Patna High Court
Sudhir Yadav vs The State Of Bihar on 30 November, 2022
Author: P. B. Bajanthri
Bench: P. B. Bajanthri
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.953 of 2021
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1. Sudhir Yadav Son of Surendra Yadav Resident of Village/Mohalla-Gaushala
Road, Shyam Market, Durga Asthan, P.S. Mokama, District-Patna.
2. Arvind Paswan Son of Late Kailu Paswan, Resident of Village/Mohalla-
Raili, Ward No.7, P.S.-N.T.P.C., Mokama, District-Raili,
3. Sunil Mahto Son of Rambali Mahto, Resident of Village/Mohalla-Mokama,
Ward No.8, P.S.-N.T.P.C. Mokama, District-Patna.
4. Manohar Thakur Son of Late Bisweswar Thakur Resident of
Village/Mohalla-Ward No. 8 P.S.-N.T.P.C. Mokama,District-Patna.
5. Bhola Yadav Son of Yogindar Yadav Resident of Village/Mohalla-Sultanpur
Chauk, P.S. Mokama, District-Patna.
... ... Petitioner/s
Versus
1. The State of Bihar
2. The Labour Commissioner, Labour Department, Govt. of BIhar, Niyojan
Bhavan, Bailey Road, Patna.
3. The Regional Labour Commissioner (Central), Govt. of India, Bihar Region,
Maurya Lok, Patna.
4. The G.M. (H.Q.), N.T.P.C. Barh, District-Patna.
5. The D.M., N.T.P.C. Barh, District-Patna.
6. The S.D.M. Barh District-Patna.
7. The NAGAARJUN Construction Company Ltd. through its Managing
Director, Barh District-Patna.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Raj Kishore Srivastava
For the Respondent/s : Mr.Lalit Kishore (AG)
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CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
ORAL JUDGMENT
Date : 30-11-2022 Heard learned counsels for the parties.
2. In the instant petition, petitioners have prayed for following reliefs:-
"(I) To directing respondent No. 7 (here in NAGAARJUN Construction Patna High Court CWJC No.953 of 2021 dt.30-11-2022 2/3 Company Ltd.) to resist the service of the petitioners and make quer the different amount is their salaries, E.P.F., E.S.C.I. And (II) Further be pleased to directing the Respondents to make secure the social securities and other relief or reliefs."
3. Petitioners were stated to be working with 7 th Respondent. They had grouse relating to payment of wages/ salaries, E.P.F. and E.S.I.C. etc. They have statutory remedy under the Industrial Disputes Act, 1947, EPF Act, 1952, ESIC Act, 1948. Accordingly, the present petition is not maintainable.
Apex Court in the case of State of Jammu and Kashmir V. R.K. Zalpuri reported in AIR 2016 SC 3006 at para 20 held as under:
"20. Having stated thus, it is useful to refer to a passage from City and Industrial Development Corporation V. Dosu Aardeshir Bhiwandiwala and Others, wherein this Court while dwelling upon jurisdiction under Article 226 of the Constitution, has expressed thus:-
"The Court while exercising its jurisdiction under Article 226 if duty-bound to consider whether:
(a) adjudication of writ petition involves any complex and disputed questions of facts and whether they can be satisfactorily resolved;
(b) the petition reveals all material facts;
(c) the petitioner has any alternative or effective remedy for the Patna High Court CWJC No.953 of 2021 dt.30-11-2022 3/3 resolution of the dispute;
(d) person invoking the jurisdiction is guilty of unexplained delay and laches;
(e) ex facie barred by any laws of limitation;
(f) grant of relief is against public policy or barred by any valid law; and host of other factors."
4. In the light of aforesaid decision, present petition is not maintainable in view of the fact that petitioner has statutory remedy before competent forum.
5. Accordingly, the present petition stands disposed of reserving liberty to the petitioners to approach appropriate forum.
(P. B. Bajanthri, J)
rakhi
AFR/NAFR
CAV DATE
Uploading Date 07.12.2022
Transmission Date