Shiv Nath Das vs State Of Jharkhand And Ors on 10 March, 2016

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Jharkhand High Court

Shiv Nath Das vs State Of Jharkhand And Ors on 10 March, 2016

Bench: D.N. Patel

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                Cont. Case (Civil) No. 201 of 2015
                                    
     Shiv Nath Das, son of Golok Bihari Das, resident of villageLawa, P.O.Patamda, 
     P.S. Patamda, DistrictEast Singhbhum, Jharkhand.  
                                                                       ....  Petitioner.  
                                   Versus
     1.     State of Jharkhand.
     2.     Mr. Rajiv Gobba, father's name not known to the petitioner at present 
     posted   as   the   Chief   Secretary   of   the   Government   of   Jharkhand,   Project 
     Building, P.O. & P.S. Dhurwa, and District Ranchi.
     3.     Mrs.  Aradhana   Patnaiak,   W/o  not   known   to   the  petitioner   at   present 
     posted as the Secretary in the Department of Human Resources, Government of 
     Jharkhand, Project Building, P.O. & P.S. Dhurwa, and District Ranchi.
     4.     Dr.   Kamal   Shankar   Srivastava,   father's   name   is   not   known   to   the 
     petitioner at present posted as Director (Primary Education), Project Building, 
     P.O. & P.S.. Dhurwa, District Ranchi.
     5.     Mr. Indu Bhushan Singh, father's name is not known to the petitioner at 
     present   posted   as   District   Superintendent   of   Education,   East   Singhbhum   at 
     Jamshedpur, P.O. & P.S. Kadma, District East Singhbhum.
 
                                                       ..... Contemnors/Opposite Parties 
                                
     CORAM:             HON'BLE MR. JUSTICE D.N. PATEL    
     For the Petitioner      : Mr. Mahesh Kr. Sinha, Advocate    
     For the State           : Mr. Rajesh Kumar, GPV
                               Mr. Abhijeet Kumar, J.C. to G.P.V

                                          
     05/Dated: 10th March, 2016

1. Counsel for the petitioner, upon instructions from his client, submitted that the order, for noncompliance of which this contempt application has been preferred, has now been complied with.

2. In view of this statement, this contempt application is hereby, dismissed, as there is no willful disobedience by the opposite parties of the order, passed by this Court dated 17th January, 2012 in W.P.(S) No. 1330 of 2005.

3. Notice upon the opposite parties in Form No.1 under Rule 393 of the High Court of Jharkhand Rules, 2001 stands withdrawn.

(D.N. Patel, J.) VK/

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