M. V. Rao vs The State Of Jharkhand & Anr
2022 Latest Caselaw 4783 Jhar

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      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   W.P.(L) No.6142 of 2005

       M. V. Rao                                   ......      Petitioner
                                  Versus

       The State of Jharkhand & Anr.               .....   Respondents
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Petitioner : Mr. S. L. Agarwal, Advocate For the State : Mr. P. K. Choudhary, A.C to SC (L&C) II For the Resp. No.02 : Mr. V. P. Singh, Sr. Advocate Mrs. Rashmi Kumar, Advocate

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th 18/Dated: 29 November, 2022

1. Learned counsel for the petitioner has confined his argument to the issue No.4, framed by the learned Labour Court, Jamshedpur in B.S. Case No.23/ 95, which reads as under :

"iv) Whether the authority who accepted the resignation was competent to do so ?"

To buttress this issue, learned counsel for the petitioner has relied upon the judgments reported in :

(i) 2004 (3) JLJR 634

(ii) 2006 (6) SCC 704

(iii) 1986 (4) SCC 326

2. Learned senior counsel for the respondent No.02 seeks an adjournment to reply the same.

3. As prayed for, put up this case after two weeks.

(Rajesh Kumar, J.) Chandan/-