Kiran Singh vs Jharkhand Bijli Vitran Nigam Ltd. & Others

Heard Mr. Ajit Kumar, learned counsel for the petitioner and Mr. Mrinal Kanti Roy, learned counsel for the respondents.

This writ petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic.

I.A. No. 4152 of 2020 I.A. No. 4152 of 2020 has been filed for amendment in the prayer portion of the writ petition.

Mr. Ajit Kumar, learned counsel for the petitioner submits that during the pendency of this writ petition, the appellate authority has passed the order in the appeal, which was preferred by the petitioner, whereby, the claim of the petitioner has been rejected and the appeal has been dismissed vide order dated 09.08.2018, which is contained in Annexure-9 to this interlocutory application.

Mr. Mrinal Kanti Roy, learned counsel for the respondents submits that this writ petition has become infructuous as now the appeal has been disposed of by the appellate authority.

The Court has perused the order, which has been annexed in the said I.A. One of the prayer in the writ petition is for quashing the punishment order. The Second prayer in the writ petition is for disposal of the appeal. Now, the appeal has been disposed of during the pendency of this writ petition and in that view of the matter, this I.A. is allowed.

In view of the current situation considering restricted appearance in the High Court, the said I.A. is made part of the writ petition.

Accordingly, I.A. No. 4152 of 2020 stands allowed and disposed of. W.P. (S) No. 1486 of 2018 Mr. Mrinal Kanti Roy, learned counsel for the respondents submits that he has been recently empanelled by the Jharkhand Bijli Vitran Nigam Limited. He seeks time for reconstitution of the file.

Let this matter appear on 24.11.2020.