Jharkhand High Court
Kajal Gupta @ Kajol Gupta vs Vrs on 24 September, 2021
Author: Aparesh Kumar Singh
Bench: Aparesh Kumar Singh
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Transfer Petition (Civil) No. 27 of 2020
Kajal Gupta @ Kajol Gupta ............Petitioner
Vrs.
The State of Jharkhand & Anr ..... Opposite Parties
.......
CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH For the Petitioner :
For the O.P. : 05 /24.09.2021 Two weeks' time is allowed to learned counsel for the petitioner to
remove the following surviving defects:
5. Typed copies may be filed of page nos. 10-17, 19, 20 and 22.
6. Page-12 of annexure-1 may be made 'Certified to be true'.
9. Respondent no.1 of memo is not party on Annexure-2. (Page no. 23 and 24).
Office to place the file for inspection and removal of defects on requisition being made within this time.
(Aparesh Kumar Singh, J.) A.Mohanty IN THE HIGH COURT OF JHARKHAND AT RANCHI Transfer Petition (Civil) No. 7 of 2021 Mamta Kumari ............Petitioner Vrs.
Raj Kumar Paul ..... Opposite Party
.......
CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH For the Petitioner : Mr. Ashutosh Pd. Joshi, Advocate For the O.P. :
07 /24.09.2021 Defect no. 5 and 6 is ignored.
It appears from the office note that notice was served through the office of Judge-in-charge, Dumka on learned counsel Sunil Kumar Jha representing the petitioner/ opposite party herein Raj Kumar Paul. Speed post track consignment report shows that item delivery confirmed but neither A/D nor undelivered registered cover has been received.
In view of the service of notice through speed post and also through the learned counsel for the petitioner / opposite party herein before the learned Family Court, Dumka, notice on opposite party is treated as valid. In order to grant an indulgence, however, matter is adjourned to 08.10.2021.
List this case under the heading for admission.
(Aparesh Kumar Singh, J.) A.Mohanty IN THE HIGH COURT OF JHARKHAND AT RANCHI Transfer Petition (Civil) No. 31 of 2021 Divya Suman ............Petitioner Vrs.
Mr. Saurabh Suman ..... Opposite Party .......
CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH For the Petitioner : Dr. Hasnain Waris, Advocate For the O.P. :
04 /24.09.2021 Learned counsel for the petitioner submits that surviving defect may be ignored as supplementary affidavit has been filed annexing the copy of written statement. Accordingly, surviving defect is ignored.
Issue notice upon the opposite party under registered cover with A/D as well as through ordinary process for which requisites etc. must be filed within one week. Notice be also served through learned counsel representing the opposite party in Original Suit (MTS) No. 471 of 2017 pending before the learned Family Court, Ranchi through the office of learned Principal Judge, Family Court, Ranchi. Requisite for the said purpose be also filed within one week. A report would be submitted by the learned Family Court, Ranchi regarding service of notice within two weeks of the receipt of notice.
Matter be listed on 22.10.2021.
(Aparesh Kumar Singh, J.) A.Mohanty IN THE HIGH COURT OF JHARKHAND AT RANCHI Cont. Case (Civil) No. 397 of 2019 Murari Lal Sah & Ors. ............Petitioners Vrs.
The State of Jharkhand & others ..... Opposite Parties With Cont. Case (Civil) No. 271 of 2019 Sumitra Devi ............Petitioner Vrs.
The State of Jharkhand & others ..... Opposite Parties .......
CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH For the Petitioners : Mr. Rakesh Kumar, Advocate (Cont.397/2019) : Mr. Rajesh Kumar, Advocate (Cont. 271/2019) For the O.P.s : Mr. Devesh Krishna, S.C. Mines -III 10 /24.09.2021 Mr. Devesh Krishna, S.C. Mines-III representing the opposite party State seeks time to obtain instructions as to the legal import of the order of regularization since according to learned counsel for the petitioners the order of regularization makes the appointment prospective from the date of joining and no benefits of the past service of two to three decades in individual cases in casual or temporary capacity, has been conferred.
As prayed for by learned counsel for the opposite party State, let the matter be listed on 22.10.2021. Supplementary show cause, if any, be filed at least two days before the next date with copy to the other side.
(Aparesh Kumar Singh, J.) A.Mohanty IN THE HIGH COURT OF JHARKHAND AT RANCHI C.M.P. No. 701 of 2019 Ganga Prasad Singh ............Petitioner Vrs.
1.The State of Jharkhand through the Secretary, Transport Dept., Ranchi
2.Joint Transport Commissioner, Transport Dept., Ranchi
3.Bihar State Road Transport Corporation through its Administrator, Parivahan Bhawan, Bihar.
4.Divisional Manager, Bihar/ Jharkhand State Road Transport Corporation, Jamshedpur, East Singhbhum
5.Chief of Administrator, BSRTC through its Administrator, Bihar.
6.Chief of Operation, BSRTC through its Administrator, Bihar ..... Opposite Parties .......
CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH For the Petitioners : Mr. Manoj Kumar Ram, Advocate For the O.P.s : Ms. Rashmi Lal, A.C. to Sr. S.C-III 04 /24.09.2021 Heard learned counsel for the parties. Petitioner seeks restoration of W.P.(S) No. 3732 of 2017, which was dismissed for non-compliance of the peremptory order dated 26.09.2018 on failure to remove the surviving defects within time. It is submitted that the then learned counsel for the petitioner could not take note of the order which was passed in a batch of writ petitions. Petitioner had approached the writ court for payment of rest of the retirement benefits. He may suffer, if the writ petition is not restored. Learned counsel for the petitioner undertakes to remove the surviving defects in the writ petition within the time stipulated.
Learned counsel for the State does not oppose the prayer. Having considered the submission of learned counsel for the parties and the grounds taken, let W.P.(S) No. 3732 of 2017 be restored to its original file. Learned counsel for the petitioner shall remove the surviving defects in the writ petition within a period of two weeks.
C.M.P. stands disposed of.
(Aparesh Kumar Singh, J.) A.Mohanty IN THE HIGH COURT OF JHARKHAND AT RANCHI Cont. Case (Civil) No. 740 of 2019
1.Sudhir Beck
2.Ram Kumar ............Petitioners Vrs.
1.The State of Jharkhand
2.Binod Kumar, Director, Primary Education, HRD Dept., Ranchi, Jharkhand
3.Ashok Sharma, the Regional Deputy Director of Education, South Chotanagpur Division, Ranchi
4.Upendra Narayan, the District Superintendent of Education, Simdega ..... Opposite Parties .......
CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH For the Petitioners : Mr. Amit Kumar Sinha, Advocate For the O.P.s : Mr. Aditya Raman, A.C. to G.A.-III 06 /24.09.2021 Second supplementary show cause has been filed in this petition, copy of which has been sent through mail also. Learned counsel for the opposite party State submits that claim of the petitioners have been again considered by the District Education Establishment Committee, Simdega. The previous order vide memo no. 1035 dated 31.08.2021 has been recalled vide memo no. 1094 dated 14.09.2021, whereby promotion of petitioners have been restored from the due date. The order is enclosed to the second supplementary show cause. Learned counsel for the opposite party State submits that order has been complied with in letter and spirit and consequential benefits would also be released in due course of time.
Learned counsel for the petitioners submits that opposite parties may be directed to release the consequential benefits within a stipulated time.
Be that as it may, having regard to the fresh reasoned order passed and enclosed to the second supplementary show cause filed by the opposite party, it appears that the order has been complied with. Admissible consequential benefit be released to the individual petitioners within a period of 6 weeks.
Contempt petition is disposed of.
(Aparesh Kumar Singh, J.) A.Mohanty IN THE HIGH COURT OF JHARKHAND AT RANCHI Cont. Case (Civil) No. 759 of 2019 Shobhnath Sahu ............Petitioner Vrs.
1.The State of Jharkhand
2.Shri Sanjeev Kumar, District Superintendent of Education, Simdega ..... Opposite Parties .......
CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH For the Petitioners : M/s Manoj Tandon, Advocate, Kumari Rashmi, Advocate For the O.P.s : Mr. Ashok Kumar Yadav, G.A.-I 08 /24.09.2021 Second supplementary show cause has been filed in this petition, copy of which has been sent through mail also. Learned counsel for the opposite party State submits that claim of the petitioner have been again considered by the District Education Establishment Committee, Simdega. The previous order vide memo no. 1036 dated 31.08.2021 has been recalled vide memo no. 1096 dated 14.09.2021, whereby promotion of petitioner has been restored from the due date. The order is enclosed to the second supplementary show cause. Learned counsel for the opposite party State submits that order has been complied with in letter and spirit and consequential benefits would also be released in due course of time.
Learned counsel for the petitioner submits that opposite parties may be directed to release the consequential benefits within a stipulated time.
Be that as it may, having regard to the fresh reasoned order passed and enclosed to the second supplementary show cause filed by the opposite party, it appears that the order has been complied with. Admissible consequential benefit be released to the petitioner within a period of 6 weeks.
Contempt petition is disposed of.
(Aparesh Kumar Singh, J.) A.Mohanty IN THE HIGH COURT OF JHARKHAND AT RANCHI Transfer Petition (Civil) No. 24 of 2020 Ankita Kumari ............Petitioner Vrs.
Shubham Satyarth ..... Opposite Party .......
CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH For the Petitioner : Mr. Sourabh Das, Advocate For the O.P. :
05 /24.09.2021 Issue notice on the opposite party under registered cover with A/D as well as through speed post for which requisites etc. must be filed within one week.
Office to track the speed post delivery.
(Aparesh Kumar Singh, J.) A.Mohanty IN THE HIGH COURT OF JHARKHAND AT RANCHI Transfer Petition (Civil) No. 25 of 2020 Preety Kumari ............Petitioner Vrs.
Vikash Kumar Mehta ..... Opposite Party .......
CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH For the Petitioner : Mr. Ranjan Kumar, Advocate For the O.P. :
05 /24.09.2021 Issue notice on the opposite party under registered cover with A/D as well as through speed post for which requisites etc. must be filed within one week.
Office to track the speed post delivery.
(Aparesh Kumar Singh, J.) A.Mohanty