Jharkhand High Court
Vtp G.M. Inter College vs The State Of Jharkhand on 26 February, 2021
Author: Sujit Narayan Prasad
Bench: Sujit Narayan Prasad
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cont. Case (Civil) No. 61 of 2020
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VTP G.M. Inter College, registered under Skill Development Initiative Scheme, Ministry of Labour and Training, Government of India, registration no. 420040003 having registered address at Ichak, P.O. + P.S. - Ichak, District - Hazaribagh and having its present address at Khuti, P.O. & P.S. Khuti, District - Khuti, through its one of its Director Binay Kumar aged about 38 years, son of Sri Ghanshyam Prasad Mehta, resident of Village :
Hadari, P.O. & P.S. - Ichak, District - Hazaribag.
... ... Petitioner
Versus
1. The State of Jharkhand
2. Mr. Rajeev Arun Ekka, Son of not known to the petitioner, at present posted and working as the Labour Commissioner cum Prresident, Jharkhand Bhawan Aivum Anyaa Sannirmar Karmkaar Board, Shram Bhawan, Ranchi, P.O. & P.S. - Doranda, Dist. Ranchi, 834002.
... ... Opposite Parties
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CORAM : HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD
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For the Petitioner : Mr. Manoj Kumar Choubey, Advocate For the O.Ps. : Mrs. Vandana Singh, Sr. S.C.-III
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th Order No. 04 : Dated 26 February, 2021
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The matter has been taken up with the consent of learned counsel for the parties through video conferencing.
This contempt application is for willful and deliberate non- compliance of the order dated 12.09.2019 passed in W.P.(C) No.3953 of 2019.
Mr. Manoj Kumar Choubey, learned counsel appearing for the petitioner, has submitted that in pursuance of the order passed by writ court, the competent authority has taken decision and, therefore, the order passed by the writ court has been complied with, hence the same is not being pressed. However, he has sought for liberty to assail the said order.
Mrs. Vandana Singh, learned Sr. S.C.-III, appearing for the opposite party-State, has submitted that the contempt application may be dismissed since the decision has been taken by the competent authority in terms of the order passed by the writ court.
This Court, after hearing the learned counsel for the parties and taking into consideration the nature of the order as also the decision having been taken by the authority in terms thereof, is of the view that there is no reason to proceed further with the contempt petition. Accordingly, this contempt case is dismissed.
However, it is left open upon the petitioner to assail the order passed by the authority before the appropriate forum/court of law.
(Sujit Narayan Prasad, J.) Birendra/-