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M/S Bablu Sharma Through Its ... vs Damodar Valley Corporation ...
2022 Latest Caselaw 458 Jhar

Citation : 2022 Latest Caselaw 458 Jhar
Judgement Date : 14 February, 2022

Jharkhand High Court
M/S Bablu Sharma Through Its ... vs Damodar Valley Corporation ... on 14 February, 2022
                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          W.P.(C) No. 1594 of 2021

         M/s Bablu Sharma through its proprietor Bablu Sharma
                                                      ...      ...    Petitioner
                                          Versus
         1. Damodar Valley Corporation through its Managing Director-cum-
            Chairman, DVC Tower, Kolkata
         2. The Director (C & M), Damodar Valley Corporation, DVC Tower, Kolkata
         3. The Deputy General Manager (HR), Damodar Valley Corporation,
            Chandrapura Thermal Power Station, Bokaro
         4. The Chief Engineer, Damodar Valley Corporation, Chandrapura Thermal
            Power Station, Bokaro
         5. The Superintending Engineering (C & M), Damodar Valley Corporation,
            Chandrapura Thermal Power Station, Bokaro
         6. The Estate Officer, Damodar Valley Corporation, Chandrapura Thermal
            Power Station, Bokaro                     ...      ...    Respondents
         CORAM: HON'BLE MR. JUSTICE RAJESH SHANKAR
                                 -----

For the Petitioner : Mr. Lukesh Kumar, Advocate For the Respondents : Mr. Prashant Kumar Singh, Advocate

-----

Order No. 03 Dated: 14.02.2022

The writ petition is taken up today through Video conferencing.

It is jointly submitted by the learned counsel for the parties that the issue raised in the present writ petition is covered by the judgment dated 05.10.2021 rendered by this Court in W.P.(C) No. 809 of 2021 and other analogous cases (M/s Bablu Sharma Vs. Damodar Valley Corporation, Kolkata & Ors.).

Considering the aforesaid submission of the learned counsel for the parties, the present writ petition is dismissed in terms with the judgment dated 05.10.2021 passed by this Court in W.P.(C) No. 809 of 2021 and other analogous cases.

I.A. No. 2265 of 2021 also stands dismissed accordingly.

(Rajesh Shankar, J.) Manish

 
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