Jharkhand High Court
Dvc Pensioner Samaj Bokaro Thermal ... vs Damodar Valley Corporation Through Its ... on 10 March, 2025
Author: Rajesh Shankar
Bench: Rajesh Shankar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(C) No.483 of 2025
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DVC Pensioner Samaj Bokaro Thermal Branch, through its Secretary, namely, Ram Sewak Pandey........... Petitioner.
-Versus-
Damodar Valley Corporation through its Chairman & Ors.
.......... Respondents.
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CORAM : HON'BLE MR. JUSTICE RAJESH SHANKAR
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For the Petitioner : Mr. Mrinal Kanti Roy, Advocate For the Respondents: Mrs. Khalida Haya Rashmi, Advocate
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Order No.04 Date: 10.03.2025 I.A. No.1852 of 2025:
1. The present interlocutory application has been filed on behalf of the petitioner for amendment in the writ petition seeking challenge to the Office Memorandum No.126 dated 3rd February, 2025 (Annexure-A to the present interlocutory application) issued under the signature of Executive Director (HR), Damodar Valley Corporation, Kolkata.
2. Having heard the learned counsel for the parties and for the reasons stated in the present interlocutory application, the petitioner is permitted to make necessary amendment in the writ petition as proposed in paragraph no.9 of the present interlocutory application.
3. Necessary amendment in relevant part of the writ petition be made by the learned counsel for the petitioner in course of the day.
4. I.A. No.1852 of 2025 stands disposed of.
W.P.(C) No.483 of 2025:
5. Mrs. Khalida Haya Rashmi, learned counsel appearing on behalf of the respondents prays for and is allowed four weeks' time to seek instructions and file counter affidavit.
6. Put up this case under the heading "For Admission" after four weeks.
(Rajesh Shankar, J.) Rohit/ -2- W.P.(C) No.483 of 2025