Ragma Devi Alias Rangma Devi vs Central Coalfields Limited Through Its ... on 1 December, 2014

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Jharkhand High Court

Ragma Devi Alias Rangma Devi vs Central Coalfields Limited Through Its ... on 1 December, 2014

Bench: Aparesh Kumar Singh

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 W.P. (S) No. 5083 of 2013
                                            with
                                 W.P.(S) No. 5084 of 2013
                                            with
                                 W.P.(S) No. 5099 of 2013
                                             ---
         Gesh Bai (WPS 5083/2013)
         Ram Bharosha Saw (WPS 5084/2013)
         Ragma Devi @ Rangma Devi (WPS 5099/2013)          --- ---- Petitioners
                                          Versus
         Central Coalfields Limited through its
         Chairman-cum-Managing Director & others ---       --- --- Respondents
                                             ---
         CORAM: The Hon'ble Mr. Justice Aparesh Kumar Singh

          For the Petitioners: Mr. Saurabha Shekhar, Advocate
          For the CCL:         Bhaiya Bishwajeet Kumar, Advocate
                                            ---
02/ 01.12.2014

These petitioners claim to have been appointed on the same date i.e. 25.08.2010 pursuant to a long litigation arising out of an industrial dispute and an Award passed in Reference Case No. 58/1992 by the Central Government Industrial Tribunal No. 1, Dhanbad. These petitioners have raised similar grievances in their individual writ petitions that in the respective departmental proceedings that have been initiated against them in respect of declaration of age, necessary documents were not being supplied and Inquiry Officer has refused to accept their request for cross-examination.

2. In the writ petitions (WPS No. 5084/2013 and 5099/2013), respondents have appeared and filed their counter affidavit and taken a common stand that the Inquiry Officer has simply asked the petitioners to approach the Management to procure such documents as may be required. Respondents have also stated that proceedings are being conducted in the proper manner by the Inquiry Officer.

3. Learned counsel for the petitioners submits that petitioners may be allowed to approach the Management before whom they have earlier made representation with the same request.

3. Be that as it may, petitioners appear to have approached this Court straightaway instead of exhausting their remedies available under the law by pursuing their representation before the Management. However, at this stage, this

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Jharkhand High Court