Kamini Devi Aged About 70 Years Wife Of ... vs Central Coal Fields Limited Through Its ...
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Jharkhand High Court

Kamini Devi Aged About 70 Years Wife Of ... vs Central Coal Fields Limited Through Its ... on 3 February, 2026

Author: Rajesh Kumar

Bench: Rajesh Kumar

                                                2026:JHHC:2744

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                W.P.(C) No.556 of 2026

    Kamini Devi aged about 70 years wife of Late Munilal
    Ganjhu, resident of Village Karo, P.O and P.S Bermo,
    District Bokaro (Jharkhand).       ...... Petitioner

                             Versus

    1.   Central Coal Fields Limited through its Chairman
         -cum- Managing Director, having its office at
         Darbhanga House, Ranchi, P.O G.P.O., P.S. Kotwali,
         District Ranchi (Jharkhand)
    2.   The Director (Personnel), Central Coal Fields
         Limited, having its office at Darbhanga House,
         Ranchi, P.O. G.P.O., P.S. Kotwali, District Ranchi
         (Jharkhand)
    3.   The General Manager (MP & IR), Central Coal
         Fields Limited, having its office at Darbhanga
         House, Ranchi, P.O. G.P.O., P.S. Kotwali, District
         Ranchi (Jharkhand)
    4.   The General Manager, Dhori Area, Central Coal
         Fields Limited, having its office at Bermo, P.O. and
         P.S. Bermo, District Ranchi (Jharkhand)
    5.   The General Manager (B & K Area), Central Coal
         Fields Limited, having its office at Kargali, P.O. and
         P.S. Bermo, District Bokaro (Jharkhand)
    6.   The Staff Officer (M) Dhori Area, Central Coal
         Fields Limited, having its office at Bermo, P.O. and
         P.S. Bermo, District Bokaro (Jharkhand)
    7.   The Staff Officer (P&A) Dhori Area, Central Coal
         Fields Limited, having its office at Bermo, P.O. and
         P.S. Bermo, District Bokaro (Jharkhand)
    8.   The Personnel Officer, Central Coal Fields limited
         having its office at Karo, P.O. and P.S. Bermo,
         District Bokaro (Jharkhand).      ...... Respondents
                             ---------

CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Petitioner : Mr. Sandeep Verma, Advocate For the Resp.-CCL : Mr. P.A.S. Pati, Advocate

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rd 02/Dated: 03 February, 2026

1. Learned counsel for the petitioner seeks permission to withdraw the present writ petition with a liberty to file fresh one with better particulars.

2. Learned counsel for the respondents has raised no objection.

2026:JHHC:2744

3. Accordingly, the present writ petition is, hereby, disposed of with the aforesaid liberty.

4. Pending interlocutory application, if any, stands disposed of.

(Rajesh Kumar, J.) 03rd February, 2026 Ravi-Chandan/-

Uploaded on 04.02.2026