Chaina Modak & Ors vs Bharat Coking Coal Ltd. & Ors
2025 Latest Caselaw 7675 Jhar

Jharkhand High Court

Chaina Modak & Ors vs Bharat Coking Coal Ltd. & Ors on 15 December, 2025

Author: Ananda Sen

Bench: Ananda Sen

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                W.P.(S) No.119 of 2024
                                           ------
           Chaina Modak & Ors.                               ... ... Petitioners
                                           Versus
           Bharat Coking Coal Ltd. & Ors.                  ... ... Respondents
                                           ------
                      CORAM        : SRI ANANDA SEN, J.

------

For the Petitioner(s) : Mr. Uday Prakash, Advocate For the Respondent(s): Dr. Ashok Kumar Singh, Advocate Mr. Rajveer Singh, Advocate Mr. Prabhat Kumar, Advocate

------

16/ 15.12.2025

Learned counsel Dr. Ashok Kumar Singh, prays for some

time to address this Court on the law of compassionate appointment,

especially considering the judgments rendered by this Court vis. a

vis. the clause of National Coal Wage Agreement, which provides for

keeping only the male dependents in the live roster.

Prayer is allowed.

List this case on 27.01.2026.

(ANANDA SEN, J.)

15th December, 2025 Prashant.