Sahadeo Daw vs Regional Labour Commissioner ...
2022 Latest Caselaw 256 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            [Civil Writ Jurisdiction]
                             W.P.(L) No. 365 of 2010
        Sahadeo Daw                                           .... .. ... Petitioner
                                     Versus
       Regional Labour Commissioner (Central) & Ors. .. ... ... Respondents
                                      ...........

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

For the Petitioner : None For the respondent nos.2 & 3 : Mr. Vipul Poddar, Advocate ......

09/ 03.02.2022.

Nobody appears on behalf of the petitioner, however, learned counsel, Mr. Vipul Poddar has appeared on the instruction of learned counsel for the respondent nos.2 & 3, Mr. Ajay Kumar Sah.

It appears that petitioner has preferred the writ petition on 30.01.2010 through his learned counsel, Mr. Mahavir Prasad Sinha, but it appears from the ordersheet that he is not appearing in this case.

Under the aforesaid circumstances, let notice be issued to the petitioner, Sahadeo Daw, S/o Late Rishikesh Daw, R/o Jharnapara, Hirapur, P.O. + P.S. + District- Dhanbad through the Para-Legal Volunteer, Dhanbad.

The Secretary, District Legal Services Authority, Dhanbad is directed to ensure the service of notice upon the petitioner and inform the petitioner about the pendency of the case and submit a report within a period of two weeks.

Learned counsel for the respondents, Mr. Vipul Poddar has submitted that the case of the petitioner is fit to be rejected, in view of the judgment passed by the Apex Court in the case of Steel Authority of India Ltd. Vs. Raghbendra Singh & Ors., reported in 2020 SCC OnLine SC 1063.

Considering the same, let the matter be listed after two weeks. Let a copy of this order be communicated through FAX to the Secretary, District Legal Services Authority, Dhanbad at once.

(Kailash Prasad Deo, J.) R.S.