Jharkhand High Court
Alternative For India Development ... vs The State Of Jharkhand Through The ... on 26 November, 2015
Author: Prashant Kumar
Bench: Prashant Kumar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(C) No. 5650 of 2015
Alternative for India development, having its corporate office at
Plot No. 1 VGN Nagar, Iyyapanthangal, P.O.- Kattupakkan, P.S. &
District- Chenai through its Manager, Shashi Bharat, son of late
Rameshwar Prasad, presently residing at- Morabadi, P.O.- Ranchi
University, P.S.- Bariatu, District- Ranchi, Jharkhand
.........Petitioner
Vs.
1.The State of Jharkhand State of Jharkhand, through the
Secretary Information Technology, having its office at Project
Bhawan, P.O. & P.S.- Dhurwa, District-Ranchi
2. Governance Service India Ltd. Through its Chief Executive
Officer Electronics Niketan, 3rd Floor, Deity CGO Complex, Lodhi
Road,New Delhi ........Respondents
CORAM: HON'BLE MR. JUSTICE PRASHANT KUMAR
For the Petitioner: Mrs. Sheela Prasad
For the Respondents: J.C. to Mr. Sumir Prasad
2/26.11.2015: It appears that for the redressal of its grievance, petitioner has filed a representation before the Secretary, Information Technology Department, Government of Jharkhand.
Under the said circumstance, concerned respondent is directed to dispose of the representation of the petitioner within a reasonable period.
With the aforesaid observations and directions this writ application is disposed of.
( Prashant Kumar,J.) Sharda/-