Sona Ram Rajwar vs The State Of Jharkhand
2025 Latest Caselaw 3799 Jhar

Jharkhand High Court

Sona Ram Rajwar vs The State Of Jharkhand on 10 June, 2025

Author: Rajesh Shankar

Bench: Rajesh Shankar

                                                               2025:JHHC:14922-DB




           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    Cont. Case (Civil) No.721 of 2025
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Sona Ram Rajwar, s/o Late Fuchai Rajwar, resident of Tola- Kucha Kuli, P.O. + P.S. Saraidhela, District-Dhanbad.

.......... Petitioner.

-Versus-

1. The State of Jharkhand.

2. The Union of India.

3. Mr. B.D. Singh, Special Officer (Welfare), Coal Mines Labour Welfare Organisation (C.M.L.W.O.), Ministry of Coal, Kalyan Bhawan, P.O. Jagjiwan Nagar, P.S. Saraidhela, District-Dhanbad.

4. Mr. Abhay Kumar, Senior Accounts Officer, Regional Pay and Accounts Office, Govt. of India, Kalyan Bhawan, P.O. Jagjiwan Nagar, P.S. Saraidhela, District Dhanbad.

5. Mr. Kumar Manoj, Officer on Special Duty, Coal Mines Provident Fund Commission (C.M.P.F.), Ministry of Coal, P.O.-Jagjiwan Nagar, P.S. Saraidhela, District-Dhanbad.

6. Mr. Rajesh Kumar, Executive Engineer, C.M.C.W.O. Work Div. No.- P.O. Jagjiwan Nagar, P.S. Saraidhela, District-Dhanbad.

.......... Opp. Parties.

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CORAM : HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE RAJESH SHANKAR

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For the Petitioner : Mr. Manoj Kr. Sinha, Advocate For the State : Mr. Kumar Pawan, A.C. to S.C. (Mines)-III For the UOI : Mr. Abhijeet Kumar Singh, CGC

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Order No.02 Date: 10.06.2025

The contempt case filed on 14th February, 2020 for

implementation of the judgment dated 28th March, 2018 passed

in W.P.(S) No.3704 of 2017 is time barred, since it is not filed

within one year as stipulated under Section 20 of the Contempt

of Courts Act, 1971. Therefore, granting liberty to the petitioner

to avail other remedy this contempt case is closed.

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

(Rajesh Shankar, J.) Sanjay/Rohit