Jharkhand High Court
Vtp Bharti Vocational Training Centre ... vs State Of Jharkhand on 16 June, 2020
Author: Rajesh Shankar
Bench: Rajesh Shankar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(C) No.2163 of 2018
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VTP Bharti Vocational Training Centre through one of its Director, Binay Kumar Mehta .......... Petitioner.
-Versus-
1. State of Jharkhand
2. The Secretary, Department of Labour, Employment and Training, State of Jharkhand, Nepal House, Doranda, Ranchi.
3. The Director, Department of Employment and Training-cum- Member Secretary, Jharkhand Society for Skill Development Initiative Skills, Doranda, Ranchi.
4. The Assistant Director, Department of Employment and Training- cum-Treasurer, Jharkhand Society for Skill Development Initiative Skills, Doranda, Ranchi.
5. Directorate General of Employment Training, Ministry of Skill and Entrepreneurship, Government of India, Sharam Shakti Bhawan, Rafi Marg, P.O. Sansad Marg, P.S. Barakhamba Road-110001.
6. Regional Director, Apprentice and Training, MSO Building, E-Wing 1st Floor DF Block, Sector I, P.O. Salt Lake, P.S. Bidhan Nagar, Kolkata, West Bengal-700064. .......... Respondents.
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CORAM : HON'BLE MR. JUSTICE RAJESH SHANKAR
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For the Petitioner : Mr. Samir Verma, Advocate
For the State : A.C. to S.C. (Mines) II
For the U.O.I. : Mr. Madan Prasad, C.G.C.
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Order No.05 Date: 16.06.2020
This case is taken up through video conferencing.
The present writ petition has filed for issuance of direction and commanding upon the respondents to forthwith honour the bills submitted by the petitioner to the tune of Rs.34,61,392.50/- along with statutory interest since the date of completion of the training. Further prayer has been made for issuance of direction and commanding upon the respondents to impose heavy exemplary cost upon the concerned respondents for deliberate and wilful delay in not making payment of admissible dues of the petitioner.
Learned counsel for the petitioner, at the outset, submits that similar batch of writ petitions led by W.P.(C) No.2107 of 2018 (VTP G.M. Inter College, Hazaribagh vs. The State of Jharkhand and Ors.) have already been disposed of by this Court vide order/judgment dated 17th December, 2019. He, accordingly, submits that the present -2- writ petition may also be disposed of in terms with the order dated 17th December, 2019 passed in the aforesaid writ petitions.
In view of the aforesaid submission, the present writ petition is disposed of in terms with the order dated 17th December, 2019 passed in W.P.(C) No.2107 of 2018 and other analogous cases.
(Rajesh Shankar, J.) Sanjay/Rohit