Birendra Mishra (Staff ... vs Union Of India Through The ...
2021 Latest Caselaw 3599 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI

                         [Civil Writ Jurisdiction]
                         W. P. (C) No. 5126 of 2013
             Birendra Mishra (Staff No.388034) & Ors. .            .... .. ...          Petitioner(s)
                                           Versus
             Union of India through the Secretary, Ministry of Steel, Government of India,
              New Delhi & Ors                                                .. ... ... Respondent(s)
                                ...........

CORAM :HON'BLE MR. JUSTICE KAILASH PRASAD DEO (Through :-Video Conferencing) .........

For the Petitioner(s) : Mr. Manoj Kumar Choubey, Advocate. For the Respondent(s) : Mr. Vijay Kant Dubey, Advocate ..........

07 / 24.09.2021. Learned counsel, Mr. Manoj Kumar Choubey on the instruction of learned counsel for the petitioners, Mr. Bhola Nath Ojha has submitted that the issue with regard to withholding of amount of Gratuity of an ex-employee or legal heirs of the ex-employee is no more res-integra in view of the judgment passed by the Apex Court in the case of M/s Steel Authority of India Ltd. vs. Raghbendra Singh & Ors., passed in Petition (s) for Special Leave to Appeal [C] No(s).11025/2020. He has further submitted that the petitioners are ready to vacate the quarter on the date when the amount of Gratuity and other admissible claims, [if applicable] shall be paid to the petitioners by the Respondent- Management.

Learned counsel for the respondents, Mr. Vijay Kant Dubey has submitted that this matter may be posted on Monday i.e. 27.09.2021 so as to get instruction from the Managing Director, Bokaro Steel Limited in view of the judgment passed by the Apex Court, which has already been communicated to the Bokaro Steel Limited as it appears from the Supplementary Counter-affidavit filed by the Respondents- Bokaro Steel Limited, Bokaro.

Considering the same, put up this case on 27.09.2021.

Respondents are directed to comply the order passed by the Apex Court, as stated above, failing which, necessary order shall be passed on the next date.

It appears that the Writ Petition has been filed on 19.08.2013 and even after passing of the order by the Apex Court, the matter is being lingered for one reason or the other, as such, this order has been passed today.

(Kailash Prasad Deo, J.) Sandeep/