The Food Corporation Of India vs Satya Narayan Singh & Another
2024 Latest Caselaw 10005 Jhar

Jharkhand High Court

The Food Corporation Of India vs Satya Narayan Singh & Another on 16 October, 2024

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

          IN THE HIGH COURT OF JHARKHAND AT RANCHI

                        W.P. (L) No.1169 of 2018

The Food Corporation of India, through Smt. B. Subhalaxmi , Executive
Director (East) at Food Corporation of India, Zonal Office (East), Kolkata
                                                     ...      ...      Petitioner
                                  Versus
Satya Narayan Singh & Another                        ...      ... Respondents
                                  With
                        W.P. (L) No. 5467 of 2017

The Food Corporation of India, through Smt. B. Subhalaxmi , Executive
Director (East) at Food Corporation of India, Zonal Office (East), Kolkata
                                                     ...      ...      Petitioner
                                  Versus
Lalan Prasad Singh & Another                         ...      ... Respondents

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CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Petitioner : Mr. Shubham Sinha, Advocate For the Respondent : Mr. Manoj Kumar Sinha, Advocate

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th 12/16 October 2024

1. Learned counsel for the parties are present.

2. Learned counsel for the petitioner in both these cases submits that W.P. (L) No. 5467 of 2017 arises out of Complaint Case No. 04/2015 and W.P. (L) No. 1169 of 2018 arises out of Complaint Case No. 07/2015.

3. The learned counsel for the petitioner submits that the applicant No.1, namely, S. N. Singh, in Complaint Case No. 07/2015 and applicant No. 1, namely, Lalan Prasad Singh in Complaint Case No. 04/2015 were not workmen within the meaning of Industrial Disputes Act. He submits that this point is covered in a judgment passed by this Court in L.P.A. No. 446/2019. He has also submitted that the SLP filed against L.P.A. No. 446/2019 has been dismissed.

4. So far as applicant No. 2, namely, Jiten Chandra Modak in Complaint Case No. 07/2015 and applicant No. 2, namely, Shiv Shankar Singh in

Complaint Case No. 04/2015 are concerned, their case itself was not maintainable and this point is covered by the judgment passed by this Court in W.P. (L) No. 2703 of 2018 decided on 01.07.2024.

5. Learned counsel for the respondents prays for time and he submits that the matters be listed for final disposal on 24.10.2024.

6. Post these cases on 24.10.2024 under the heading for 'Final Disposal'.

(Anubha Rawat Choudhary, J.) Mukul