Employer In Relation To The ... vs Their Workman Being Represented ...
2022 Latest Caselaw 3957 Jhar

                       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                      W.P.(L) No.2202 of 2018
                                            ....

Employer in relation to the Management of Bastacola Area of M/s Bharat Coking Coal Limited .... Petitioner Versus Their workman being represented by Sri Pintu Mandal, Secretary, Jharkhand Janta Mazdoor Union, Nutandih, P.O.-Jagjivan Nagar, P.S.-Saraidhela, Distt- Dhanbad, PIN-8269003 .... Respondent ....

CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

For the Petitioner : Mr. A.K.Mehta, Adv. For the Respondent : Mr. Niranjan Singh, Adv.

....

06/26.09.2022 Learned counsel for the BCCL-Management has submitted that the applicant has made an application for compassionate appointment after 17 years of death and as such the same has been regretted. He has relied upon the judgment reported in 2018 (2) JCR 311 in the case of Central Coalfields Limited and Ors. Vrs. Binod Ram Tirkey.

Counsel for the respondent seeks adjournment. As prayed for, put up this case after Diwali Holidays.

(Rajesh Kumar, J.) Shahid/