Case Index
ABDUL SHAKUR, SON OF LATE UMARZADA, RESIDENT OF VILLAGE : PIRO, PO. : PIRO, P.S. : PIRO, DIST : BHOJPUR, BIHAR, AT PRESENT RESIDING AT ISLAMPUR, P.O. : MAKDUMPUR, P.S. : BALIDIH, DIST : BOKARO, JHARKHAND Vs. STATE OF JHARKHAND September 6, 2016
AJAY KUMAR, S/O LATE ASHARFI LAL SAHU, RESIDENT OF QRS. NO.4/47, SECTOR XI C, P.O. SECTOR XI, P.S. Vs. UNION OF INDIA, THROUGH SECRETARY, MINISTRY OF HOME AFFAIRS, UNION OF INDIA, P.O.+P.S. CGO COMPLEX (SADAR), NEW DELHI July 18, 2016
AJIT KUMAR GIRI, SON OF BAIDYANATH GIRI, RESIDENT OF BARATOLA, P.O. DALTONGANJ COLLEGE, P.S. MEDININAGAR SADAR, DISTRICT PALAMAU Vs. THE STATE OF JHARKHAND, THROUGH THE PRINCIPAL SECRETARY, HUMAN RESOURCES DEVELOPMENT DEPARTMENT (PRIMARY EDUCATION), GOVERNMENT OF JHARKHAND, RANCHI, H.E.C. DHURWA, P.O. & P.S. DHURWA, DISTRICT RANCHI. December 16, 2016
BIRSA AGRICULTURAL UNIVERSITY, THROUGH ITS REGISTRAR HAVING ITS OFFICE AT KANKE, P.O. AND P.S. KANKE, DISTRICT RANCHI, JHARKHAND Vs. DR. ANANT PRASAD JAISWAL, SON OF LATE BANARSI PRASAD JAISWAL, AT PRESENT RESIDING AT FLAT NO.203/B, SINHASAN JYOTI VIHAR COLONY, GAURI SHANKAR NAGAR (KADRU), P.O. AND P.S. DORANDA, DISTRICT RANCHI July 29, 2016
CHANDRA SHEKHAR PRASAD SINGH, SON OF LATE A.P. SINGH, PROPRIETOR OF M/S SHIV SHAKTI ENTERPRISES RESIDENT OF SECTOR III/D, QR. NO. 813, BOKARO STEEL CITY, BOKARO, P.O. AND P.S. Vs. CENTRAL COALFIELDS LTD. (A SUBSIDIARY OF COAL INDIA LTD.), A COMPANY INCORPORATED UNDER THE COMPANIES ACT, 1956, HAVING ITS REGISTERED OFFICE AT DARBHANGA HOUSE, P.O. G.P.O., P.S. KOTWALI, DIST RANCHI October 19, 2016
CHURAMANI YADAV, S/O LATE RUPLAL MAHTO, RESIDENT OF VILLAGE ZORAMOU, MADHUPUR, P.O. AND P.S. MADHUPUR, DISTRICT Vs. THE STATE OF JHARKHAND THROUGH THE SECRETARY, WATER RESOURCE DEPARTMENT, GOVERNMENT OF JHARKHAND, PROJECT BUILDING, RANCHI, P.O. AND P.S. DHURWA, DISTRICT May 12, 2016
DHANANJAY MODAK, SON OF LATE INDRA NARAYAN MODAK, RESIDENT OF BIRRA, PATAMDA, P.O.BIRRA, P.S.PATAMDA, DISTRICT Vs. THE STATE OF JHARKHAND, THROUGH CHIEF SECRETARY OF THE GOVERNMENT OF JHARKHAND, PROJECT BUILDING, DHURWA, P.O. AND P.S.DHURWA, DISTRICT December 7, 2016
DR. DARA SHIKOH, SON OF LATE SYED SHUJAUDDIN AHMED, RESIDENT OF VETERINARY CAMPUS, SIRAMTOLI, P.O., P.S. Vs. THE STATE OF JHARKHAND, THROUGH THE CHIEF SECRETARY, GOVERNMENT OF JHARKHAND, PROJECT BUILDING, DHURWA, P.O.& P.S. JAGARNATHPUR, DISTRICT November 25, 2016
