Secretary Rashtriya Colliery Khadan ... vs Sub Area Manager on 20 May, 2024

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Madhya Pradesh High Court

Secretary Rashtriya Colliery Khadan ... vs Sub Area Manager on 20 May, 2024

Bench: Dwarka Dhish Bansal

                                                              1
                           IN         THE   HIGH COURT OF MADHYA PRADESH
                                                 AT JABALPUR
                                                       BEFORE
                                      HON'BLE SHRI JUSTICE DWARKA DHISH BANSAL
                                                   ON THE 20 th OF MAY, 2024
                                               MISC. PETITION No. 4388 of 2018

                          BETWEEN:-
                          SECRETARY RASHTRIYA COLLIERY KHADAN MAZDOR
                          SANGH NOW REPRESENTED THR. SHRI DEEPAK
                          JAISWAL S/O LATE SHRI R.S. JAISWAL A/A 57 WORKING
                          AS GENERAL SECRETARY RASHTRIYA COLLIERY
                          MAZDOOR CONGRESS POST ITTAR, JHARKHAND
                          COLLIERY DISTT. SURGUJA, THR. R/O VIDHYA NAGAR
                          BILASPUR (CHHATTISGARH)

                                                                                            .....PETITIONER
                          (SHRI RAJIV CHANDRA SHRIVASTAVA WITH SHRI SOMESH AWASTHI -
                          ADVOCATES)

                          AND
                          SUB AREA MANAGER KURJA UG PROJECT SECL POST
                          BIJURI COLLIERY JURJA DISTT. SHAHDOL, NOW
                          DISTT. ANUPPUR (M.P)

                                                                                          .....RESPONDENT
                          (BY MS. DISHA ROHITAS - ADVOCATE)

                                 This petition coming on for admission this day, th e court passed the

                          following:
                                                               ORDER

After arguments at length, learned counsel for the petitioner in the light of Division Bench decision of this Court in the case of State of Madhya Pradesh and others vs. M.S. Wakankar and another 2007(1) M.P.L.J 99 (para -7) and further in the light of Rule 2 (7)(c) of chapter 4 of the High Court of Madhya Pradesh Rules, 2008 prays for conversion of this misc. petition into writ petition.

Signature Not Verified Signed by: SATTYENDAR NAGDEVE Signing time: 5/21/2024 10:45:14 AM 2

2. Prayer being reasonable is accepted and this misc. petition is permitted to be converted into writ petition with the further direction to the petitioner to make necessary correction in the memo of petition and to pay requisite court fee.

3. Registry is directed to re-register this petition as Writ Petition and then to list before the appropriate Bench for hearing.

4. With the aforesaid, this misc. petition is disposed off.

(DWARKA DHISH BANSAL) JUDGE SN Signature Not Verified Signed by: SATTYENDAR NAGDEVE Signing time: 5/21/2024 10:45:14 AM

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