B. P. Sharan vs Eastern Coalfields Limited & ...
2022 Latest Caselaw 4967 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI

                           W. P. (S) No. 1969 of 2020

                B. P. Sharan                              ...       ...    Petitioner
                                 Versus
           Eastern Coalfields Limited & Others ... ... Respondents
                                 ---

CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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07/07.12.2022

1. Learned counsel for the parties are present.

2. Learned counsel for the respondents has submitted that the petitioner has appropriate remedy of appeal against the impugned order of punishment.

3. Upon this, learned counsel for the petitioner has submitted that the petitioner has attained the age of superannuation and therefore, the remedy of appeal under Rule 36 is not available to the petitioner as the petitioner is no longer an employee of the respondent. The learned counsel has relied upon a judgment passed by the Hon'ble Supreme Court in the case of Mahanadi Coalfields Limited vs. Ravindranath Choubey reported in 2020 3 JBCJ 341 (SC). The learned counsel submits that he will advance his arguments further tomorrow.

4. Post this case tomorrow i.e., on 08.12.2022 under the same heading.

(Anubha Rawat Choudhary, J.) Mukul