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[Cites 1, Cited by 8]

Chattisgarh High Court

Smt. Albela Archana Xess vs Nmdc Limited, The National Mineral ... on 11 December, 2019

Bench: P.R. Ramachandra Menon, Parth Prateem Sahu

                                            1

                                                                                 NAFR
                  HIGH COURT OF CHHATTISGARH, BILASPUR
                                    WA No. 592 of 2019
       {Arising out of order dated 26.08.2019 passed by the learned Single Judge in
                                   WPS No. 6378 of 2019}
1.      Smt. Albela Archana Xess W/o. Shri Suresh Khesh Aged About 37 Years
        Occupation- Nurse Grade - I, Address- II/35 Kirandul District- Dantewada
        Chhattisgarh
2.      Smt. Veena Arora W/o. Shri Indrajeet Arora Aged About 32 Years Occupation-
        Nurse Grade I, Address- II/DS/466 Kirandul District- Dantewada Chhattisgarh
3.      Smt. Neetu Saha W/o. Shri Manik Saha Aged About 36 Years Occupation- Nurse
        Grade I, Address- C/o Mr. N.C. Sarkar, Bangali Camp, Kirandul District-
        Dantewada Chhattisgarh
4.      Chinta Trinath S/o. Shri Shiva Rao S. Aged About 30 Years Occupation- Nurse
        Grade I, Address-II/DS/446 Kirandul District - Dantewada Chhattisgarh
5.      Smt. T. Gouri Dhawan W/o. Shri Mohit Dhawan Aged About 35 Years Occupation-
        Nurse Grade II, Address- II/DS/530 Kirandul District- Dantewada Chhattisgarh
6.      Smt. Lalita Rawat W/o Shri Ajit Kumar Rawat Aged About 34 Years Occupation-
        Nurse Grade - I, Address- IB/06 Kirandul District- Dantewada Chhattisgarh
7.      Smt. Rajeshwari Kishima W/o. Shri Gulab Singh Koshima Aged About 35 Years
        Occupation- Nurse Grade I, Address- II/DS/480 Kirandul District- Dantewada
        Chhattisgarh
8.      Smt. Archana Toppo W/o. Shri Ajay Toppo Aged About 38 Years Occupation -
        Nurse Grade I, Address - II/DS/331 Kirandul District - Dantewada Chhattisgarh
9.      Yogesh Kumar Chandrakar S/o. Shri P.L. Chandrakar Aged About 36 Years
        Occupation- Assistant Lab Technician Grade II, Address - II/DS/227 Kirandul
        District- Dantewada Chhattisgarh
10.     Tilak Kumar Bhandhey S/o. Shri Feru Ram Bhandhe Aged About 34 Years
        Occupation- W.A. Cum Dresser Grade-I Address- II/DS/386 Kirandul District-
        Dantewada Chhattisgarh
11.     Jay Prakash Gupta S/o. Shri Mahesh Saw Aged About 34 Years Occupation -
        W.A. Cum Dresser Grade I, Address - II/DS/557 Kirandul District- Dantewada
        Chhattisgarh
12.     Brajesh Mishra S/o. Shri Shiv Prasad Mishra Aged About 36 Years Occupation-
        Assistant Pharmacist Grade II, Address- II/DS/590 Kirandul District- Dantewada
        Chhattisgarh
                                                                        ---- Appellants
                                        Versus
     1. NMDC Limited, The National Mineral Development Corporation Limited, (A Govt.
        of India Enterprise) Through Its Chairmen Cum Managing Director, Registered
        Office At - 10-3-311/a. Castle Hills, Masab Tank, Hyderabad, 560028.
     2. General Manager NMDC Limited, Production Units- Bailadila Iron Ore Mines,
        Kirandul Complex, Police Station Kirandul, District Dantewada Chhattisgarh
     3. Chief Vigilance Officer NMDC Limited, 10-3-311/a, Caste Hills, Masab Tank,
        Hyderabad 5600028.
                                                                      ---- Respondents
2

For Appellant : Shri Neeraj Choubey, Advocate For Respondents : Shri Vaibhav Shukla, Advocate .

Hon'ble Shri P.R. Ramachandra Menon, Chief Justice Hon'ble Shri Parth Prateem Sahu, Judge Judgment on Board Per, P.R. Ramachandra Menon, Chief Justice 11/12/2019

1. Heard on I.A. No. 01 of 2019, which is an application for condonation of delay in filing the instant appeal. For the reasons mentioned in the application, the delay in filing the appeal is hereby condoned and the appeal heard finally.

2. Challenge is against the common judgment passed by the learned Single Judge in WPS No.6378 of 2019 dated 26.08.2019.

3. When the matter is taken up for consideration, it is brought to the notice of this Court that exactly a similar matter has already been decided declining interference as per judgment dated 27.11.2019 passed in WA No.538 of 2019 and connected cases.

4. In the said circumstances, this appeal is also dismissed without prejudice to the rights and liberties of the Appellants/Writ Petitioner to pursue appropriate remedy in accordance with the Industrial Dispute Act, 1947 or such other provisions, as the case may be, in terms of the judgment dated 27.11.2019 passed in WA No.538 of 2019 and connected cases.

                        Sd/-                                             Sd/-
              (P.R. Ramachandra Menon)                          (Parth Prateem Sahu)
                    Chief Justice                                      Judge

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