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Jharkhand High Court

Anurupam vs Union Of India on 12 October, 2023

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad, Navneet Kumar

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  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                 W.P. (S) No. 2530 of 2020
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1.Anurupam, aged about 55 years Son of Late Ajay Kumar Sinha.

2.Amar Kumar Basu aged about 50 years, Son of Sri Anil Kumar Basu.

3.P.P. Ghosh aged about 50 years, Son of Late Kali Pada Ghosh.

4.Satish Kumar aged about 48 years, Son of Sri Brij Bihari Sharma.

5.Amit Majhi aged about 48 years, Son of Late Narendra Nath Majhi.

6.Anil Kumar aged about 46 years, Son of Late Ram Dayal.

7.Rajiv Prasad aged about 44 years, Son of Sri Dayanand Prasad.

8.Biswajit Ghosh aged about 50 years, Son of Sri Anil Kumar Ghosh.

9.Binay Kumar Pandit, aged about 45 years Son of Sri Ram Sarekh Pandit.

10.Swarup Das aged about 51 years Son of Late D.C. Das.

11.Niranjan Kumar Son of Sri Nageshwar Mandal, aged about 46 years.

12.Satyabrata Das aged about 42 years, Son of Gurupada Das.

All are now posted as Loco Pilot (G) under CCC E/ADTP/CKP Division, South Eastern Railway, Chaibasa, Dist-Singhbhum (West) Pin no. 833102, Jharkhand ... ... Petitioners Versus

1.Union of India, through the General Manager, South Eastern Railway, Garden Reach, P.O. + P.S. West Port, Kolkata-43.

2.Railway Board, through the Dy. Director (Estt), P.O. + P.S. New Delhi (P&A) II, New Delhi.

3.Chief Personnel Officer, II, S.E. Railway, P.O. + P.S. West Port, Garden Reach Kolkata-43.

4.Divisional Railway Manager (P), South Eastern Railway, CKP Division, Chakradharpur, P.O. + P.S. Chakradharpur, Dist-Singhbhum (West) Pin no. 833102, Jharkhand.

5.Sr. Divisional Personnel Officer, South Eastern Railway, CKP Division, Chakradharpur, P.O. + P.S. Chakradharpur, Dist-Singhbhum (West) Pin no. 833102, Jharkhand.

6.Sr. Personnel Officer, (P & T) CKP Division, P.O. + P.S. Chakradharpur, Dist-Singhbhum (West) Pin no. 833102, Jharkhand.

... ... Respondents

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CORAM :HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Appellants : Mrs. M.M. Pal, Sr. Advocate For the Respondents : Ms. Anita Kumari, CGC

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th Order No. 08 : Dated 12 October, 2023 I.A. No. 1323 of 2021

1. Learned counsel for the petitioners has submitted that Court Fee has been deposited hence she is not pressing the instant Interlocutory Application.

2. Accordingly, the instant Interlocutory Application stands dismissed as not pressed.

3. Learned counsel for the petitioners, after some argument, seeks leave of this Court to withdraw the instant writ petition with liberty to pursue the grievance before the appropriate authority/forum/Court of law.

4. Such submission has been made in presence of learned counsel for the respondents-Union of India.

5. Accordingly, the instant writ petition stands dismissed as withdrawn with the aforesaid liberty.

(Sujit Narayan Prasad, J.) (Navneet Kumar, J.) Alankar/-