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General Manager vs Union Of India Through The Regional ...
2026 Latest Caselaw 2590 Jhar

Citation : 2026 Latest Caselaw 2590 Jhar
Judgement Date : 1 April, 2026

[Cites 0, Cited by 0]

Jharkhand High Court

General Manager vs Union Of India Through The Regional ... on 1 April, 2026

Author: Rajesh Shankar
Bench: Rajesh Shankar
                                                   ( 2026:JHHC:9074-DB )


IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         L.P.A. No. 197 of 2025

1.   General Manager, Bharat Sanchar Nigam Limited, Telephone Bhawan,
     Main Road, Ranchi, P.O.- GPO, P.S.-Kotwali, District- Ranchi.
2.   SDE(PCM), BSNL, Telephone Exchange Building, Ranchi, Lake Road,
     P.O.- GPO, P.S.- Kotwali, District- Ranchi.
3.   SDE, (IT), BSNL, Telephone Exchange Building, Ranchi, Lake Road,
     P.O.- GPO, P.S.- Kotwali, District- Ranchi.
4.   SDE (North), BSNL, CTO Building, 3rd Floor, Main Road, Ranchi, P.O.-
     GPO, P.S. Kotwali, District- Ranchi.
5.   SDE (Central), BSNL, Sainik Market Telephone Exchange, P.O.- GPO,
     P.S.- Hindpiri, District- Ranchi.
6.   SDE (RTTC), Telephone Exchange, Near Jumar River, Ranchi, P.O. &
     P.S.- Ormanjhi, District- Ranchi.
     Petitioners are represented through AGM (Legal), in the O/o GM, BA,
     Ranchi namely Sushil Kumar Sinha, Son of Late L. B. P. Sinha, resident
     of Flat No. 402, Bachhan Residency, Jai Prakash Nagar, P.O. & P.S.
     Bariyatu, District - Ranchi.
                                            .... .... Appellants
                                 Versus
1.   Union of India through the Regional Labour Commissioner (Central)
     Ranchi, E-191, Sector-II, HEC Colony, Dhurwa, P.O., P.S.- Dhurwa,
     District- Ranchi.
2.   Dainik Bhogi Mazdur Sangh, represented through Sri Nageshwar Prasad,
     District Secretary, BSNL, Main Road, P.O.- GPO, P.S.- Kotwali, District-
     Ranchi.
                                            .... .... Respondents
                                       With
                          L.P.A. No. 156 of 2025
1.   General Manager, Bharat Sanchar Nigam Limited, Telephone Bhawan,
     Main Road, Ranchi, P.O.- GPO, P.S.-Kotwali, District- Ranchi.
2.   SDE, South, BSNL, CTO Building, 3rd Floor, Main Road, Ranchi, P.O.-
     GPO, P.S.- Kotwali, District- Ranchi.
3.   SDE, Ashok Nagar, BSNL, Telephone Exchange, Ashok Nagar, P.O.-
     Ashok Nagar, P.S.- Argora, District- Ranchi.
4.   SDE, Bariyatu, BSNL, Bariyatu Telephone Exchange, P.O., P.S.-
     Bariyatu, District- Ranchi.
5.   SDE (OCB), BSNL, Bariyatu Telephone Exchange, P.O., P.S.- Bariyatu,
     District- Ranchi.
     Petitioners are represented through AGM (Legal), in the O/o GM, BA,
     Ranchi namely Sushil Kumar Sinha, Son of Late L. B. P. Sinha, resident
     of Flat No. 402, Bachhan Residency, Jai Prakash Nagar, P.O. & P.S. -
     Bariyatu, District - Ranchi.
                                            .... .... Appellants
                                 Versus
1.    Union of India through the Regional Labour Commissioner (Central)
      Ranchi, E-191, Sector-II, HEC Colony, Dhurwa, P.O., P.S.- Dhurwa,
      District- Ranchi.



                                      1
                                                         ( 2026:JHHC:9074-DB )


 2.     Dainik Bhogi Mazdur Sangh, represented through Sri Nageshwar Prasad,
        District Secretary, BSNL, Main Road, P.O.- GPO, P.S.- Kotwali,
        District- Ranchi.
                                               .... .... Respondents
                            ------

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

------

For the Appellants : Mr Prabhat Kumar Sinha, Advocate For the Resp.-UOI : Mr. Prashant Pallav, ASGI Mr Radha Krishna Gupta, CGC Ms Shivani Jaluka, AC to ASGI

-----

02 /Dated: 01.04.2026

1. In both these appeals, there are I.A. No. 3155 of 2025 and I.A. No. 3153

of 2025, seeking condonation of delay of 989 days.

2. The issue in both I.As. is squarely covered by our order dated

30.03.2026 disposing of I.A. No. 3154 of 2025 in L.P.A. No. 151 of 2025.

Incidentally, both these L.P.As. challenge the very same order, which was

challenged in L.P.A. No. 151 of 2025, but by different parties in different writ

petition.

3. Therefore, by adopting the reasonings in our order dated 30.03.2026

disposing of I.A. No. 3154 of 2025 in L.P.A. No. 151 of 2025, we dismiss both

these I.As. As a consequence, both these letters patent appeals are also

disposed of. Pending I.As, if any, in both these letters patent appeals are also

disposed of.

(M.S. Sonak, C.J.)

(Rajesh Shankar, J.) April 01, 2026 Ranjeet / R.Kr.

Uploaded on 2.4.2026

 
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