Shiveshwar Lohar vs Mecon Through Its Chairman Cum ...
2023 Latest Caselaw 266 Jhar

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                     W.P(S) No. 3914 of 2019
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Shiveshwar Lohar .... .... Petitioner(s).

Versus

1. Mecon through its Chairman cum Managing Director, Ranchi

2. General Manager (P&A), MECON, Doranda, Ranchi

3. Deputy General Manager, I/C, Town Administrator, MECON, Ltd. Ranchi .... .... Respondent(s)

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CORAM : HON'BLE MR. JUSTICE ANANDA SEN.

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For the Petitioner(s) : Ms. Sweta Rani, Advocate For the Respondents : Mr. Amitabh, ADvocate

6/16.01.2023 Petitioner was dismissed from service only on the ground of conviction in Criminal Case being RC-15(A)/2003-R. No Departmental Enquiry was conducted.

Counsel for the petitioner submits that criminal appeal challenging the aforesaid conviction is pending before this Court. She submits that at present she may be allowed to withdraw this application with a liberty to challenge this dismissal order in the event the judgment in the criminal appeal is passed in favour of the petitioner.

Considering the said submission, I allow the petitioner to withdraw this writ application with a liberty to file an appropriate writ application after disposal of criminal appeal pending against the judgment passed in RC-15(A)/2003-R.

(ANANDA SEN , J) anjali/cp2