Radhe Manjhi vs Shri Gopal Singh
2021 Latest Caselaw 3249 Jhar

Citation : 2021 Latest Caselaw 3249 Jhar
Judgement Date : 3 September, 2021

Jharkhand High Court

Radhe Manjhi vs Shri Gopal Singh on 3 September, 2021

                      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                         Cont. Case (C). No. 649 of 2018
                                                      ----------

            Radhe Manjhi                                           .........           Petitioner
                                                   Versus

1. Shri Gopal Singh, Central Coalfields Ltd. through its Chairman-cum-Managing Director, Dharbhanga House, P.O. G.P.O., P.S. Kotwali, District Ranchi.

2. Shri Radha Shyam Mahapatra, Director Personnel, Central Coalfields Ltd., Dharbhanga House, P.O. G.P.O., P.S. Kotwali, District Ranchi.

3. Mrs. Binita Saran, General Manager (P & IR), Central Coalfields Ltd., Dharbhanga House, P.O. G.P.O., P.S. Kotwali, District Ranchi.

4. Shri B.K. Shukla, General Manager, Argada Area, Central Coalfields Ltd., Argada, Ramgarh.

5. Shri Umesh Sharma, Project Officer, Religarha Colliery, Central Coalfields Ltd., Ramgarh.

6. Shri Santosh Kumar, Senior Personnel Manager, Religarha Colliery, Central Coalfields Ltd., Ramgarh.

7. The State of Jharkhand.

                                                                  .........          Opp. Parties.

                   CORAM:        THE HON'BLE MR. JUSTICE DR. S.N.PATHAK
                                        (Through: Video Conferencing)
                   For the Petitioner          :      Mr. Ratnesh Kumar, Advocate
                   For the CCL                 :      Mr. Amit Kumar Das, Advocate
                                                       -----------
08/ 03.09.2021            At the very outset, it has been submitted by learned counsel for the opposite

parties that the judgment dated 05.05.2017 passed by this Court in W.P.(S). No. 3630 of 2011 has already been complied with and in compliance of the Court's order, the opposite parties have already passed reasoned order.

In view of fair submission of learned counsel for the opposite parties, no contempt is made out against the opposite parties and hence, it is dropped.

Resultantly, this contempt application stands disposed of.

However, petitioners is at liberty to challenge the reasoned order, if at all aggrieved by the same.

(Dr. S.N. Pathak, J.) kunal/-