Chattisgarh High Court
Virendra Kumar Tarun vs Bharat Aluminum Company Limited on 19 August, 2021
Author: P. Sam Koshy
Bench: P. Sam Koshy
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WRIT PETITION (S) NO. 3118 OF 2021
Virendra Kumar Tarun, S/o Shri Vishnu Prasad Tarun, aged about 39
years, R/o Qtr. 61, Sector-5, Balco, Ward No. 30, Korba, District Korba (CG)
... Petitioner
versus
1. Bharat Aluminum Company Limited, through its Chief Executive Officer,
Balco Nagar, Korba, District Korba (CG)
2. Associate Vice President (AVP-Infra and Projects), Bharat Aluminum
Company Limited, Balco Nagar, Korba, District Korba (CG)
3. Manager (H.R.), Bharat Aluminum Company Limited, Balco Nagar, Korba
District Korba (CG) ... Respondents
For Petitioner : Mr. Kishore Narayan, Advocate.
Hon'ble Shri Justice P. Sam Koshy Order on Board 19/08/2021
1. Challenge in the present Writ Petition is to the order of termination, dated 4.4.2021, Annexure P-7.
2. Considering the fact that the Respondent Company being no longer is a Government undertaking after its disinvestment in the year 2002, the Respondent Company may not fall within the ambit of State under Article 12 of the Constitution of India. Therefore, the present Writ Petition in its present form may not be sustainable.
3. The remedy available to Petitioner is to approach the concerned Court having jurisdiction for ventilating his grievances challenging the order of termination.
4. Reserving the right of Petitioner to avail such remedy, the present Contempt Petition at this juncture is disposed of.
5. It is however expected that in the event if the Petitioner approaches the concerned competent Court then the said Court shall made all endevours in concluding the case at the earliest.
6. With aforesaid liberty, the Writ Petition stands disposed of.
Sd/-
(P. Sam Koshy)
sharad JUDGE