Jharkhand High Court
Tata Steel Limited (Earlier Known As ... vs State Of Jharkhand & Ors on 21 June, 2017
Author: Aparesh Kumar Singh
Bench: Aparesh Kumar Singh
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(L) No. 3239 of 2010
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Tata Steel Ltd. --- ---- Petitioner
Versus
1. The State of Jharkhand.
2. The Secretary, Labour Employment and Training,
Govt. of Jharkhand, Ranchi.
3. Shiva Kant Jha. --- --- Respondents
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CORAM:The Hon'ble Mr. Justice Aparesh Kumar Singh
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For the Petitioner : Mr. Abhay Kr. Mishra , Adv.
For the Respondents : Mr. H.K. Mehta, A.A.G.
Ms. Kanchan Kumari, JC to A.A.G.
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03/21.06.2017Learned counsel for the petitioner submits on instruction that the reference made under impugned notification dated 17 th April, 2010 by the Department of Labour, Employment and Training, Government of Jharkhand has finally been decided in favour of the petitioner management by learned Labour Court, Jamshedpur in Reference Case No. 09 of 2010.
Counsel for the respondent-State is present. In view of the submissions made, writ petition is disposed off as infructuous.
(Aparesh Kumar Singh, J.) Shamim/ Srikant