Jharkhand High Court
Mahanand Mahato & Ors vs Union Of India & Ors on 9 May, 2011
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(C) No. 2272 of 2011
Mahanand Mahato & others ...... Petitioners
Versus
Union of India & others ......Respondents
CORAM: HON'BLE MR. JUSTICE D. N. PATEL
For the Petitioners : M/s Manjusri Patra, Tapan Mahato, Advocates
For the State : J.C. to A.G.
For the UOI : J.C. to ASGI
th
03/Dated: 9 May 2011
1.Counter affidavit has been filed today by the Deputy Secretary, Department of Home, Government of Jharkhand, Ranchi and especially, looking to paragraph no. 6 thereof, it appears that new Arbitrator will be appointed within a fortnight in place of Late Justice Ramchandra Prasad Sinha, retired High Court Judge.
2. In view of this counter affidavit, I hereby, direct the respondents to appoint Arbitrator in place of earlier Arbitrator, who was appointed and now has expired.
3. This writ petition is disposed of, in view of the aforesaid directions.
4. After appointment of the Arbitrator, the State Government will collect the original records from the earlier Arbitrator and will give it to the new appointed Arbitrator so that within stipulated time, the Arbitrator can proceed in the matter.
(D.N. Patel, J) VK