Shashi Prakash Mishra vs Indian Council Of Agricultural ...
2024 Latest Caselaw 9958 Jhar

Jharkhand High Court

Shashi Prakash Mishra vs Indian Council Of Agricultural ... on 15 October, 2024

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           W.P.(L) No. 2070 of 2008

                Shashi Prakash Mishra                          ...     ...      Petitioner
                                         Versus
                Indian Council of Agricultural Research and others
                                                      ...       ...          Respondents
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Petitioner : Mr. Kumar Swapnil, Advocate For the Resp. Nos. 1 to 3 : None ` For the Resp. Nos. 4 & 5 : Mr. Shubham Sinha, Advocate

24/15.10.2024 Learned counsel for the petitioner and respondent nos. 4 and 5 are present.

2. Learned counsel for the respondent nos. 1 to 3 is absent.

3. Learned counsel for the petitioner seeks adjournment on the ground that the matter has to be argued by Ms. Chandana Kumari, Advocate, who is busy in another Court.

4. Learned counsel for the respondent nos. 4 & 5 has submitted that the sole issue involved in the present case is whether the Indian Council of Agricultural Research would be governed by the provisions of Jharkhand Shops and Establishment Act. The case is arising out of B.S.E. Case No. 1 of 2001 which was initiated after creation of the State of Jharkhand. He has submitted that in the impugned order, numerous judgments have been considered and it has been held that the institution involved in the present case is not an establishment and therefore, the case itself was not maintainable. He also submits that he shall file a compilation of judgments, go through the records received from the concerned Court and also place on record the up-to-date position with regard to the various judgments in connection with the institution involved in the present case.

5. Post this case on 21st October 2024 under the heading "For Final Disposal" to be taken up at 02:15 p.m.

6. The compilation of judgments should be filed by 18th October 2024.

(Anubha Rawat Choudhary, J.) Pankaj