Jharkhand High Court
Damodar Valley Corporation Thr vs Dvc Teachers Association ? Anr on 28 April, 2016
Author: Virender Singh
Bench: Virender Singh, Shree Chandrashekhar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
L.P.A. No. 216 of 2008
With
I.A. No. 2143 of 2016
....
1. Damodar Valley Corporation through its Chairman, DVC Towers, VIP Road, PO and PS Maniktola, Kolkata, West Bengal
2. Secretary, Damodar Valley Corp, DVC Tower, VIP Road,Kolkata-54
3. Director, Damodar Valley Corp., DVC Tower VIP Road, Kolkata-54
4. Deputy Director of Personnel (Recruitment), DVC, DVC Tower, VIP Road, Kolkata-54 .... Appellants Versus
1. DVC Teachers Association through its General Secretary, Prayag Prasad Tadav son of Late Kanhai Mahto, Maithon Dam, PO Maithon Dam District Dhanbad, Camp office at Tilaiya Dam, PO Tailaiya, PS Tailiya, Tilaiya Dam, District Koderma.
2. Sankar Deo Singh, S/o late Muneshwar Singh, residing at Chandrapura, PO and PS Chandrapura, District-Bokaro .... Respondents
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CORAM: HON'BLE MR. JUSTICE VIRENDER SINGH, CHIEF JUSTICE HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR
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For the Appellants : M/s A.K. Sinha, Sr. Advocate.
A.K. Sahay. Advocate.
For Respondent No. 1 M/s M. Sohail Anwar, Sr. Advocate.
Afaque Ahmed and Altaf Hussain, Adv. For DVC : Mr. Rakesh Kr. Shahi, Advocate.
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24/28th April, 2016 Per Virender Singh, C.J.:
Without delving deep into the merits of the case what we feel is that the operative part of the order as contained in para- 6 of the impugned judgment indicates as if a blanket ban is imposed on engagement and regularization of any person on part time/contract basis.
We, thus, with the consent of the learned counsel for both sides, modify the said part of the impugned judgment observing that any engagement/regularization shall be made in accordance with law.
The appeal, on hand, stands disposed of in the aforesaid terms. Consequently, I.A. No. 2143 of 2016 also stands disposed of.
(Virender Singh, C.J.) (Shree Chandrashekhar,J.) Anu/SI-