K.S Multi Facility Services Private ... vs The State Of Jharkhand Through The ...
2025 Latest Caselaw 4493 Jhar

Jharkhand High Court

K.S Multi Facility Services Private ... vs The State Of Jharkhand Through The ... on 2 April, 2025

Author: Deepak Roshan

Bench: Deepak Roshan

                                                                      2025:JHHC:10360-DB




             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         W.P.(C) No. 861 of 2025
             K.S Multi Facility Services Private Limited having its registered office
             at Gali No. 12 Gandhi Nagar, P.O and P.S Gandhi Nagar, Gurgaon,
             Dist-Gurugram-122001 through its authorised signatory Mr Deepak
             Kumar S/o Mr Narendra Yadav aged about 26 years having his place
             of residence at Laxmipur Babu, Pandey Tola, Tamakuhi Raj,
             Kushinagar, P.O and P.S Kushinagar, Dist- Kushinagar, Dist-Uttar
             Pradesh-274407            ...     ... ...   ...    ...   Petitioner
                                       Versus
             1. The State of Jharkhand through the Secretary, Department of
             Excise, officiating from his office at Project Bhawan, P.O and P.S
             Dhurva, Dist.-Ranchi.
             2. Jharkhand State Beverage Corporation, through its General
             Manager (Finance) officiating from his office at 'Utpad Bhawan', Near
             New Police Centre, P.O Gonda, P.S Kanke, Dist-Ranchi.
                                                   ...     ...      ...   Respondents
                                       ---------

CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE DEEPAK ROSHAN

---------

For the Petitioner : Mr. Prashant Pallav, Advocate For the JSBCL & Excise: Mr. Rajeev Ranjan, Advocate Mr. Raunak Sahay, Advocate For the State: Mr. Piyush Chitresh, A.C. to A.G.

---------

05/Dated: 02.04.2025

1) It is admitted by counsels on both sides that the issue of levy of

penalty on the petitioner by the respondents is covered by the

judgment dt. 26.03.2025 in W.P.(C) No. 6786 of 2024.

2) Therefore, this writ petition is disposed of in terms of the said

order.

3) As regards, the other prayer in this writ petition relating to

payment of wages to persons employed in the petitioner's

facility, liberty is granted to the petitioner to pursue the said

prayer in W.P.(C) No. 1565 of 2025. No costs.

4) Interlocutory application, if any, stands disposed of.

(M.S. Ramachandra Rao, C.J.)

(Deepak Roshan, J.) Sharda/MM/ Cp.02