Jharkhand High Court
Vtp Ismat Ansari vs The State Of Jharkhand on 25 April, 2023
Author: Anubha Rawat Choudhary
Bench: Anubha Rawat Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P. (C) No. 1685 of 2018
VTP Ismat Ansari, Karhariya P.O. and P.S. Balidih, Bokaro through
its Director, Sheo Prasad Sahu, aged about 67 years, son of late
Laxman Sahu, resident of Vidya Nagar, Near Sanik Model School,
Harmu, P.O. and P.S. Sukhdeo Nagar, Dist. Ranchi
... ... Petitioner
Versus
1. The State of Jharkhand
2. The Secretary, Department of Labour, Employment and Training,
State of Jharkhand, having office at Nepal House, P.O. and P.S.
Doranda, Dist. Ranchi
3. The Director, Employment and Training cum member Secretary,
Jharkhand Society for skill development initiative Scheme,
Directorate of Employment and Training, Jharkhand, Ranchi, P.O.
and P.S.-Doranda, Dist. Ranchi
4. The Deputy Director cum Treasurer, Jharkhand Society for skill
Development initiative Scheme, Directorate of Employment and
Training, Jharkhand, Ranchi, P.O. and P.S. Doranda, Dist. Ranchi
5. The Directorate General of Employment Ministry of Skill
Development and Entrepreneurship, having its Regd. Office at 2nd
Floor, Annex Building, Shivaji Stadium, Shaheed Bhagat Singh Marg,
Cannaught Place, P.O. Parliament House, P.S. Parliament Street, New
Delhi, 110001 ... ... Respondents
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY
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For the Petitioner : Mr. Navin Kumar, Advocate For the Respondents : Mr. Rajiv Ranjan, A.G. : Mr. Indranil Bhaduri, S.C. IV
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13/25.04.2023 Counsel for the parties are present.
2. This writ petition has been filed for the following reliefs:-
(i) For issuance of appropriate direction particularly a writ in the nature of mandamus of commanding upon the respondents to forthwith honour the bills (Annexure-4 series) submitted by the petitioner to the tune of Rs. 35,96,772.00/- along with penal interest @ 18% since the date of submission of the bills before the respondent authorities..
(ii) For showing cause to the respondents particularly Respondent Nos. 1-4 as to why heavy exemplary cost may not be imposed upon the concerned respondent for deliberate and willful delay in the non-payment of the admissible dues of the petitioner as due to non-payment of the admissible dues, the salary of the training staffs are pending since years and as a result their families are facing severe financial hardships and thereafter to grant suitable cost/exemplary compensation to the petitioner."2
3. Counsel for the petitioner submits that grievance of the petitioner has been redressed and therefore he does not want to press this writ petition any more.
4. Counsel for the respondents has no objection to the submissions of the petitioner.
5. Accordingly, this writ petition is disposed of as not pressed.
6. Pending I.A., if any, is closed.
(Anubha Rawat Choudhary, J.) Binit