(Bishnu Bhuiyan vs . The State Of Jharkhand & Ors.)
2024 Latest Caselaw 3583 Jhar

Jharkhand High Court

(Bishnu Bhuiyan vs . The State Of Jharkhand & Ors.) on 3 April, 2024

Author: S. N. Pathak

Bench: S.N. Pathak

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           W.P.(S). No. 2070 of 2010
            (Bishnu Bhuiyan Vs. the State of Jharkhand & Ors.)
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CORAM : HON'BLE DR. JUSTICE S.N. PATHAK For the Petitioners : Mr. Mahesh Tewari, Advocate For the Respondents : M/s. Indrajit Sinha, Arpan Mishra, Aditee Dongrawat, Advocates

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13/ 03.04.2024 Heard the parties.

It has been argued by learned counsel for the petitioner that it was incumbent upon the respondent-BCCL to keep the name of petitioner in live roster. In absence of the same, on the ground of delay, the case petitioner for appointment on compassionate ground cannot be turned-down. Learned counsel places heavy reliance on para-14 of the judgment of this Court in case of L.P.A. No. 124 of 2022 (the Workman through Mudrika Bhagat Vs. Employers in relation to the management of Sirka Colliery of M/s. Central Coalfields Ltd., Ranchi).

On the other hand, it has been argued by learned counsel for the petitioner that since delay was on the part of the petitioner rightly his case was not considered.

However, since petitioner has confined his prayer only for appointment on compassionate ground, one more opportunity is granted to the respondents to consider the case of petitioner.

List this case on 30.04.2024.

(Dr. S. N. Pathak, J.) kunal