Bibekanand Gupta vs The Union Of India
2021 Latest Caselaw 5300 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.2181 of 2021
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Bibekanand Gupta, Son of Ganga Prasad Sah, R/o Pirpaiti, Sermati Bazar, Moheshram P.S. Pirpaiti Moheshram, District-Bhagalpur.

... ... Petitioner/s Versus

1. The Union of India through, Secretary Ministry of Labour and Employment, New Delhi,110002.

2. The Chairman, Ministry of Labour and Employment, New Delhi,110002.

3. The M.D., Employees State Insurance Corporation, Panchdeep Bhawan, C I G Marg, New Delhi, 110002.

4. The Director, Employees State Insurance Corporation, Panchdeep Bhawan, J.L.N. Marg, Patna 800001.

5. The Assistant Director, Employees State Insurance Corporation, Panchdeep Bhawan, J.L.N. Marg, Patna 800001.

6. The Revenue Recovery Officer, Employees State Insurance Corporation, Panchdeep Bhawan, J.L.N. Marg, Patna 800001.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr. Uday Prasad Singh, Advocate For the Respondents No. 1 to 6 : Mr. Sheo Narayan Singh, Advocate For the UOI : Mr. Rakesh Kumar Sinha, CGC ====================================================== CORAM: HONOURABLE MR. JUSTICE RAJAN GUPTA ORAL JUDGMENT Date : 17-11-2021

Heard learned counsel for the parties.

At the outset, learned counsel appearing for the

respondents has pointed out that under Section 75(1)(g) of the

Employees' State Insurance Act, 1948, a remedy is available to the

petitioner to go before the Employees' Insurance Court, Patna.

Faced with the situation, learned counsel for the

petitioner submitted that he may be allowed to withdraw the

petition with liberty to avail the said remedy.

Patna High Court CWJC No.2181 of 2021 dt.17-11-2021

In view of above, the petition stands disposed off as

withdrawn with liberty aforesaid.

(Rajan Gupta, J)

Anjani/-

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Uploading Date        18.11.2021
Transmission Date