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Jharkhand High Court

Shashi Kant Devade vs Seventh-Day Adventists Pvt. Limited ... on 7 October, 2020

Author: Deepak Roshan

Bench: Deepak Roshan

                                1

 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    W.P.(S) No. 2093 of 2012
     Shashi Kant Devade                            ..... Petitioner
                            Versus
     1. Seventh-Day Adventists Pvt. Limited having its registered
        office at AA 148, Third Avenue, Anna Nagar, Chennai.
     2. Secretary, Seventh-Day Adventists Pvt. Limited, Post
        Box-2,     HCF, Hosur,        P.S.-Hosur,   District-Hosur,
        Tamilnadu.
     3. President, METAS Adventists College, Bariatu Road,
        P.O.-Bariatu, P.S.-Bariatu, District-Ranchi.
                                          ..... Respondents
                            ---------

CORAM: HON'BLE MR. JUSTICE DEEPAK ROSHAN

---------

For the Petitioner :Mr. A.K.Sahani, Advocate For the Respondents :

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07/Dated: 7th October, 2020 Heard through V.C.

2. The instant writ application has been preferred by the petitioner for quashing the Transfer Order dated 05.12.2011 (Annexure-1) whereby the petitioner has been directed to be transferred and to report to the Principal, Seventh-Day Adventists School, 17, Vidhan Sabha Marg, Luknow-226 001 (Uttar Pradesh) within a period of 10 days from the date of receipt of said order.

3. At the very outset, learned counsel for the petitioner submits that though his representation was filed way back in the year, 2012 itself the same has not yet been disposed of.

4. Since it is a very old matter and has been listed after a gap of seven years so instead of issuing notice upon the respondents, this Court is disposing of this writ application 2 by giving liberty to the petitioner to file a fresh representation before the respondent No.3-President, METAS Adventists College, Bariatu with respect to his grievance raised in the instant writ application within a period of two months from today. If any such representation is filed before the respondent No.3, the same shall be disposed of within a period of four months from the date of receipt of such representation.

5. With the aforesaid directions and observations this writ application stands disposed of.

(Deepak Roshan, J.) Amardeep/