.

(Deepak Roshan, J.)

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