Jharkhand High Court
Central Coalfields Limited vs Piyashi Devi And Ors on 16 April, 2019
Author: Shree Chandrashekhar
Bench: Shree Chandrashekhar, Deepak Roshan
IN THE HIGH COURT OF JHARKHAND AT RANCHI
L.P.A No. 506 of 2017
Central Coalfields Limited ... ... Appellant
Versus
Piyashi Devi and Ors. ... ... Respondents
-----------------
CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR : HON'BLE MR. JUSTICE DEEPAK ROSHAN
-------------------
For the Appellant-M/s CCL : Mr. Amit Kumar Das, Advocate For the Respondent no. 1 : Mrs. Vandana Singh, Advocate
------------------
Order No. 12/ Dated: 16th April, 2019 Before this Letters Patent Appeal was filed by the appellant-M/s CCL against the order passed in W.P.(S) No. 5591 of 2014, the writ petitioner-respondent had approached the writ Court in W.P.(S) No. 3390 of 2007 and she was constrained to file a contempt case. More than six years after the respondent moved this Court in W.P.(S) No. 3390 of 2007, by an order dated 12.09.2013 her claim for compassionate appointment was declined.
The writ Court's order dated 25.05.2009 passed in W.P.(S) No. 3390 of 2007 would record that the appellant-authority was informed about death of the respondent's husband through affidavit dated 24.07.2001; her husband died in harness on 04.07.2001 and the writ petitioner in the proceeding of W.P.(S) No. 3390 of 2007 had brought on record Minutes of Meeting of the appellant-authority dated 23.01.2003.
It is a fundamental rule of pleadings that parties must bring on record each and every document and the pleadings before the order under challenge was passed.
Neither before the writ Court nor in the present proceeding, pleadings and documents produced by the parties in the previous proceedings were brought on record.
-2-In the aforesaid facts, hearing of this Letters Patent Appeal is adjourned by two weeks for enabling the appellant-M/s CCL to complete the records.
The appellant shall produce necessary documents including the VRS under which the writ petitioner's husband was appointed, in a separate paper-book. Pleadings in the previous proceedings shall also be brought on record, in a separate paper-book.
Post the matter on 07.05.2019.
(Shree Chandrashekhar, J.) (Deepak Roshan, J.) Tanuj/-