Jharkhand High Court
Ravi Shanker Prasad vs The Union Of India Through Secretary ... on 18 December, 2015
Author: Aparesh Kumar Singh
Bench: Aparesh Kumar Singh
IN THE HIGH COURT OF JHARKHAND AT RANCHI
C. M. P. No. 339 of 2014
R. S. Prasad ..... Petitioner.
Versus
1. The Union of India .
2. The Director General, C.I.S.F., Ministry
of Home Affairs, New Delhi.
3. Deputy Inspector General,
C.I.S.F. D. Block, Chennai.
4. Inspector General, C.I.S.F., Kolkatta.
5. The D.I.G., C.I.S.F., Oil India Ltd.
Distt. Dibrugarh (Assam).
6 The D.I.G. C.I.S.F. Unit Durgapur Steel Plant,
West Bengal.
7. D.I.G. C.I.S.F. Unit, Tamilnadu.
8. The D.I.G. C.I.S.F. Unit Department
of Space, Bangalore (Karnataka).
9. The Senior Commandant, C.I.S.F. Unit,
Visakhapatnama Steel Plant, Andhra Pradesh. ...Opp. parties.
CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH
For the Petitioner : Mr. Rajan Sahay, Adv.
For the Opp. parties : CGC cumA.S.G.I.
3/18.12.2015 Heard learned counsel for the parties.
Petitioner seeks restoration of writ petition being W. P. (S) No. 4379 of 2013, which was dismissed for nonprosecution by order dated 1st September, 2014.
Counsel for the petitioner submits that the petitioner was unaware of listing of the case on the fateful day i.e. on 1st September, 2014 and for the bonafide reasons, counsel could not appear on call. It is submitted that the petitioner has a good prima facie case and would suffer irreparable loss and injury, if the writ petition is not restored.
It appears from perusal of the ordersheet of the connected writ petition that there has been no representation on behalf of the petitioner on each of the successive three dates.
Taking into account the aforesaid fact that the writ petition has remained unrepresented on three successive dates from its institution, this Court dismissed the same for nonprosecution. The statements made in the instant writ petition are not satisfactory to justify non representation on behalf of the petitioner for any of the dates when the writ petition was taken up by this Court.
No case is made out for restoration of the writ petition. Accordingly, the C. M. P. stands dismissed.
(Aparesh Kumar Singh,J) jk