Jharkhand High Court
Janardan Mohan Choudhary vs Central Institute Of Mining Fuel ... on 3 December, 2020
Author: Aparesh Kumar Singh
Bench: Aparesh Kumar Singh, Anubha Rawat Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(S) No. 5280 of 2018
Janardan Mohan Choudhary --- --- Petitioner
Versus
Central Institute of Mining Fuel Research (CIMFR)
and others --- --- Respondents
.......
CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY Through Video Conferencing For the Petitioner : Mr. Sumeet Gadodia, Advocate For the Respondents : Mr. Abhay Prakash, Advocate 07/03.12.2020 Counter affidavit has not been filed in the matter, even though time was granted vide order dated 09.07.2019. Learned counsel for the petitioner Mr. Sumeet Gadodia submits that a small legal issue relating to grant of MACP to the petitioner, who is holding the isolated post of Security Officer in the Central Institute of Mining Fuel Research (CIMFR) is in question.
Learned counsel for the respondent Mr. Abhay Prakash prays for one last indulgence to file counter affidavit.
By way of last indulgence, 2 weeks' time is allowed to file counter affidavit, however making it clear that if the same is not filed within this period, respondent shall have to pay Rs. 3000/- to the petitioner on the next date.
List this case after opening of the winter vacation in January, 2021.
(Aparesh Kumar Singh, J.) (Anubha Rawat Choudhary, J.) A.Mohanty