Chandra Shekhar vs Union Of India & Others
2022 Latest Caselaw 3603 Jhar

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              W.P.(S) No. 3211 of 2013
          Chandra Shekhar                                      ..... Petitioner
                                     Versus
          Union of India & others                             ..... Respondents
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CORAM: Hon'ble Mr. Justice Aparesh Kumar Singh Hon'ble Mr. Justice Deepak Roshan

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For the Petitioner : Ms. M.M. Pal, Sr. Advocate For the Resp.-Railway : Mr. Prabhat Kr. Sinha, Advocate

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10/ 08.09.2022 Learned senior counsel for the petitioner- Ms. M.M. Pal has relied upon judgment passed in the case of Union of India and another versus Champeshwar Rajhans in W.P.(S) No. 937 of 2015 dated 5th January, 2022 and submitted that the case of the present petitioner is covered by the said judgment.

2. Learned counsel for the respondent-Railway, Mr. Prabhat Kumar Sinha prays one week time to examine the plea and be ready.

3. As prayed for, list the case on 20.09.2022.

(Aparesh Kumar Singh, J.)

(Deepak Roshan, J.)

sm/pramanik