The Food Corporation Of India ... vs Mohammad Shaukat Ali
2023 Latest Caselaw 3154 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                   (Civil Writ Jurisdiction)
                             W.P.(L). No.3419 of 2016
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The Food Corporation of India through its Executive Director (East), Ms. B. Subhalaxmi .... .... Petitioner Versus Mohammad Shaukat Ali, Ex- Manager (Depot) & Anr.

.... .... Respondents

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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Petitioner : Mr. Shubham Sinha, Adv. For the Respondents : Mr. Pawan Kr. Pathak, Adv.

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th 07/Dated: 24 August, 2023

1. The issue involved in the present writ petition is "whether the manager comes under the definition of workman or not?"

2. The issue has already been settled by the Division Bench of this High Court.

3. Learned counsel for the respondents has sought adjournment for upgrading himself regarding the judgment of the Division Bench of this High Court.

4. As prayed for, put up this case 21.09.2023.

(Rajesh Kumar, J.)

Amar/-