DR. PRANITA, W/O DR. SUNIL KUMAR YADAV, D/O PROF. RAMYATAN PRASAD, R/O MATWARI ROAD, NEAR P.T.C. CHOWK, PO & PS Vs. THE STATE OF JHARKHAND, THROUGH PRINCIPAL SECRETARY, DEPARTMENT OF HOME, GOVERNMENT OF JHARKHAND, PROJECT BUILDING, PO & PS April 26, 2016
DR. RAMESH SHARAN, SON OF LATE SRI SITA RAM SHARAN, RESIDENT OF QR. NO. C/252, NEW AG COLONY, KADRU, PO Vs. STATE OF JHARKHAND THROUGH PRINCIPAL SECRETARY, HUMAN RESOURCES DEVELOPMENT DEPARTMENT, GOVT. OF JHARKHAND, RANCHI, PROJECT BUILDING, PO&PS October 26, 2016
EMPLOYERS IN RELATION TO THE MANAGEMENT OF SWANG WASHERY OF M/S CENTRAL COALFIELDS LIMITED THROUGH SRI UDAI PRAKASH, GENERAL MANAGER, HAVING ITS REGISTERED OFFICE AT DARBHANGA HOUSE, RANCHI, P.O. G.P.O., P.S. KOTWALI, DIST. RANCHI Vs. THEIR WORKMEN SRI PANKAJ KUMAR, SON OF LATE SUNDAR LAL MALLAH REPRESENTED BY THE NATIONAL COAL ORGANIZATION EMPLOYEES ASSOCIATION THROUGH SHRI P.K. BISWAS, ZONAL SECRETARY (EAST ZONE), RESIDING AT SWANG, P.O. & P.S. GOMIA, DISTRICT BOKARO January 4, 2016
HDFC BANK LIMITED, HAVING ITS REGISTERED OFFICE AT HDFC BANK HOUSE, SENAPATI BAPAT MARG, LOWER PAREL (WEST), MUMBAI Vs. M/S EVEREST ELECTRICAL AND ENGINEERING COMPANY PVT. LIMITED, HAVING ITS REGISTERED OFFICE AT PLOT NO. M 25(P), PHASE IV, ADITYAPUR INDUSTRIAL AREA, GAMHARIA, JAMSHEDPUR, P.O. July 15, 2016
JAI SHANKAR JHA, SON OF LATE KRISHNA CHANDRA JHA, RESIDING AT FLAT NO. 102, KUSH APARTMENT, RAM JANKI NAGAR, ROAD NO. 2, HAWAI NAGAR, P.O. Vs. THE STATE OF JHARKHAND THROUGH THE CHIEF SECRETARY, HAVING OFFICE AT PROJECT BUILDING, P.O. & P.S. DHURWA, TOWN AND DISTRICT March 16, 2016
KUMAR KANT JAISWAL, SON OF LATE RAMESH BHAGAT, RESIDENT OF TUNDI ROAD, GOVINDPUR, P.O.GOVINDPUR, P.S.GOVINDPUR, DISTRICT Vs. DEEPAK PATHAK ALIAS BHASKAR PATHAK, SON OF LATE NANDLAL PATHAK RESIDENT OF TUNDI ROAD, GOVINDPUR, P.O.GOVINDPUR, P.S.GOVINDPUR DISTRICT August 9, 2016
KUMARI RUBY CHOUDHARY @ RUBY DUTTA, WIFE OF KEDAR NATH DUTT, RESIDENT OF NEAR SADAR HOSPITAL, MAKATPUR, P.O. AND P.S. MUFFASIL, DISTRICT Vs. STATE OF JHARKHAND THROUGH THE SECRETARY, DEPARTMENT OF SOCIAL WELFARE, WOMEN AND CHILD DEVELOPMENT, GOVT. OF JHARKHAND, H.E.C. GOLCHAKKAR, P.O. AND P.S. DHURWA, DISTRICT October 26, 2016
