Eastern Coalfields Limited vs The Central Government Industrial ...
2025 Latest Caselaw 6877 Jhar

Jharkhand High Court

Eastern Coalfields Limited vs The Central Government Industrial ... on 14 November, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                W. P. (L) No. 3173 of 2002
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Eastern Coalfields Limited, a Government Company under the Indian Companies Act, 1956, having its registered office at Sanctoria, P.O: Disergarh, District: Burdwan, West Bengal ......Petitioner Versus

1. The Central Government Industrial Tribunal No.3, Dhanbad

2. The workmen of North Block Colliery represented by the Colliery Mazdoor Sabha of India (C.I.T.U), Sishu Bhawan, P.O:

Raniganj, District: Burdwan

3. Colliery Mazdoor sabha of India (C.I.T.U), Sishu Bhawan, P.O:

Raniganj, District: Burdwan

4. The Union of India through the secretary to the Government of India in the Ministry of Labour ......Respondents

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Petitioner     : Mr. Rajesh Lala, Advocate
For the Resp.No.2&3    : Mr. Swapan Maji, Advocate
For the Resp.No.4      : None
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Order No. 18/ Dated: 14.11.2025

It appears that Lower Court Records has been called for

vide order dated 12.06.2019 by the Co-ordinate Bench (Hon'ble

Mr. Justice Rajesh Kumar) of this Court and also vide order dated

03.02.2022 by the Co-ordinate Bench (Justice Kailash Prasad

Deo, as then his Lordship was) of this Court but the same have

not been received.

2. Even during course of argument, learned counsel for the

petitioner had also not pointed out about non-receiving of the

Lower Court Records. Although, the case was heard and the

judgment was reserved but in absence of Lower Court Records, it

is not possible to dispose of the case on merit and hence, Lower

Court Records is necessary in this case.

3. Hence, the judgment in this case will not be treated as

reserved one and the case will be heard on its own merit on

receiving of the Lower Court Records from C.G.I.T No.3,

Dhanbad as this Court is not having the roster of W.P..(L).

4. Office is directed to call for the legible scanned copy of

the Lower Court Records at once from C.G.I.T No.3, Dhanbad

and to place this case before the appropriate Bench as per roster.

(Sanjay Prasad, J.) Avinash/