Jharkhand High Court
Anshuman Sanyal vs Vrs on 17 December, 2018
Author: Aparesh Kumar Singh
Bench: Aparesh Kumar Singh
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(S) No. 4058 of 2018
Anshuman Sanyal ............Petitioner
Vrs.
The State of Jharkhand through Chairman Jharkhand State
Minorities Finance and Development Corporation & others
............. Respondents
.......
CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH For the Petitioner : Mr. Arpan Mishra For the Respondents : Mr. Ashish Kumar Thakur, A.C. to SC(L&C) 2/17.12.2018 Learned counsel for the petitioner submits that petitioner was engaged on retainership basis as Company Secretary vide letter dated 17.06.2014 (Annexure-1) by the Managing Director, Jharkhand State Minorities Finance and Development Corporation (Welfare Department, A Government of Jharkhand Undertaking) in the terms of the provisions of Articles of Association (Annexure-6) under Chapter XI Clause 59. However, his retainership has been terminated with certain adverse comments by the order of the Project Manager (Finance) (Administration) dated 20.11.2017 without any approval of the Board as required under Clause 59. Therefore, he has approached this Court.
Learned counsel for the petitioner submits that Corporation is a Company/ Undertaking under the Welfare Department, Government of Jharkhand.
Learned counsel for the Respondent State is required to seek instruction from the concerned Respondent no.2 and 3 as well. Accordingly, as prayed for, 4 weeks time is allowed to learned counsel for the respondent State to seek instruction and file counter affidavit.
List this case thereafter.
(Aparesh Kumar Singh, J.) A.Mohanty