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Jharkhand High Court
Jitendra Hembrom vs The Eastern Coalfield Limited on 3 February, 2026
Author: Rajesh Kumar
Bench: Rajesh Kumar
2026:JHHC:2745
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(C) No.562 of 2026
Jitendra Hembrom, aged about 34 years, Son of Late
Shyam Lal Hembrom, Resident of Village - Neema Kala,
P.O+PS - Lalmatia, District - Godda, Jharkhand.
...... Petitioner
Versus
1. The Eastern Coalfield Limited, Rajmahal Mines
Group, represented through the General Manager,
Rajmahal at its office at Dhankunda, P.O.-Bada
Simra, P.S.-Lalmatia, District -Godda.
2. The General Manager, Eastern Coalfield Limited,
Rajmahal Mines Group, Rajmahal at its office at
Dhankunda, P.O.-Bada Simra, P.S.-Lalmatia, District-
Godda.
3. The Area Manager (PCD & E), Rajmahal Area, At its
office at Dhankunda, P.O.-Bada Simra, P.S.-Lalmatia,
District-Godda.
4. The Deputy Commissioner, Godda, P.O. + P.S. and
District-Godda.
5. The Circle Officer, Boarijore, P.O. + P.S. Boarijore,
District-Godda.. ...... Respondents
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR
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For the Petitioner : Mr. Ranjan Kr. Singh, Advocate
For the Resp.-ECL : Mr. Rajesh Lala, Advocate
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rd
02/Dated: 03 February, 2026
1. Heard Learned counsel for the parties.
2. The present writ petition has been filed for the
following relief :-
"(a) for issuance of a writ or writs, direction ог
directions commanding upon the respondents no.1 to
3 in particular to provide job to the petitioner and
make payment of the claimed compensation for the
land which have been acquired by the respondents
situated in Jamabandi No.46, mouza Neem Kala
No.41, total area 24 Bigha 7 Katha, out of which 7.79
acres land have been acquired by the respondents as
far back in the year 1981 and 0.26 acre of land have
been acquired under CBA (A & D) by the Eastern
2026:JHHC:2745
Coalfield Limited Project, Rajmahal in the year 1987
and yet neither the job as per the Rule and Scheme
of the Eastern Coalfield Limited nor the full claim
and compensation has been paid to the petitioner as
such, a direction may be made upon the respondents
to provide job and compensation to the petitioner
under the respondent no.1 to 3 as being the land
looser forthwith in view of the letter of the Area
Manager (PCD & E), Rajmahal Area of the original
letter dated 16.11.2017."
3. The land in question has been acquired in the year 1981
and 1987 and for which compensation as well as employment
has already been given.
4. Earlier, a writ petition being W.P.(C) No.2113 of 2018
was filed by the petitioner and his brother and on filing of the
counter affidavit, the same has been dismissed as withdrawn.
The order dated 12.02.2021 (Annexure -2), passed in W.P.(C)
No.2113 of 2018 reads as under :-
"This case is taken up through video
conferencing.
Mr. Shree Prakash Jha, learned senior counsel for
the petitioners, seeks permission to withdraw the
present writ petition.
Mr. Mithilesh Singh, learned G.A.IV appearing on
behalf of the respondent nos.4 and 5, and Mr.
Rajesh Lala, learned counsel appearing on behalf of
the respondent nos.1 to 3 have no objection.
Permission is accorded.
The writ petition is, accordingly, dismissed as
withdrawn."
5. Thereafter, again the present writ petition has been
filed for the same cause of action.
6. It is not only a stale claim, but also repetition of a
petition without any reason.
7. In that view of the matter, I am not inclined to entertain
the present writ petition. Accordingly, it is, hereby, dismissed.
8. Pending interlocutory application, if any, stands
disposed of.
(Rajesh Kumar, J.)
03rd February, 2026
Ravi-Chandan/-
Uploaded on 04.02.2026
