Ram Chandra Prasad vs The State Of Bihar
2023 Latest Caselaw 585 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.2236 of 2022
     ======================================================

Ram Chandra Prasad Son of Late Lakshmi Mahto Resident of Village and Post Vasuceopur , P.S. Kalyanpur, District Samastipur, Bihar.

... ... Petitioner/s Versus

1. The State of Bihar represented through the Labour Commissioner, Bihar, Patna.

2. The Deputy Labour Commissioner, Darbhanga Division, Darbhanga

3. The District Magistrate, Samastipur.

4. The Divisional Commissioner Darbhanga Division, Darbhanga.

5. M/S Winsome International Limited, 16-A, Barabourne Road, Kolkata (Mill at M/s rameshwar Jute Mills, Muktapur, District Samastipur) Represented through its Director, namely, Shri Prakash Charoria.

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

For the Petitioner/s : Mr. Chandra Bhushan Prasad, Advocate For the Respondent/s : Mr. Rohitabh Das, AC to AAG-13 For the Respondent No. 5 : Mr. Prashant Bhusan, Advocate Mr. Ravi Bhusan Prasad Sinha, Advocate ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 01-02-2023

Today learned counsel for the respondent-M/s Winsome

International Limited submitted that 5 th respondent has deposited

50% of the determined amount of gratuity before the appellate

authority for the purpose of entertaining appeal before the

appellate authority. Further, it is submitted that remaining 50% has

been deposited with the jurisdiction controlling authority. In this

backdrop, present petition do not survive for consideration, since Patna High Court CWJC No.2236 of 2022 dt.01-02-2023

5th respondent has already invoked remedy of appeal before the ap-

pellate authority.

Accordingly, present petition stands disposed of.

(P. B. Bajanthri, J) shoaib/-

AFR/NAFR
CAV DATE
Uploading Date          07.02.2023.
Transmission Date