M/S HINDUSTAN STEELWORKS CONSTRUCTION LIMITED, A COMPANY DULY INCORPORATED UNDER THE PROVISIONS OF THE COMPANIES ACT, 1956 AND A GOVERNMENT OF INDIA UNDERTAKING, HAVING ITS REGISTERED OFFICE AT P Vs. THE STATE OF JHARKHAND THROUGH THE SECRETARY CUM COMMISSIONER, COMMERCIAL TAXES DEPARTMENT, JHARKHAND, RANCHI, HAVING HIS OFFICE AT PROJECT BUILDING, DHURWA, RANCHI P.O. DHURWA, P.S. HATIA, DISTRICT RANCHI April 20, 2016
MD. RUSTAM, S/O MD. SIRAJ, R/O QTR. NO. M.M.139, MUNNIDIH, BASRI, PS PUTKI, PO MUNIDIH, DIST. DHANBAD Vs. TABBASSUM NAZ, W/O MD. RUSTAM, R/O QTR. NO. M.M. 139, MUNNIDIH, BASRI, PS PUTKI, PO MUNIDIH, DIST. DHANBAD; D/O MOHAMMAD SAJID, R/O REHMAT NAGAR, KOLDIHA, PS GIRIDIH (T), PO & DIST. GIRIDIH April 22, 2016
MD. SHAHNAWAZ, SON OF LATE ZAINUDDIN, RESIDENT OF DANGALPARA, DUMKA, DISTT. DUMKA Vs. PRINCIPAL SECRETARY, PERSONNEL, ADMINISTRATIVE REFORMS & RAJBHASA, GOVT. OF JHARKHAND, PROJECT BUILDING, P.O. & P.S. DHURWA, DIST. RANCHI October 17, 2016
MOHAMMAD ANZAR AHMAD, SON OF LATE MENAZERUL HAQUE, R/O 517, A, KASIDIH SHOP AREA, STRAIGHT MILE ROAD, P.O.P.S. SAKCHI, TOWN JAMSHEDPUR, DISTRICT Vs. MASOOD ALAM, SON OF LATE ABDUL RAUF, R/O GULISTAN, 981, KANKE ROAD, P.O. KANKE, P.S. GONDA, DISTRICT August 26, 2016
MUKESH KUMAR, SON OF LATE RAM SAGAR THAKUR, RESIDENT OF VILLAGE BAGHNAGRI, P.O. AZIZPUR, P.S. SARAIYA, DISTRICT Vs. THE STATE OF JHARKHAND, THROUGH THE CHIEF SECRETARY, GOVERNMENT OF JHARKHAND, PROJECT BHAWAN, P.O. TELEPHONE BHAWAN, P.S. JAGARNATHPUR, DISTRICT November 28, 2016
MUKESH KUMAR, SON OF LATE UMESH PRASAD SINGH, RESIDENT OF VILLAGE BALLOPUR, PO BELAHI, PS HALSI, DISTRICT LAKHISARAI, BIHAR Vs. THE STATE OF JHARKHAND THROUGH THE PRINCIPAL SECRETARY, HUMAN RESOURCES DEVELOPMENT DEPARTMENT, GOVERNMENT OF JHARKHAND, PROJECT BUILDING, PO DHURWA, PS JAGANNATHPUR, DISTRICT RANCHI October 18, 2016
PRADEEP KARAN SIDDHARTH, SON OF LT. SRI NIRMAL KUMAR SINHA, PERMANENT RESIDENT OF SINHA BHAWAN, EXHIBITION ROAD, BEHIND RBI, PATNA 800001 (BIHAR) PRESENTLY RESIDING AT 1B, SUMYA APARTMENTS, LATMA ROD, NEAR SINGH MORE, HATIA,RANCHI Vs. THE STATE OF JHARKHAND, THROUGH THE CHIEF SECRETARY, GOVERNMENT OF JHARKHAND, HAVING OFFICE AT NEAR PROJECT BUILDING, DHURWA, PO AND PS DHURWA, TOWN & DISTRICT RANCHI May 4, 2016
