Vijay Kumar vs Union Of India And Others
2024 Latest Caselaw 10617 Jhar

Jharkhand High Court

Vijay Kumar vs Union Of India And Others on 25 November, 2024

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           W.P. (L) No. 5620 of 2021

                Vijay Kumar                                      ...        ...    Petitioner
                                            Versus
                Union of India and others          ...                  ...       Respondents
                                            With
                               W.P. (L) No. 5632 of 2021
                Vijay Kumar                                      ...        ...    Petitioner
                                            Versus
                Union of India and others          ...                  ...       Respondents
                                            With
                               W.P. (L) No. 5647 of 2021
                Central Committee of Jharkhand Colliery Shramik Union through
                Vijay Kumar                                      ...        ...    Petitioner
                                            Versus
                Union of India and others          ...                  ...       Respondents
                                            ---

CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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                For the Petitioner                 :Mr.     Amitesh       Kumar    Geasan,
                Advocate                             (In all cases)
                For the Respondent-BCCL            : Mr. Rakesh Kumar, Advocate
                                                   ( In all cases)
                For the UoI                        : Mr. Nishant Kumar, Advocate
                                                   :Mr. Jitendra Kumar Mishra,
                                                     Advocates


13/25.11.2024         Counsel for the parties are present.

2. It is submitted that in all these writ petitions, the nature of the impugned order is refusal to refer the industrial dispute for adjudication by the competent Court/Tribunal.

3. Counsel for the petitioner has relied upon the judgment passed by the Hon'ble Supreme Court in the case of Kuldeep Singh versus G.M. Instrument Design Development and Facilities Centre and

Anr. passed in Civil Appeal No. 10231 of 2010 and has submitted that by the impugned order, the Authority has gone into the merits of the dispute which is not permissible under law. In particular, he has referred to paragraph 21 of the said judgment.

4. Counsel for the respondents prays for time.

5. Post these cases on 02nd December, 2024 under the heading for 'Final Disposal' to be taken up at 2:15 P.M.

6. No further adjournment will be granted.

(Anubha Rawat Choudhary, J.) Binit