Jharkhand High Court
Yogendra Nath Singh vs Fertilizer Corporation Of Indi on 5 January, 2012
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(S) No. 3760 of 2004
Yogendra Nath Singh ...... Petitioner
Versus
Fertilizer Corporation of India Ltd. & others...... Respondents
CORAM: HON'BLE MR. JUSTICE D. N. PATEL
For the Petitioner : M/s Sat Prakash, Shalini Jha, Advocates
For the Respondents : Mr. Tapas Kabiraj, Advocate
th
05/Dated: 5 January, 2012
1.Counsel for the petitioner submitted that the petitioner has been dismissed from the services on the basis of conviction, awarded by the concerned trial court, against which, an appeal was preferred by the petitioner, which has been dismissed by the lower appellate court, against which, a criminal revision application no. 219 of 2004 has been preferred before this Court, which has been admitted for its final hearing and therefore, let this writ petition be enlisted after the disposal of the aforesaid criminal revision.
2. In view of this statement, Registry of this Court is directed to enlist this writ petition only after the disposal of criminal revision application no. 219 of 2004 or upon mentioning by the counsel for the petitioner, whichever is earlier.
(D.N. Patel, J) VK