PROF. MD. ZAINUL HAQUE, RETD. READER, DEPARTMENT OF HISTORY, J.S. COLLEGE, DALTONGANJ, R.U. RANCHI, S/O LATE MD. SHARFUDDING MALLICK, R/O RAJA MANZIL, KUND MOHALLA, NEAR LAL KOTHA, DALTONGANJ, P.O. DALTONGANJ, P.S. DALTONGANJ, DISTRICT PALAMAU, JHARKHAND Vs. STATE OF JHARKHAND November 21, 2016
RAJESHWARI SHARMA (JANGIR) WIFE OF SRI BINOD SHARMA, DAUGHTER OF LATE RATAN LAL JANGIR, RESIDENT OF DINESH BUILDING, 13/3, DAKSHIN DHARI ROAD, LAKE TOWN, P.O. & P.S. LAKE TOWN, DISTRICT KOLKATA (WEST BENGAL) Vs. DURGA DEVI JANGIR, WIDOW OF LATE RATAN LAL JANGIR RESIDENT OF MOHALLA TUNGARI, P.O. & P.S. CHAIBASA, DISTRICT SINGHBHUM WEST July 19, 2016
RAJU KUMAR KASHYAP, S/O LODHA KASHYAP, R/O JAMTAI, P.O. HURDA, P.S. BANO, DISTRICT SIMDEGA, JHARKHAND Vs. THE STATE OF JHARKHAND, THROUGH THE CHIEF SECRETARY, GOVERNMENT OF JHARKHAND, AT PROJECT BUILDING, RANCHI, P.O. DHURWA, P.S. JAGARNATHPUR, DISTRICT RANCHI October 17, 2016
SANJEEBAN MAHALI, SON OF SOMAI CHARAN MAHALI, LIPIGHUTU, GOPALPUR, P.O.ASANBANI, P.S.JADUGORA, EAST SINGHBHUM, JHARKHAND Vs. URANIMUM CORPORATION OF INDIA LIMITED THROUGH ITS CHAIRMAN CUM MANAGING DIRECTOR, OFFICE AT JADUGORA, P.O. AND P.S.JADUGORA, DISTRICT December 9, 2016
SATYADEO KUMAR SON OF RAJVANSHI RAM, RESIDENT OF QR. NO.B/423, SECTOR Vs. STATE BANK OF PATIALA THROUGH ITS DEPUTY GENERAL MANAGER, ZONAL OFFICE, SECOND FLOOR, N.B.C.C. PLACE, OPPOSITE SAI MANDIR, BHISM PITAMAH MARG, LODI ROAD, P.O. AND P.S. LODI ROAD, NEW DELHI September 9, 2016
SMT. RITA PRAJAPATI @ RITA KUMARI, WIFE OF SHRI SANJAY KUMAR, DAUGHTER OF SRI GOPAL PANDIT, RESIDENT OF VILLAGE SONUWA RAILWAY STATION, P.O. & P.S. SONUWA (CHAKRADHARPUR) DISTRICT SINGHBHUM WEST Vs. SANJAY KUMAR, SON OF LATE MOTI RAM KUMAR, RESIDENT OF HOUSE NO.1078, B BLOCK, KUMHARPARA SONARI, P.O. SONARI, P.S. TOWN JAMSHEDPUR, DISTRICT EAST SINGHBHUM December 16, 2016
SRI SATYA NAND JHA, R/O STAFF QUARTERS, KENDRIYA VIDYALAY, PO RIMS, BARIYATU, PS SADAR, DISTRICT RANCHI, JHARKHAND Vs. UNION OF INDIA, THROUGH THE SECRETARY, MINISTRY OF FINANCE, DEPARTMENT OF REVENUE, HAVING OFFICE AT CENTRAL SECRETARIAT NORTH BLOCK, NEW DELHI July 5, 2016
STATE OF JHARKHAND, THROUGH ITS CHIEF SECRETARY HAVING OFFICE AT JHARKHAND MANTRALAYA, PROJECT BHAWAN, HEC TOWNSHIP, DHURWA, P.O. & P.S. Vs. STEEL AUTHORITY OF INDIA LIMITED, THROUGH THE GENERAL MANAGER (LIASON) MR. DEBANANDA MARNDI, S/O LATE BALAI MARANDI, R/O ROOM NO.26, IEH, SAIL SATELLITE TOWNSHIP, P.O. June 27, 2016
