Jharkhand High Court
Kali Pada Mondal vs S A I L on 28 January, 2016
Author: Prashant Kumar
Bench: Prashant Kumar
IN THE HIGH COURT OF JHARKHAND, RANCHI
W.P. (S) No. 6407 of 2013
Kali Pada Mondal S/o Lt. Nibaran Mondal R/O Anjali Bhawan
Kandra Bazar P.O. Moti Nagar P.S. Sindhri District Dhanbad
... ... ... Petitioner
Versus
1. Steel Authority of India Limited through its Chairman having
corporate office at Ispath Bhawan Lodi Road P.O. P.S. Lodi Colony
District New Delhi
2.General Manager Steel Authority of India Ltd. Chassnala Colony
P.O. P.S. and District Dhanbad
3.Asst. Junior Manager (P.L.) Steel Authority of India Ltd. Chassnala
Colony P.S. P..O. and Dist. Dhanbad
4.Manager ( personnel) The Indian Iron and Steel company Ltd.
colliery, complex (under Management of RMD Sail) P.O. P.S. and
District Dhanbad ... ... ... Respondents
CORAM: THE HON'BLE MR. JUSTICE PRASHANT KUMAR
............
For the Petitioner : Mr. Siddartha Roy, Advocate
For the Respondents : Mr. Ananda Sen, Advocate
7/28.01.2016Learned counsel for the petitioner seeks permission to withdraw this writ application for approaching the Central Administrative Tribunal, in view of the notification No. S.O. 727 (E) dated 31st of March 2010 issued by Union of India.
With the aforesaid liberty, this writ application is permitted to be withdrawn.
(Prashant Kumar, J.) Binit