Ramakant Singh vs Bihar State Road Transport ...
2022 Latest Caselaw 312 Jhar

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                 W.P.(S) No. 2762 of 2011

                 Ramakant Singh                               ...    ...      Petitioner
                                         Versus
                 Bihar State Road Transport Corporation and Ors.        Respondents
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CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Petitioner : Mr. Arshad Hussain, Advocate For the State : Mr. Raunak Sahay, Advocate For the BSRTC : Mr. Pankaj Kumar, Advocate

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Through Video Conferencing

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11/07.02.2022 Learned counsel for the petitioner Mr. Arshad Hussain, is present. He submits that there is no agreement between the petitioner and BSRTC pursuant to which the amount which is sought to be recovered from the salary of the petitioner. He submits that certain employees had entered into agreement that if fixed target income is not given by the employee, the difference will be recovered from their monthly salary, but there is no such agreement with the petitioner. He has relied upon a judgment passed by Hon'ble Supreme Court reported in AIR 1986 SC 1571 para 90 to 94 and 101.

2. Learned counsel for the State Mr. Raunak Sahay, is present.

3. Learned counsel for BSRTC Mr. Pankaj Kumar, is also present.

4. Office is directed to print the name of Mr. Pankaj Kumar, Advocate from the side of the respondents.

5. As the Court's time is over, post this case on 14.02.2022 under the heading for 'Final Disposal'.

(Anubha Rawat Choudhary, J.) Saurav