Pankaj Kumar Alias Pankaj Pandey vs The Union Of India on 25 July, 2019

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Patna High Court - Orders

Pankaj Kumar Alias Pankaj Pandey vs The Union Of India on 25 July, 2019

Bench: Shivaji Pandey

                     IN THE HIGH COURT OF JUDICATURE AT PATNA
                                Civil Writ Jurisdiction Case No.11216 of 2019
                 ======================================================
                 Pankaj Kumar alias Pankaj Pandey Son of Abhay Kumar Pandey, Residing at
                 Bariyariya, P.S.- Sangrampur, District- East Champaran.

                                                                         ... ... Petitioner/s
                                                 Versus
           1.    The Union of India through the Secretary, Department of Petroleum, Govt.
                 of India, New Delhi.
           2.    Hindustan Petroleum Corporation Limited, through its Chief Managing
                 Director, 6th Floor, Lok Nayak Jai Prakash Bhavan, Dak Bungalow Chowk,
                 Patna, Bihar- 800001.
           3.    The Chief Managing Director, Hindustan Petroleum Corporation Limited,
                 6th Floor, Lok Nayak Jai Prakash Bhavan, Dak Bungalow Chowk, Patna,
                 Bihar 800001.
           4.    HPCL Bio Fuels Limited, Reg. Office at House No. 271, Road No.- 3/E,
                 New Patliputura Colony, P.S.- Patliputa, Patna 800013 through its Chief
                 Executive Officer.
           5.    The Chief Executive Officer, HPCL Bio Fuels Limited, Reg. Office at House
                 No. 271, Road No. 3/E, New Patliputra Colony, P.S.- Patliputa, Patna
                 800013.
           6.    The General Manager, HPCL Bio Fuels Limited, Sugauli, P.S. Sugauli,
                 District- East Champaran.

                                                           ... ... Respondent/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s   :     Mr. Rajesh Ranjan, Advocate
                 For the Respondent/s   :     Mr. Rajeev Prakash, Advocate
                                              Mr. Neeraj Kumar Gupta, Advocate
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE SHIVAJI PANDEY
                                       ORAL ORDER

3   25-07-2019

Heard learned counsel for the petitioner and learned counsel for the respondents.

Counsel for the petitioner submits that he was an employee of H.P.C.L Bio Fuels Company Limited and was not allowed to join the company on account of pending criminal case vide Sangrampur P.S. Case No.149 / 2015 under Sections 302/34 of the Indian Penal Code, but he has been Patna High Court CWJC No.11216 of 2019(3) dt.25-07-2019 2/2 acquitted from that case and after acquittal, he has reported to the Company for his joining, but the Company has refused to allow him in service.

Counsel for the respondents submits that he has remained absent for a long period without any information and, as such, the question of his entry does not arise.

Counsel for the petitioner submits that he has filed a representation before the respondent authority, which is pending since long and that representation should be decided one way or other by the Authority.

In such view of the matter, the petitioner is directed to file a fresh representation before the General Manager, HPCL Bio Fuels Limited. If such representation is filed, he will consider the same and take a decision in accordance with law.

(Shivaji Pandey, J) V.K.Pandey/-

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Patna High Court - Orders