SUDHIR SINGH, S/O LATE BATESHWAR SINGH, AT PRESENT WORKING AS GODOWN CHOWKIDAR IN THE OFFICE OF THE EXECUTIVE ENGINEER, SPECIAL WORKS DIVISION, BUILDING CONSTRUCTION DEPT., JAIL MORE, RANCHI Vs. STATE OF JHARKHAND, THROUGH CHIEF SECRETARY, GOVT. OF JHARKHAND, PROJECT BUILDING, P.O. December 8, 2016
SUNIL PRASAD, SON OF LATE RAMESHWAR PRASAD, RESIDENT OF RADHA KRISHNA NIWAS, PANDIT SUNDAR LAL MISHRA ROAD, CASTERS TOWN, PO & PS DEOGHAR, DISTRICT DEOGHAR Vs. THE STATE OF JHARKHAND THROUGH ITS CHIEF SECRETARY, GOVERNMENT OF JHARKHAND, JHARKHAND MANTRALAYA, PROJECT BHAWAN, PO & PS DHURWA, DISTRICT RANCHI October 27, 2016
SUSANNA MINZ, WIFE OF SRI KHRISHTOPHER MINZ, RETIRED ASSISTANT TEACHER, ST. ALOYSIUS HIGH SCHOOL, RANCHI, RESIDENT OF HOUSE NO. 809, INDIRA PATH, SHUKLA COLONY, P.O. HINOO, P.S. DORANDA, DISTRICT Vs. THE STATE OF JHARKHAND October 28, 2016
TALAT NIGAR, DAUGHTER OF S. SAGIRUL HAQUE, RETIRED HEAD MISTRESS, RAYEEN URDU GIRLS+2 HIGH SCHOOL, NEAR URDU LIBRARY, LAKE ROAD, RANCHI, RESIDENT OF JAMIA NAGAR, KADRU, P.O. DORANDA, P.S. ARGORA, DISTRICT RANCHI Vs. THE STATE OF JHARKHAND October 28, 2016
TRIPURARI SHANKAR PRASAD SON OF LATE SARJU PRASAD, RESIDING AT ‘SHIV KRIPA’, DUTTA VILLA COMPOUND, NEW AREA, MORAHABADI, P.O. RANCHI UNIVERSITY, P.S. BARIATU, TOWN AND DISTRICT RANCHI Vs. THE STATE OF JHARKHAND THROUGH THE SECRETARY/PRINCIPAL SECRETARY, ROAD CONSTRUCTION DEPARTMENT, HAVING OFFICE AT PROJECT BUILDING, P.O. AND P.S. DHURWA, TOWN AND DISTRICT July 19, 2016
UMA KANT TIWARY, SON OF LATE BASUDEO TIWARY, RESIDENT OF HARIDANGA BAZAR, PAKUR, P.O. & P.S. Vs. THE STATE OF JHARKHAND, THROUGH THE CHIEF SECRETARY, PROJECT BUILDING, DHURWA, RANCHI, P.O. & P.S. DHURWA, DISTRICT RANCHI September 22, 2016
VIJAY PRASAD, SON OF LATE BUDHAN MAHATO, AT PRESENT WORKING AS ASSISTANT COMMISSIONER II, CMPFO REGIONAL OFFICE, DEOGHAR AND RESIDENT OF SONALI BUILDING, VIP CHOWK, PO & PS DEOGHAR, DISTRICT DEOGHAR (JHARKHAND) Vs. UNION OF INDIA THROUGH THE SECRETARY, MINISTRY OF COAL, GOVERNMENT OF INDIA, SHASTRI BHAWAN, PO & PS NEW DELHI November 30, 2016
VINOD KUMAR, (CONSTABLE NO. 01006063 FTR HQ BSF M&C), SON OF SHRI BAIJNATH RAM, PERMANENT RESIDENT OF INDU VILLA, HURHURU, PATRATU, NEAR MUFASIL THANA, PO Vs. UNION OF INDIA, THROUGH THE HOME SECRETARY, DEPARTMENT OF HOME, NORTH BLOCK, MINISTRY OF HOME, GOVERNMENT OF INDIA, PO November 21, 2016