Soumya Roy vs Central Coalfields Limited And ...
2022 Latest Caselaw 4802 Jhar

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                 W.P.(S) No. 1260 of 2020

                 Soumya Roy                                     ...       ...    Petitioner
                                          Versus
                 Central Coalfields Limited and Ors.
                                                         ...          ...       Respondents
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Petitioner : Mr. Abhishek Kumar, Advocate For the Respondents : Mr. Arbind Kumar, Advocate

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06/30.11.2022 Learned counsel for the parties are present.

2. Learned counsel for the petitioner Mr. Abhishek Kumar, submits that the Advocate on record is not available today to argue this case on account of his personal difficulty.

3. Learned counsel for the respondents has submitted that the service of the petitioner has been terminated on the ground of false information furnished at the time of induction. He has relied upon a judgment dated 05.07.2022 passed in W.P.(S). No.6306 of 2012 and judgment dated 18.04.2022 passed in W.P.(S). No.6600 of 2014.

4. As the learned counsel for the petitioner is seeking adjournment, post this case on 07.12.2022 under the same heading.

(Anubha Rawat Choudhary, J.) Saurav