Jharkhand High Court
Himansu Verma Victim Ex Constable vs The Union Of India Through Ministry Of ... on 29 October, 2015
Author: Pramath Patnaik
Bench: Pramath Patnaik
1.
IN THE HIGH COURT OF JHARKHAND AT RANCHI
C.M.P. No. 413 of 2014
.......
Himanshu Verma (exConstable, CISF No. 034440197) son of Shri Sohan Lal Verma, resident of East Amber Talab old Railway Road, Rurkee, Distt.Haridwar (Uttranchal).
... ... Petitioner
Versus
1. The Union of India through Secretary, Ministry of Home Affairs, New Delhi
2. The D.G., CISF, 13, Lodhi Road, C.G.O. Compex, New Delhi.
3. The Sr. Commandant, CISF Unit BCCL, Dhanbad, P.O. Koyla Nagar, Distt. Dhanbad (Jharkahnd) (Disciplinary Authority).
4. The DIG, CISF Unit, BCCL, Dhanbad, P.O.Koyla Nagar, Distt. Dhanbad (Jharkhand) (Appellate Authority).
5. The Inspector General, East Sector, CISF Hqrs. P.O. & P.S.Boring Road, New Patliputra Colony Patna (Bihar)800013 ... ... Respondents ......
CORAM:HON'BLE MR. JUSTICE PRAMATH PATNAIK ......
For the Petitioner : Mr. Ajay Kr. Sinha, Adv. For the Respondent : J.C. to A.S.G.I. .......
th 04/ Dated 29 October, 2015 Per Pramath Patnaik, J.:
This C.M.P. has been filed for restoration of W.P.(S) No. 1275 of 2009 to its original file, which has been dismissed for non prosecution.
It has been stated that on 11.11.2014 when the case was dismissed on account of its non prosecution, the petitioner's counsel could not come to the High Court Ranchi due to naxalite bandh, from Patratu, Ramgarh whereas Mr. Suraj Deo Munda had gone to Railway Claim Tribunal and Mr. Bhola Nath Rajak went to JHALSA for panel cases.
Considering the grounds taken in the restoration application, this application is allowed.
In that view of the matter, the W.P.(S.) No. 1275 of 2009 is restored to its original file.2
Accordingly, this C.M.P. is allowed and disposed of. Let, the W.P.(S.) No. 1275 of 2009 be posted for hearing on 4 th December, 2015.
(Pramath Patnaik, J.) MM