Jharkhand High Court
C V N Ganga Ram And Ors vs Union Of India Through Labour ... on 25 March, 2015
Author: Prashant Kumar
Bench: Prashant Kumar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. M.P. No. 2316 of 2014
1. C.V.N. Ganga Ram S/o late Vyankat Rao, R/o Jawaharnagar,
Kanke, C.C.L. Colony, Po & PS- Kanke, Dist.- Ranchi
2. Prabhakar Chowki, S/o late Chowky Narayan, R/o Piparwar
CCL Colony, PO & PS- Piparwar, Dist.- Ranchi
3. Sudhanshu Kumar Pandey, S/o Basudeo Pandey, R/o Tapin
North Colony, PO & PS- Tapin, Dist- Hazaribagh
..................... Petitioners
Versus
Union of India through Labour Enforcement Officer(Central)
Hazaribagh ................ Opposite Party
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CORAM: HON'BLE MR. JUSTICE PRASHANT KUMAR
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For the Petitioners: Mr. Ananda Sen, Adv.
For the O.P. : Mrs. Lily Sahay, A.P.P.
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5/25.03.2015It appears that petitioners filed a writ application bearing W.P.(L) No.2254 of 2011 challenging the Award, dated 29.6.2010. The said writ application is still pending. However, it appears that vide order dated 29.07.2013, the operation of the Award dated 29.6.2010 has been stayed by a Bench of this Court. It is worth mentioning that the present complaint filed by the Labour Enforcement Officer(Central) Hazaribagh for implementation of aforesaid Award.
Under the said circumstance, in my view, it is in the interest of justice that this application be also tagged with the aforesaid writ application for hearing in admission matter.
During the pendency of this application, further proceeding in connection with G. Case No.46 of 2013, corresponding to T.R. Case No. 1604 of 2013, pending in the Court of learned A.C.J.M., Hazaribagh shall remain stayed.
(Prashant Kumar, J.) Sudhir