Santosh Kumar vs The Power Grid Corporation Of India Ltd
2024 Latest Caselaw 740 Patna

Patna High Court

Santosh Kumar vs The Power Grid Corporation Of India Ltd on 30 January, 2024

Author: P. B. Bajanthri

Bench: P. B. Bajanthri

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                         Letters Patent Appeal No.661 of 2019
                                          In
                    Civil Writ Jurisdiction Case No.1274 of 2019
     ======================================================
     Santosh Kumar son of Rampravesh Thakur Resident of Panchsheel Nagar,
     P.O. and P.S. Barh, Dist.-Patna

                                                                 ... ... Appellant/s
                                       Versus

1.   The Power Grid Corporation of India Ltd. through its Chairman cum
     Managing Director, SAUDMANI, Plot No. 2, Sector-29, Gurgaon-122001
     Haryana
2.   The Director (Personnel) SAUDMANI, Plot No. 2, Sector-29, Gurgaon-
     122001 Haryana
3.   The General Manager (HR) SAUDMANI, Plot No. 2, Sector-29, Gurgaon-
     122001 Haryana
4.   The Deputy General Manager (HR) Odisha Project, Power Grid Corporation
     of India Ltd. Plot No. 4, Unit 41, Niladri, Bihar, Chandrashekharpur
     (Bhubaneswar)-751021
5.   The Chief Manager (HR) Odisha Project, Power Grid Corporation of India
     Ltd. Plot No. 4, Unit 41, Niladri, Bihar, Chandrashekharpur (Bhubaneswar)-
     751021
6.   Executive Director Power Grid Corporation of India Ltd. Plot No. 4, Unit
     41, Niladri, Bihar, Chandrashekharpur (Bhubaneswar)-751021

                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Appellant/s    :     Mr. Nivedita Nirvikar, Sr. Advocate
     For the Respondent/s   :     Mr. J.P. Singh, Advocate
                                  Mr. Kunal Tiwari, Advocate
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
             and
             HONOURABLE MR. JUSTICE RAMESH CHAND
     MALVIYA

                           ORAL JUDGMENT

(Per: HONOURABLE MR. JUSTICE P. B. BAJANTHRI)

Date : 30-01-2024 Patna High Court L.P.A No.661 of 2019 dt.30-01-2024

The present LPA is arising out of CWJC No. 1274 of

2019 decided on 22.01.2019 in which the learned Single Judge has

passed the following order:

"Heard Mr. Lalan Kumar, the learned

Advocate for the petitioner and Mr. Janardan Prasad

Singh, the learned Senior Advocate for the

respondent/the Power Grid Corporation of India Ltd.

2. After some arguments, Mr. Lalan

Kumar, the learned Advocate for the petitioner seeks

permission to withdraw this writ petition in order to

enable the petitioner to pursue his remedies by way of

filing representation before the concerned authorities.

3. Dismissed as withdrawn with the liberty

aforesaid."

2. Having regard to the disposal of CWJC No. 1274 of

2019 in the above terms, question of entertaining the present LPA

is impermissible. LPA bench cannot examine the decision of the

learned Single Judge in respect of CWJC dismissed as withdrawn

on behalf of learned Advocate for the appellant.

3. Accordingly, present LPA stands disposed of as not

maintainable.

4. Disposal of the present LPA would not be a hurdle for

the appellant to invoke remedy of filing civil review.

Patna High Court L.P.A No.661 of 2019 dt.30-01-2024

5. For the purpose of entertaining civil review, the

appellant may apprise the learned Single Judge with reference to

Section 14 of the Limitation Act, 1963 for the purpose of

condonation of delay.

(P. B. Bajanthri, J)

( Ramesh Chand Malviya, J) GAURAV S./-

AFR/NAFR                NAFR
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Uploading Date          01.02.2024
Transmission Date       NA