Dr. Jitendra Kumar Sharma vs M/S Central Coal Fields Ltd. & Ors
2022 Latest Caselaw 2226 Jhar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        [Civil Writ Jurisdiction]
                         W.P.(L) No. 1063 of 2016

         Dr. Jitendra Kumar Sharma                                .... .. ... Petitioner
                                    Versus
         M/s Central Coal Fields Ltd. & Ors.                      .... ... Respondents
                                      ...........

CORAM :HON'BLE MR. JUSTICE KAILASH PRASAD DEO .........

For the Petitioner : Mr. Raunak Sahay, Advocate For the respondent-CCL : Mr. Sahay Gaurav Piyush, Advocate For the respondent-UIO : Mrs. Bakshi Vibha, Advocate ......

10/ 23.06.2022.

Learned counsel for the petitioner has submitted that petitioner has been acquitted in R.C. Case No.9(A) /2003 (R) in terms of judgment dated 11.01.2018, which has been brought on record as Annexure-7 to the supplementary affidavit dated 24.07.2018 and subsequently his dismissal order has been set aside by the learned Single Judge, which has been upheld by the Division Bench in LPA No.8 of 2021, which has been brought on record as Annexure-9 to the supplementary affidavit dated 22.06.2022.

Put up this case on 30.06.2022.

Office is directed to delete the name of learned counsel for the respondent-Mr. Rajiv Sinha from the cause-list by substituting the name of learned counsel for the respondent- UOI, Mrs. Bakshi Vibha.

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