M/S. Techno Electric & Engg. Co. Ltd vs The State Of Jharkhand
2026 Latest Caselaw 2298 Jhar

Jharkhand High Court

M/S. Techno Electric & Engg. Co. Ltd vs The State Of Jharkhand on 23 March, 2026

Author: Rajesh Shankar

Bench: Rajesh Shankar

                   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            W.P.(C) No. 1689 of 2026

                M/s. Techno Electric & Engg. Co. Ltd., Noida, Uttar Pradesh
                                                        ...  ...    Petitioner
                                              Versus
                The State of Jharkhand, through the Secretary, Department of
                Labour, Employment & Training, Ranchi & Ors.
                                                        ...  ...      Respondents
                                                  -----

CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE RAJESH SHANKAR For the Petitioner : Mr. N.K. Pasari, Advocate Ms. Samiksha Kumari, Advocate Mr. Shubham Choudhary, Advocate For the Respondent-JBVNL : Mr. Sachin Kumar, Sr. SC Ms. Aditi Raj, Advocate For the Respondent-BOCW : Mr. Krishna Murari, Advocate Mr. Jayesh Anand, Advocate Mr. Ritesh Kumar Pathak, Advocate Mr. Raj Vardhan, Advocate

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Order No. 02 Dated: 23.03.2026

1. Learned counsel for the parties, in unison, submits that this

matter pertains to the assignment of the learned Single Judge.

Further, learned counsel referred to orders dated 07.05.2025 and

10.12.2025 passed in W.P.(C) No. 3370 of 2024 and connected

matters, which suggest that such matters, in the past, were

directed to be listed before the learned Single Judge.

2. Accordingly, Registry to place the matter before the learned

Single Judge having assignment to deal with such matters.

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

(Rajesh Shankar, J.) March 23, 2026 Manish/Ritesh