Jharkhand High Court
Bright Institute Of Technology And ... vs The State Of Jharkhand on 11 December, 2024
Author: Anubha Rawat Choudhary
Bench: Anubha Rawat Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(C) No.2512 of 2019
Bright Institute of Technology and Management having its office at
Hareshwar Singh Complex, Bye Pass Road, Chas, P.O. & P.S.- Chas,
Dist.- Bokaro Steel City, Jharkhand through its Director Md. Rafique,
aged about 40 years, Son of Md. Karim, Resident of Sultan Nagar,
Chas, P.O. & P.S.- Chas, Dist- Bokaro, Jharkhand.
... ... Petitioner
Versus
1. The State of Jharkhand,
2. The Principal Secretary, Labour, Employment and Training and Skill
Development Department, at Doranda, P.O. & P.S. - Dhurwa, Dist.-
Ranchi
3. The Director, Employment and Training cum Member Secretary.
Jharkhand Society for Skill Development initiative Scheme,
Directorate of Employment and Training, Jharkhand, Ranchi, Ranchi,
P.O. & P.S.-Doranda, District-Ranchi
4. The Deputy Director, Employment and Training cum Member
Secretary, Jharkhand Society for Skill Development initiative Scheme,
Directorate of Employment and Training, Jharkhand, Ranchi, Ranchi,
P.O. & P.S.- Doranda, District-Ranchi
5. The Director General of Employment, Ministry of Skill Development
and Entrepreneurship, having its Regd. Office at 2nd Floor, Annex
Building, Shivaji Stadium, Shaheed Bhagat Singh Marg. Connaught
Place, P.O. Parliament House, P.S.- Parliament Street, New Delhi-
110001.
... ... Respondents
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY
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13/11.12.2024
1. The learned counsel on behalf of the petitioner Mr. Navin Kumar is present.
2. The learned counsel for the respondents is present.
3. This writ petition has been filed for the following reliefs:
"(i) For issuance of appropriate writ(s), order(s) and/or direction particularly a writ of or in the nature of mandamus commanding upon the respondents to forthwith honour the bills submitted by the petitioner to the tune of Rs. 71,06,617.00/-
along with penal interest @ 18% since the date of submission of the bills before the respondent authorities.
1(ii) For showing cause to the respondents particularly Nos. 1-4 as to why heavy exemplary cost may not be imposed upon the concerned respondent for deliberate and wilful delay in the non- payment of the admissible dues of the petitioner as due to non- payment of the admissible dues of the petitioner, the salary of the training staffs are pending since years and as a result their families are facing severe financial hardships and thereafter to grant suitable cost/exemplary compensation to the petitioner.
AND
(iii) for grant of any other appropriate relief(S) as this Hon'ble Court may deem fit and proper in the facts and circumstances of the case."
4. A supplementary counter affidavit has been filed on behalf of respondent No. 2 to 4 sworn by Assistant Director Training (HQ), Employment & Training, Government of Jharkhand making a statement in paragraph 6 that vide order bearing memo dated 19.09.2024 the Jharkhand Society for Skill Development Initiative Scheme (JHSSDIS) has directed to transfer the total admitted dues amount of Rs. 53,21,694/- to the petitioner.
5. The learned counsel for the petitioner submits that said amount has been received by the petitioner and he still has surviving grievance, but admitted amount having been paid, the right be reserved with the petitioner to take proper steps in connection with remaining disputed claim of the petitioner.
6. Considering the aforesaid submissions, the grievance of the petitioner appears to have been partly redress. If the petitioner has any remaining grievance with respect to disputed claim, it is open to the petitioner to take recourse to law as may be permissible and available under the law.
7. This petition is accordingly disposed of.
(Anubha Rawat Choudhary, J.) Rakesh/-
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