SITA RAM PANDEY Vs. JHARKHAND STATE ELECTRICITY BOARD

JUDGEMENT

(1.) S. Chandrashekhar, J. On second call also, the learned counsel for the petitioner is not present.

(2.) After this writ petition was filed on 24.09.2010, on request of the learned counsel for the petitioner hearing of this case has been adjourned at least on six occasions before the learned counsel stopped appearing in the matter. On 20.03.2015, 07.05.2015, 06.01.2016 and 08.03.2016, the learned counsel for the petitioner was not present when the writ petition was called out for hearing.

(3.) In the writ petition, the petitioner has made a prayer for a direction upon the respondents for payment of retiral benefits and other legal dues.