Ranjit Kumar vs The Central Coalfields Limited
2025 Latest Caselaw 534 Jhar

Jharkhand High Court

Ranjit Kumar vs The Central Coalfields Limited on 3 July, 2025

Author: Rajesh Shankar

Bench: Rajesh Shankar

                                                  2025:JHHC:17666-DB



       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       L.P.A. No. 50 of 2025
                                 With
                         I.A. 12562 of 2024
     1. Ranjit Kumar, S/o Kalpu Ram, R/o Village-Ramgadhawan, PO-
        Khetalpur, PS-Chaubeypur, District-Varanasi (U.P.)
     2. Satish Chand, S/o Mehesh Chand, R/o 236 Raghunathpura,
        Pinahat Dehat, PO & PS-Pinahat, District-Agra (U.P.)
     3. Vinay Kumar Sonkar, S/o Tara Chandra Sonkar, R/o 368 Rana
        Pratap Nagar, Rawatpur, S.O., Kanpur Nagar, District-Kanpur
     4. Vijay Nagle, S/o Kishorilal Nagle, R/o 216 Near Ram Mandir,
        Patel Ward 16, PO & PS-Sadar, District-Betul (M.P.)
     5. Bijoy Roy, S/o Jiten Roy, R/o Lodhurka, PO & PS-Hura, District-
        Purulia (W.B.)                    ...      ...     Appellants
                                   Versus
     1. The Central Coalfields Limited, through its Chairman-cum-
        Managing Director, Ranchi
     2. Chairman-cum-Managing Director, Central Coalfields Limited,
        Ranchi
     3. Director (Personnel), Central Coalfields Limited, Ranchi
     4. General Manager, Personnel/Rectt., Central Coalfields Limited,
        Ranchi
     5. Raviranjan Kumar, S/o Upendra Prasad Singh, R/o Village-
        Lalganj, PO-Sugnu, PS-Sadar, Lalganj, District-Ranchi
     6. Sudheer Kumar, S/o Kishori Prasad, R/o Near Shiv Mandir,
        Chhotka Karsan, Malhari, PO & PS-Imamganj, District-Gaya
        (Bihar)                           ...      ...     Respondents
          CORAM:        HON'BLE THE CHIEF JUSTICE
                  HON'BLE MR. JUSTICE RAJESH SHANKAR
                                 -----

For the Appellants : Mr. Manoj Tandon, Advocate Mrs. Neha Bhardwaj, Advocate For the Respondent-CCL : Mr. Amit Kumar Sinha, Advocate

-----

02/03.07.2025 I.A. No. 12562 of 2024 is filed to condone the delay

of 729 days in filing the appeal, challenging the judgment of the

learned Single Judge.

2. The contention of the applicants is that they belong

to the State of Uttar Pradesh as well as other States and after

they came to know about the judgment, they came to Ranchi,

consulted advocate for getting opinion as to whether appeal

should be filed or not and then they returned back to their

2025:JHHC:17666-DB

parental home. Later, they again consulted an advocate and

decided to file the L.P.A. It is stated that they are unemployed

and are fighting for employment and so could not arrange the

amount for preferring the appeal.

3. The judgment of the learned Single Judge was

pronounced on 06.12.2022 and the appeal is filed almost two

years later on 21.11.2024. Even the application for issuance of

certified copy was made on 05.12.2024 after the appeal was

filed. No explanation is offered for not even applying for issuance

of the certified copy after the judgment was pronounced.

4. Merely because the applicants are from the state of

Uttar Pradesh and other States, no indulgence can be shown to

them since they had legal advice which would have indicated

that the time for preferring the appeal is only 30 days. The plea

that the applicants are unemployed and had difficulties in

arranging the money to file the appeal cannot also be

countenanced, since nothing prevented them from availing legal

aid.

5. We, therefore, do not find any merit in this

application. It is accordingly dismissed.

6. Consequently, the appeal is dismissed.

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

(Rajesh Shankar, J.) Manish/Ritesh