Jharkhand High Court
Vicky Minz vs The State Of Jharkhand & Ors on 2 January, 2025
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(S) No.2835 of 2024
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Vicky Minz. ... ... Petitioner Versus The State of Jharkhand & Ors. ... ... Respondents
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CORAM : SRI ANANDA SEN, J
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For the Petitioner(s) : Mr. Anshuman Mishra, Advocate
For the Respondent(s): Mr. Mrinal Kanti Roy, Advocate
Mr. Kaushik Sarkhel, Advocate
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05/ 02.01.2025 Prima facie from the documents annexed to this writ petition, I am of the opinion that there is nothing on record to suggest that the employer - employee relationship exists between this petitioner and the Jharkhand Urja Vikas Nigam Limited (JUVNL). Further, prima facie from the documents, it suggests that the petitioner is an employee of one JMD Services Private Limited and he is deployed in JUVNL as an employee of JMD Services Private Limited.
2. The dismissal order is also by JMD Services Private Limited.
3. To give one more opportunity, the petitioner is directed to bring on record his salary slips and other document, if any, to suggest that there exist any employer - employee relationship between this petitioner and JUVNL.
4. List this case after three weeks.
(ANANDA SEN, J.) Prashant 1