Jharkhand High Court
Gopal Chandra Lohar vs Union Of India Through The Secretary & ... on 20 April, 2026
Author: Sujit Narayan Prasad
Bench: Sujit Narayan Prasad, Sanjay Prasad
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(S) No.2530 of 2026
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Gopal Chandra Lohar .... .... Petitioner Versus Union of India through the Secretary & Ors.
..... .... Respondent CORAM : HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE SANJAY PRASAD
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For the Petitioner : Mr. Shekhar Pd. Sinha, Advocate For the CSIR : Mr. Abhay Prakash, Advocate
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03/Dated: 20.04.2026
1. Leave has been sought for on behalf of respondent-CSIR to accept the affidavit.
2. Leave, as has been sought for, is allowed.
3. Let the same be taken on record.
I.A. No.5563 of 2026
4. The instant interlocutory application has been filed on behalf of respondent-CSIR for exemption from personal appearance of the Director, CSIR-CIMFR on 20.04.2026.
5. The application, which has been filed seeking exemption of the Director, CSIR, however only with the statement that he is busy otherwise till 22.04.2026 but there is no reference that why he will not appear before this Court, in pursuant to the order dated 17.04.2026 immediately after departure from Chandigarh and reaching to Dhanbad.
6. When this question has been put to Mr. Abhay Prakash, learned counsel for the respondent-CSIR, he has submitted that it is his mistake.
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7. Be that as it may, this Court is of the view that since the reasonable reason has been assigned of participation of the Director as a member of "CSIR-Recruitment & Assessment Board' up till 22.04.2026 and as such, the personal appearance of the Director, CSIR for today, is being exempted.
8. Accordingly, I.A. No.5563 of 2026 stands disposed of.
9. Let the Officer concerned comply with the order dated 17.04.2026 on 24.04.2026.
W.P.(S) No.2530 of 2026
10. Counter affidavit has been filed.
11. Mr. Shekhar Pd. Sinha, learned counsel for the writ petitioner has submitted that just now, he has got the copy of the counter affidavit, therefore, he has sought for adjournment on this ground so that he may go through its content and if required, to file response.
12. Accordingly, list this matter on 24.04.2026.
(Sujit Narayan Prasad, J.) (Sanjay Prasad, J.) 20.04.2026 Rohit/-
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