Jharkhand High Court
Vtp Arya Bhatt Para Medical And Nursning ... vs The State Of Jharkhand on 5 May, 2023
Author: Sujit Narayan Prasad
Bench: Sujit Narayan Prasad
IN THE HIGH COURT OF JHARKHAND AT RANCHI
C.M.P. No. 309 of 2021
VTP Arya Bhatt Para Medical And Nursning Institute, registered
under Skill Development Initiative Scheme, Ministry of Labour and
Training Government of India, registreatio no. 420040011 having its
registered address at Mehta Campus, Opposite Laxmi Petrol Pump,
P.O. & P.S. Sadar, Hazaribag, through its one of its Director, Rohit
Kumar, aged about 36 years, resident of Village-Hadari, P.O. & P.S.
Ichak, District-Hazaribagh.
... ... Petitioner
Versus
1. The State of Jharkhand.
2. The Secretary, Department of Labour, Employment and Training,
State of Jharkhand.
3. The Director, Department of Employment and Training cum member
Secretary, Jharkhand Society for Skill Development Initiative Skills
Ranchi.
4. The Assistant Director, Department of Employment and Training
cum Treasurer, Jharkhand Society for Skill Development Initiative
Skills Ranchi.
5. Directorate General of Employment Training, Ministry of Skill and
Entreprenuership, Government of India.
6. Reginal Director, Apprentice and Training, MSO Building, West
Bengal.
...... Opp. Parties/Respondents
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CORAM: HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD
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For the Petitioner : Mr. Manoj Kr. Choubey, Advocate For the Opp. Parties : Mr. Munna Lal Yadav, Advocate
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04/Dated 05th May, 2023 The instant civil misc. petition has been filed for restoration of W.P.(C) No. 2090 of 2018, which stood dismissed for non-compliance of the order dated 03.09.2019.
Learned counsel for the petitioner has submitted that the writ petition being W.P.(C) No. 2090 of 2018, which stood dismissed for non-compliance of the order dated 03.09.2019 may be restored to its original file otherwise the petitioner may suffer irreparable loss and injury.
Learned counsel for the opposite parties has raised no objection rather he has fairly submitted that the writ petition may be restored to its original file so that the matter may be heard and decided on merit.
This Court, after having heard the learned counsel for the petitioners, considering the submission advanced on his behalf and the reason assigned in the instant Civil Miscellaneous Petition, deems it fit and proper to restore the writ petition being W.P.(C) No. 2090 of 2018, which stood dismissed for non-compliance of the order dated 03.09.2019, to its original file.
In view thereof, the writ petition being W.P.(C) No. 2090 of 2018, is restored to its original file.
Accordingly, the instant Civil Miscellaneous Petition stands disposed of.
(Sujit Narayan Prasad, J.) Saurabh/-