Er. Jagdish Singh vs The Union Of India
2023 Latest Caselaw 5391 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                        Letters Patent Appeal No.153 of 2022
                                           In
                     Civil Writ Jurisdiction Case No.9454 of 2021
     ======================================================

Er. Jagdish Singh, Son of Late Hriday Narayan Singh, Resident of Village - Bazar Kona, P.O. and P.S. Kudra, Distt. - Kaimur (Bhabua), At present R/o Plot No. 609, Vaishno Nagar Colony, Chhittupur Lanka, Varanasi - 221005 (Uttar Pradesh)

... ... Appellant/s Versus

1. The Union of India, through the Secretary, Ministry of Road Transport and Highways, Govt. of India, New Delhi.

2. The General Manager (Tech), National Highways and Infrastructure Development Corporation Limited, (NHIDCL) 3rd Floor, PTI Building 4, Parliament Street, New Delhi - 110001.

3. The General Manager (P), Branch Office, Sikkim, NHIDCL, Dr. Sandeep Pradhan Building, Sichey Link Road, Middle Sichey, Gangtok, East Sikkim 737101.

4. The Deputy General Manager (P) NHIDCL, Flat No. BA1, Vinayak Apartment, Shiv Mandir, Near B.D.O. Office, Silliguri, District - Darjeeling

- 734011 (West Bengal).

5. The Executive Director (P) NHIDCL, Sikkim, Gangtok (Sikkim).

6. Dr. Vandana, General Manager (Projects), Redecon (India) Private Limited, H-54A Ground Floor, Kalkaji, New Delhi - 110019

7. S.K. Pandey, Team Leader (JV) Cum Authorized Representative, Redecon (India) Pvt. Ltd. Project Office Manas Deb, First Floor, 3 S.N. Bose Road, Post - Kadam Tola, Thana - Matigara, District - Siliguri 734011 (West Bengal).

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

For the Appellant/s : Mr. Rakesh Ranjan, Advocate For the Respondent/s : Dr. K.N. Singh, Additional Solicitor General ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE RAJIV ROY ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 17-10-2023

The appellant was dismissed from service by a private

company, the officials of which are impleaded as Respondent Patna High Court L.P.A No.153 of 2022 dt.17-10-2023

Nos. 6 and 7. The learned Single Judge found that the company

from which the appellant was dismissed does not fall under the

ambit of Article 12 of the Constitution of India, which alone

would enable this Court to entertain the present petition under

Article 226. We have to further note that even the specific

company has not been impleaded in the writ petition and the

National Highways & Infrastructure Development Corporation

Limited (NHIDCL) is impleaded only because the company has

a contract with the said corporation.

2. We find absolutely no reason to entertain the appeal

and dismiss the same.

(K. Vinod Chandran, CJ)

( Rajiv Roy, J) Sudha/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          19.10.2023
Transmission Date       NA