Kamal Singh vs The Food Corporation Of India
2025 Latest Caselaw 1740 Jhar

Jharkhand High Court

Kamal Singh vs The Food Corporation Of India on 15 January, 2025

Author: Deepak Roshan

Bench: Deepak Roshan

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     L.P.A. No. 724 of 2023
         Kamal Singh, aged about 62 years, Ex-AG-I(D), son of Late Baidyanath
         Singh, resident of Koirpurawa, Buxar, P.O., P.S. & District Buxar, Bihar.
                                                    ...     ...   Appellant
                                  Versus
         The Food Corporation of India, a statutory Corporation constituted by
         and under the Food Corporations Act, 1964, through its General
         Manager (Region), Sandeep Kumar aged about 48 years, son of R.S.
         Pandey, working at Regional Office, Arunachal Bhawan, Exhibition
         Road, P.O., P.S. & District Patna, Bihar.      ... Respondent
                                  ---------

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

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For the Appellant : Mr. Rahul Kumar, Advocate. For the Respondent : Mr. Shubham Sinha, Advocate.

Mr. Nipun Bakshi, Advocate.

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06/Dated: 15.01.2025

The delay in filing the appeal is condoned since the counsel for the

respondent does not oppose the condonation of delay in filing the appeal.

Accordingly, I.A. No. 8199 of 2024 stands allowed.

The issue raised in this L.P.A. is covered by the judgment dated 6th

March, 2024 passed in L.P.A. No. 714 of 2023 (Upendra Prasad Vs. the

Food Corporation of India).

Therefore, for the reasons alike, the appeal is also dismissed.

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

(Deepak Roshan, J.) APK/VK