Shashi Prakash Mishra Son Of Sri G. S. ... vs Indian Council Of Agricultural ...
2024 Latest Caselaw 9317 Jhar

Jharkhand High Court

Shashi Prakash Mishra Son Of Sri G. S. ... vs Indian Council Of Agricultural ... on 18 September, 2024

Author: Sanjay Prasad

Bench: Sanjay Prasad

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

Shashi Prakash Mishra son of Sri G. S. Mishra, presently residing at Dundas Point, South Andaman, Andaman & Nicobar Islands, PIN-

             744206                                           ......Petitioner
                                         Versus

1. Indian Council of Agricultural Research through its Director General, Government of India, Krishi Bhawan, New Delhi

2. Deputy Director General, Department Agricultural Research and Education, Government of India, Krishi Bhawan, New Delhi

3. Secretary, Indian Council of Agricultural Research, Government of India, Krishi Bhawan, New Delhi

4. The Directoress, Holy Cross Krishi Vigyan Kendra, Kanary Hill, Hazaribagh, Post Office & Police Station -Sadar, Hazaribagh, District- Hazaribagh

5. Chairperson of Governing Body, Holy Cross Institute, Hazaribagh PO & PS- Sadar (Hazaribagh), District- Hazaribagh, Jharkhand .....Respondents

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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             For the Petitioner      : None.
             For the Resps.          : Mr. Shubham Sinha, Advocate
                                         ------
23/18.09.2024         Perused the letter dated 17.09.2024 sent by the learned

Presiding Officer, Labour Court, Hazaribagh by which it has been informed that the order sheet and judgment of the case is not available with the case record.

2. This Court is not satisfied with the explanation submitted by the learned Presiding Officer, Labour Court, Hazaribagh.

3. Learned Registrar General, Jharkhand High Court Ranchi is directed to call for explanation from learned Presiding Officer, Labour Court, Hazaribagh for not sending the Lower Court before this Court.

4. Put up this case on 01.10.2024.

5. Let a copy of this order be sent to the office of the learned Registrar General, Jharkhand High Court, Ranchi for the needful.

6. Let a copy of this order be sent to the Court concerned through FAX at once.

(Sanjay Prasad, J.) Kamlesh/