Jharkhand High Court
S Naseemuddin vs The State Of Jharkhand And Ors on 15 July, 2016
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cont. Case (Civil) No. 895 of 2014
S. Naseemuddin, S/o Late S. Rafiuddin, resident of Tiwari Tank Road, Opposite
Latest Furniture, Main Road, P.O. G.P.O., P.S. Hindpiri, Dist. Ranchi
... Petitioner
Versus
1.The State of Jharkhand
2. Shri S.K. Sathpathi, Secretary, Personnel Administrative Reforms & Rajbhasha Department, Project Building, H.E.C., P.O. Dhurwa, P.S. Jagarnathpur, District Ranchi
3. Shri D.K. Srivastava, Principal Chief Conservator of Forest, Van Bhawan, P.O. & P.S. Doranda, District Ranchi ... Opposite Parties CORAM: HON'BLE MR. JUSTICE D. N. PATEL For the Petitioner : Mr. Deepak Kumar Dubey, Advocate For the State : Mr. Rakesh Kumar Shahi, J.C. to A.A.G. th 05/Dated: 15 July, 2016
1. Learned counsel for the applicant has argued out the case, at length and submitted that despite the direction given by this Court in W.P.(S) No. 3953 of 2010, order dated 3rd July, 2014, no decision has been taken by the respondent State authorities.
2. Learned counsel for the State is unable to match any head and tail in the matter and he is also unable to satisfy this Court that the order passed by this Court has been complied with by the respondentState.
3. There is no counter affidavit, filed by the opposite parties regarding compliance of the order passed by this Court nor there is any affidavit filed by the opposite parties that the order passed by this Court has already been stayed by the higher forum.
4. Registrar General of this Court is directed to send a copy of this order to:
(a) Chief Secretary of the State of Jharkhand;
(b) Secretary, Personnel Administrative Reforms & Rajbhasha Department, State of Jharkhand, Ranchi (Opposite party no. 2)
(c) Principal Chief Conservator of Forest, Ranchi (Opposite party no.3).
initially by FAX and thereafter by registered post with A/D.
5. The matter is adjourned on 26th August, 2016.
(D.N. Patel, J.) Ajay/