Chattisgarh High Court
State Of Chhattisgarh vs Manharan Lal Aghariya 29 ... on 27 June, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCC No. 468 of 2018
1. State of Chhattisgarh, through the Secretary, Department of Water
Resources, Mahanadi Bhawan, Mantralaya, Naya Raipur, C.G. (The
petitioner No. 1 was not a party before the Learned Labour Court but
has been impleaded as petitioner No. 1 in the instant petition as the
proper course is to implead the State Government through the
Secretary of the concerned department)
2. The Research Officer, Quality Control Unit, Sakti, Janjgir, District
Janjgir Champa (C.G.) ---- Petitioners
1. Versus
1. Manharan Lal Aghariya, Ex. Helper, R/o Kapan, Tahsil Akaltara, P.S.
Naila, District Janjgir Champa, Chhattisgarh.
2. The Presiding Officer, Labour Court, Janjgir Champa, District Janjgir
Champa, Chhattisgarh
---- Respondents
Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 27/06/18
1. This is an office note based on the request letter dated 11.05.2018 made by Presiding Officer, Labour Court, Janjgir Champa (C.G.) for extension of time for disposal of the concerned case.
2. As prayed for, further 03 months time is granted to comply with the earlier order of this Court dated 06.04.2018 passed in WPL No. 190 of 2014 and to dispose of the concerned case within three months from the date of receipt of certified copy of this order.
3. Accordingly, the MCC stands disposed of.
Sd/-
(Sanjay K. Agrawal) Judge Priyanka