Citation : 2024 Latest Caselaw 9702 Jhar
Judgement Date : 26 September, 2024
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(L) No. 7796 of 2012
Employer in relation to Management of Food Corporation of India,
Muzaffarpur ... ... Petitioner
Versus
Upendra Kumar & Others ... ... Respondents
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY
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For the Petitioner : Ms. Rukmini Kumar, Advocate For the Respondents : Mr. Subham Sinha, Advocate
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12/26.09.2024
1. The learned counsel for the parties are present.
2. The learned counsel for the respondent has submitted that the case is squarely covered by the judgment passed by Hon'ble Supreme court in (2014) 7 SCC 190 Hari Nandan Prasad and another v. Employer I/R to Management of Food Corporation Of India and another.
3. Ms. Manimala Pal learned Senior Advocate has joined online but due to poor connectivity the matter could not be heard.
4. At the joint request of the learned counsel for the parties, post this case on 30.09.2024 at about 2:15 PM under the heading for "Final Disposal".
(Anubha Rawat Choudhary, J.) Rakesh/-
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